REGENT COMPUTRONICS PVT. LTD.

SOPANA RAMBHAU MUSALE Appellant

V/S

BABAN BHAGWANTA KHADE Respondents

Referred Judgements :-

NAGUBA APPA VS. NAMDEV RESON DENT [REFERRED TO]
MAHANTH RAM DAS VS. GANGA DAS [REFERRED TO]
SULLEH SINGH VS. SOHAN LAL [REFERRED TO]
P K KUTTYANUJA RAJA VS. STATE OF KERALA [REFERRED TO]
VAREED JACOB VS. SOSAMMA GEEVARGHESE [REFERRED TO]
PURUSHOTTAM VS. NAG VASTRA BHANDAR [REFERRED TO]
KALI PRASAD BAJPAYEE VS. BHAGWAT PRASAD [REFERRED TO]
SAYED ABDUL RAUF VS. NURUL HUSSAIN [REFERRED TO]
LACHMI NARAIN MARWARI VS. BALMAKUND MARWARI [REFERRED TO]

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Rule. Mr. Tapkir waives notice for the respondent. As a short question is involved, the application is heard finally, forthwith, by consent.

(3.) This application takes exception to the judgment and order passed by the Joint Civil judge, Junior Division, Ghodnadi, dated 22/12/2005 below Ex. 1 in Regular Darkhast No. 14 of 2004.

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SOPANA RAMBHAU MUSALE Vs. BABAN BHAGWANTA KHADE

Referred Judgements :-

JUDGEMENT

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