REGENT COMPUTRONICS PVT. LTD.

JAGDISH Appellant

V/S

Radheshyam And Others Respondents

Referred Judgements :-

RAMESHWAR RAMESHWAR VS. JOT RAM:JOT RAM [REFERRED TO]
COMMISSIONER OF WEALTH TAX KANPUR VS. CHANDER SEN [REFERRED TO]
YUDHISHTER VS. ASHOK KUMAR [REFERRED TO]
DHARMA SHAMRAO AGALAWE VS. PANDURANG MIRAGU AGALAWE [REFERRED TO]
GULABRAO BALWANTRAO SHINDE VS. CHHABUBAI BALWANTRAO SHINDE [REFERRED TO]
KEDAR NATH AGRAWAL DEAD VS. DHANRAJI DEVI DEAD [REFERRED TO]
SHEELA DEVI VS. LAL CHAND [REFERRED TO]
BHANWAR SINGH VS. PURAN [REFERRED TO]
ROHIT CHAUHAN VS. SURINDER SINGH [REFERRED TO]
UTTAM VS. SAUBHAG SINGH & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Plaintiff/appellant has filed the present appeal being aggrieved by the judgment and decree dated 09.11.2005 passed by the Second Civil Judge, Class-I, Dewas and judgment dated 26.02.2007 passed by the Additional District Judge, Dewas by which suit as well as First Appeal both have been dismissed.

(3.) Facts of the case in short are as under:-

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JAGDISH Vs. RADHESHYAM AND OTHERS

Referred Judgements :-

JUDGEMENT

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