REGENT COMPUTRONICS PVT. LTD.

Sumati @ Asha Anil Subhedar Appellant

V/S

Yashodhara Sunil Subhedar Respondents

Referred Judgements :-

GURNAM SINGH VS. LEHNA SINGH [REFERRED TO]
BISHAN SINGH VS. KHAZAN SINGH [REFERRED TO]
GAUTAM PAUL VS. DEBI RANI PAUL [REFERRED TO]
MATTOO DEVI VS. DAMODAR LAL [REFERRED TO]
SHYAM SUNDER VS. RAM KUMAR [REFERRED TO]
SURESH PRASAD SINGH VS. DULHIN PHULKUMARI DEVI [REFERRED TO]
SUDAMA DEVI VS. RAJENDRA SINGH [REFERRED TO]
GURNAM SINGH (D) BY LRS. AND OTHERS VS. LEHNA SINGH (D) BY LRS [REFERRED TO]
KAILASHCHANDRA VS. DAMODAR [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred against the Judgment and decree passed by learned District Judge-10, Nagpur in Regular Civil Appeal No. 409 of 2007, dtd. 25/6/2019. The said first appeal was preferred against the Judgment and decree passed by learned Joint Civil Judge, Senior Division, Nagpur in Special Civil Suit No.126 of 2006 dtd. 2/5/2007.

(2.) Brief facts of the plaintiffs case are as under :

(3.) Following substantial questions of Law are formed :

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SUMATI @ ASHA ANIL SUBHEDAR Vs. YASHODHARA SUNIL SUBHEDAR

Referred Judgements :-

JUDGEMENT

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