REGENT COMPUTRONICS PVT. LTD.

SURESH Appellant

V/S

MURLIDHAR Respondents

Referred Judgements :-

STATE OF PUNJAB VS. NATHURAM [REFERRED TO]
A VISWANATHA PILLAI VS. SPECIAL TAHSILDAR FOR LAND ACQUISITION NO IV [REFERRED TO]
BHUREY KHAN VS. YASEEN KHAN [REFERRED TO]
SHEELA WD O VIJAY CHOUDHARI VS. CENTRAL BANK OF INDIA [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. PRATAP KARAN AND OTHERS [REFERRED TO]
GOLI VIJAYALAKSHMI & ORS. VS. YENDRU SATHIRAJU(DEAD) BY LRS. & ORS. [REFERRED TO]
HEMAREDDI (D) THROUGH LRS. VS. RAMACHANDRA YALLAPPA HOSMANI [REFERRED TO]
VENIGALLA KOTESWARAMMA VS. MALAMPATI SURYAMBA [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. DIWAN CHAND ANAND [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Present appeal is filed being aggrieved by judgment and decree dtd. 10/04/2007 passed by Ad-hoc District Judge-1, in R.C.A. No. 500/2005, whereby, the judgment and decree dtd. 2/9/2005 passed by the 2nd Additional Judge, Small Causes Court and Joint Civil Judge (S.D.) Nagpur in Spl.C.S. No. 749/2002 is reversed and the suit of plaintiff/appellant is dismissed.

(3.) This Court vide order dtd. 27/02/2008 framed the following substantial question of law while admitting the appeal:-

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SURESH Vs. MURLIDHAR

Referred Judgements :-

JUDGEMENT

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