REGENT COMPUTRONICS PVT. LTD.

PREMCHAND SURANA Appellant

V/S

LAXMICHAND PARAKH Respondents

Referred Judgements :-

MT.DURGA CHOUDHRANI V. JAWAHIR SINGH CHOWDHRI [REFERRED TO]
JOGI REDDI V. CHINNABBI REDDI [REFERRED TO]
BALWANT TRANSPORT COMPANY,LTD. V.Y.H.DESHPANDE [REFERRED TO]
UDEBHAN V. VITHOBA [REFERRED TO]
PARAS NATH THAKUR VS. MOHANI DASI DECEASED ANA [REFERRED TO]
DEITY PATTABHIRAMASWAMY VS. S HANYMAYYA [REFERRED TO]
KUNDAN LAL RALLARAM VS. CUSTODIAN EVACUEE PROPERTY BOMBAY [REFERRED TO]
SINHA RAMANUJA JEER ALIAS VANAMAMALAI RAMANUJA JEER SWAMIGAL VS. RANGA RAMANUJA JEER ALIAS EMBERUMANAR JEER [REFERRED TO]
V RAMACHANDRA AYYAR VS. RAMALINGAM CHETTIAR [REFERRED TO]
A RAGHAVAMMA VS. A CHENCHAMMA [REFERRED TO]
JOGESH CHANDRA ROY VS. EMDAD MEAH [REFERRED TO]

JUDGEMENT

(1.) THIS is a plaintiff's appeal against a reversing decree of the lower appellate court whereby his claim grounded on a promissory note was dismissed.

(2.) THE plaintiff Ratanchand, who filed the suit out of which this appeal arises, died during the pendency of the appeal. His son, who was brought on record as his legal representative, is prosecuting the appeal. It will, however, be convenient to refer in this judgment to Ratanchand as the plaintiff.

(3.) THE suit was laid against Mangalchand (defendant 1) and his father Laxmichand parakh (defendant 2), the present respondent. The Court of first instance, however, dismissed the claim against Mangalchand. The plaintiff did not appeal against that decree. Further, Mangalchand has not been joined as a party respondent in this second appeal also.

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PREMCHAND SURANA Vs. LAXMICHAND PARAKH

Referred Judgements :-

JUDGEMENT

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