REGENT COMPUTRONICS PVT. LTD.

Sri Uttam Kumar Chakraborty Appellant

V/S

Nilmohan Chowdhury Respondents

Referred Judgements :-

BHASKAR WAMAN JOSHI VS. SHRINARAYAN RAMBILAS AGARWAL [REFERRED TO]
GANGABAI VS. CHHABUBAI [REFERRED TO]
REV FR M S POULOSE VS. VARGHESE [REFERRED TO]
CHANDRA BHAN VS. PAMMA BAI [REFERRED TO]
SAKHAHARI PAWATRAO KARAHALE VS. BHIMASHNKAR PARWATRAO KARALHE [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
P CHANDRASEKHARAN VS. S KANAKARAJAN [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
KURELLA NAGA DRUVA VUDAYA BHASKARA RAO VS. GALLA JANI KAMMA ALIAS NACHARAMMA [REFERRED TO]
NARSINGIRJI GYANAGIRJI VS. RAJA PANUGANTI PARTHASARDHI [REFERRED TO]
LAXMIDEVAMMA VS. RANGANATH [REFERRED TO]
SMT. SUMATI BALA MAJUMDER AND OTHERS VS. NARENDRA KUMAR DAS [REFERRED TO]

JUDGEMENT

(1.) This second appeal, under Section 100 of the Code of Civil Procedure, 1908 is directed against the judgment and decree dated 17.07.2012 and 24.07.2012 respectively, passed by learned Addl. District Judge (Court No.4), Agartala in Title Appeal No.33/2011 whereunder the judgment and decree dated 30.06.2011, passed by learned Civil Judge (Sr.Division), Court No.2, Agartala, West Tripura in Title Suit No.70 of 2006 has been affirmed.

(2.) The appeal is directed against the concurrent findings of the trial Court and the first appellate Court.

(3.) Heard learned Sr. counsel, Mr. D. Majumder for the appellant and learned counsel, Mr. D.K. Biswas for the respondents.

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SRI UTTAM KUMAR CHAKRABORTY Vs. NILMOHAN CHOWDHURY

Referred Judgements :-

JUDGEMENT

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