REGENT COMPUTRONICS PVT. LTD.

Ashu Malakar Appellant

V/S

SOMNATH BHATTACHARJEE Respondents

Referred Judgements :-

BANARSI DAS VS. SETH KANSHI RAM AND OTHERS [REFERRED TO]
KESAR SINGH VS. BALWANT SINGH [REFERRED TO]
COMMISSIONER OF WEALTH TAX AMRITSAR VS. SURESH SETH [REFERRED TO]
NARNE RAMA MURTHY VS. RAVULA SOMASUNDARAM [REFERRED TO]
BALASARIA CONSTRUCTION P LTD VS. HANUMAN SEVA TRUST [REFERRED TO]
KAMLESH BABU VS. LAJPAT RAI SHARMA [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
NIRANJAN AMRITLAL VS. MANHARLAL JIVANLAL PARIKH [REFERRED TO]
KANAILAL DHOLEY VS. KALICHARAN CHATTERJEE [REFERRED TO]
SESHUMULL M SHAH VS. SAYED ABDUL RASHID [REFERRED TO]

JUDGEMENT

(1.) This second appeal arises out of the judgment and decree dated 21.07.2016 passed by the learned Addl. District Judge, Court No.2, West Tripura, Agartala in Title Appeal No.9 of 2015, dismissing the appeal preferred by the defendant-appellants affirming the original decree dated 24th March 2015, passed by the learned Civil Judge, Junior Division, Court No.1, Agartala, West Tripura in Title Suit No.17 of 2014 decreeing the suit of the plaintiff-respondents.

(2.) The facts, relevant to decide the instant appeal may be narrated, in brief, here-in-below:-

(3.) The defendants have set up the case in their defence as under:-

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ASHU MALAKAR Vs. SOMNATH BHATTACHARJEE

Referred Judgements :-

JUDGEMENT

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