REGENT COMPUTRONICS PVT. LTD.

Pushpa Yadav Appellant

V/S

HARIPRASAD Respondents

Referred Judgements :-

NATHU PRASAD VS. RANCHHOD PRASAD [REFERRED TO]
KRISHNAN VS. BACKIAM [REFERRED TO]
A NAWAB JOHN VS. V N SUBRAMANIYAM [REFERRED TO]
LAL BAHADUR SINGH VS. STATE OF M P [REFERRED TO]
GOWARDHAN VS. GHASIRAM [REFERRED TO]
GAFOOR KHAN ABBOO KHAN VS. SULTAN JEHAN [REFERRED TO]
JAIPRAKASH ASSOCIATES LTD VS. STATE OF M P [REFERRED TO]
GURVACHAN KAUR VS. SALIKRAM [REFERRED TO]
NARASAMMA AND OTHERS VS. A. KRISHNAPPA (DEAD) THROUGH LRS [REFERRED TO]
BHOGIRAM AND ORS. VS. SHER SINGH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Since both the appeals have been filed by different sets of parties challenging the common impugned judgment and decree dtd. 28/6/2004 passed by the First Appellate Court deciding two regular civil appeals bearing Nos. 8-A/2004 and 9-A/2004 and therefore, they are being decided by this common judgment.

(2.) Appellants have filed these appeals under Sec. 100 of the Code of Civil Procedure. This Court vide order dtd. 2/3/2020 admitted the appeals on the following substantial questions of law:-

(3.) To answer the substantial questions of law, it is appropriate to consider the facts of the case, which are being extracted from the pleadings of the parties and those are as under:-

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PUSHPA YADAV Vs. HARIPRASAD

Referred Judgements :-

JUDGEMENT

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