REGENT COMPUTRONICS PVT. LTD.

State Of Madhya Pradesh Through Collector, Neemuch Appellant

V/S

Mohd Shah (Decd) Through Legal Heirs Jubedabi And Others Respondents

Referred Judgements :-

RAMGOPAL KANHAIYALAL V/S CHETU BATTE [REFERRED TO]
HATTI VS. SUNDER SINGH [REFERRED TO]
ROHINI PRASAD VS. KASTURCHAND [REFERRED TO]
GORDHAN DAS VS. PIRKHAN [REFERRED TO]
NATHU VS. DILBANDE HUSSAIN [REFERRED TO]
OM PRAKASH VS. ASHOK KUMAR [REFERRED TO]
HUKAM SINGH VS. STATE OF M.P. [REFERRED TO]

JUDGEMENT

(1.) The State of Madhya Pradesh/defendant has filed the present second appeal being aggrieved by judgment and decree dated 03.09.1998 passed in Civil Suit No.5-A/1998 by 2nd Civil Judge, Class-II, Neemuch affirmed by Second Additional District Judge, Neemuch vide judgment and decree dated 03.12.1999 passed in Civil Regular Appeal No.38-A/1998.

(2.) Facts of the case, in short, for disposal of this appeal are as under :-

(3.) By order dated 004.2000 this appeal was admitted for final hearing on the following substantial questions of law :-

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STATE OF MADHYA PRADESH THROUGH COLLECTOR, NEEMUCH Vs. MOHD SHAH (DECD) THROUGH LEGAL HEIRS JUBEDABI AND OTHERS

Referred Judgements :-

JUDGEMENT

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