REGENT COMPUTRONICS PVT. LTD.

ARCHANA KUMAR Appellant

V/S

BHANU KUMAR JAIN Respondents

Referred Judgements :-

S.S. NIRMALCHAND V. SHRIMATI PARMESHWARI DEVI AND ORS. [REFERRED TO]
BLYTH V. BLYTH [REFERRED TO]
RAJARAM V. VITHABAI AND ORS. [REFERRED TO]
PRABHU NARAYAN V. A.K. SRIVASTAVA [REFERRED TO]
EOOSEIN EASAM DADA INDIA LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
GARIKAPATI VEERAYA VS. N SUBBIAH CHOUDHRY [REFERRED TO]
UNION OF INDIA VS. SUKUMAR PYNE [REFERRED TO]
TIKARAM AND SONS LIMITED VS. COMMISSIONER OF SALES TAX U P IN ALL APPEALS [REFERRED TO]
JANAPADA SABHA CHHINDWARA STATE OF MADHYA PRADESH VS. CENTRAL PROVINCES SYNDICATE LTD:AMALGAMATED COALFIELDS LTD [REFERRED TO]
NADAR CHANDRA KARAR ALIAS NADE VS. STATE OF WEST BENGAL [REFERRED TO]
TIRATH RAM RAJINDRA NATH LUCKNOW VS. STATE OF UTTAR PRADESH [REFERRED TO]
THE GOVT. OF ANDHRA PRADESH AND ANR. V. HINDUSTAN MACHINES TOOLS LTD. [REFERRED TO]

JUDGEMENT

(1.) THIS order shall decide interlocutory application No. 742/06 filed by the appellants for hearing of the appeal by a Division Bench of this Court.

(2.) A suit was filed by the plaintiff/respondent against the appellants/defendants as an indigent person for partition of the suit property by meets and bounds in two equal shares. The suit was dismissed by the 6th A. D. J. , Jabalpur.

(3.) BEING aggrieved by this judgment and decree of the trial court, the appellants/defendants filed this appeal before this Court under section 96 of the Code of Civil Procedure, 1908 (hereinafter referred to as the "code" ).

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ARCHANA KUMAR Vs. BHANU KUMAR JAIN

Referred Judgements :-

JUDGEMENT

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