REGENT COMPUTRONICS PVT. LTD.

Mohd. Shakil Mohd. Yunus Appellant

V/S

Chandrabali Ramai Gupta Respondents

Referred Judgements :-

NAZIRAHAMAD V. KING -EMPEROR [REFERRED TO]
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED TO]
ALLENBURY ENGINEERS PRIVATE LIMITED VS. RAMKRISHNA DALMIA [REFERRED TO]
SATISH CHAND MAKHAN VS. GOVARDHAN DAS [REFERRED TO]
BAJAJ AUTO LIMITED VS. BEHARI LAL KOHLI [REFERRED TO]
DINA JI VS. DADDI [REFERRED TO]
RAI CHAND JAIN VS. CHANDRA KANTA KHOSLA [REFERRED TO]
ANTHONY VS. KC ITTOP AND SONS [REFERRED TO]
K B SAHA AND SONS PVT LTD VS. DEVELOPMENT CONSULTANT LTD [REFERRED TO]
GIRDHARI LAL VS. ABDUL JALIL [REFERRED TO]
ZARIF AHMAD VS. SATISH KUMAR [REFERRED TO]
PIECO ELECTRONICS AND ELECTRICALS LTD VS. TRIBENI DEVI [REFERRED TO]
JNANCHANDRA DUTTA VS. MAHIM CHANDRA DAS [REFERRED TO]
ISHWAR DUTT VS. SUNDER SINGH [REFERRED TO]

JUDGEMENT

(1.) The Second Appeal is admitted on the following substantial questions of law :

(2.) This Second Appeal is filed by the appellant (Original Defendant) against the Judgment and Order, dated 21.12.2012 passed by District Judge, Akola in Regular Civil Appeal No.94 of 2005, which was allowed and the suit was decreed. The said appeal arose from the Judgement and Order, dated 29.7.2005 passed by the trial Court (Civil Judge (Jr. Dn., Murtizapur) in Regular Civil Suit No.21 of 2004. The suit for eviction, possession and damages was dismissed by the trial Court. The parties are referred to by their nomenclature in the trial Court.

(3.) Brief facts are as under :

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MOHD. SHAKIL MOHD. YUNUS Vs. CHANDRABALI RAMAI GUPTA

Referred Judgements :-

JUDGEMENT

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