REGENT COMPUTRONICS PVT. LTD.

Madhav Gogia Appellant

V/S

K. Fatima Khursheed Respondents

Referred Judgements :-

L. C. HANUMANTHAPPA V. H. B. SHIVA KUMAR [REFERRED TO]
SIDDALINGAMMA VS. MAMTHA SHOENOY [REFERRED TO]
UNION OF INDIA VS. PRAMOD GUPTA [REFERRED TO]
SOUTH KONKAN DISTILLERIES VS. PRABHAKAR GAJANAN NAIK [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]
BHAGCHAND VS. ADMINISTRATOR MUNICIPAL CORPORATION INDORE [REFERRED TO]
NEELU BAI VS. PHAGUMAL [REFERRED TO]
FAQIR MOHAMMAD VS. GULABCHAND [REFERRED TO]
VOLTAS LIMITED VS. ROLTA INDIA LIMITED [REFERRED TO]

JUDGEMENT

(1.) This is an appeal filed by the appellant/defendant challenging judgment and decree dated 19-2-2015 passed by the 9th Additional District Judge, Bhopal in Regular Civil Appeal No. 144-A/2014, parties being Madhav Gogia v. Smt, K. Fatima Khursheed arising out of the judgment and decree dated 29-4-2014 passed by the learned Court of 9th Civil Judge Class-I, Bhopal in Regular Civil Suit No. 96-A/2012.

(2.) Heard on admission as well as I.A. No. 10780/2016 and also on I.A. No. 16270/2016 filed under Order 6, Rule 17 of the Civil Procedure Code.

(3.) The learned counsel for the respondent vehemently opposes the application for amendment filed under Order 6, Rule 17 of the Civil Procedure Code.

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MADHAV GOGIA Vs. K. FATIMA KHURSHEED

Referred Judgements :-

JUDGEMENT

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