REGENT COMPUTRONICS PVT. LTD.

Md. Jamir Ali Appellant

V/S

Md. Liyakat Ali Respondents

Referred Judgements :-

GOPAL KRISHNA DEB & ORS. V. JAGADINDRA KISHORE DEV BARMA & ORS. [REFERRED]
S.M. KARIM V. MST. BIBI SAKINA [REFERRED]
NAIR SERVICE SOCIETY LTD. VS. K. C. ALEXANDER [REFERRED]
J A PYE (OXFORD) LTD V. GRAHAM [REFERRED]
STATE OF HARYANA V. MUKESH KUMAR [REFERRED]
JAMILA BEGUM & ORS. V. SUDHIR CHANDRA PAUL AND ORS. [REFERRED]
TAPASI RANI DAS & ORS. V. SAJAL DAS [REFERRED]
BASANTA KUMAR GHOSH V. PREMANANDA NAMA [REFERRED]
BALKRISHAN VS. SATYAPRAKASH [REFERRED]
VASANTIBEN PRAHLADJI NAYAK VS. SOMNATH MUIJIBHAI NAYAK [REFERRED]
M DURAI VS. MADHU [REFERRED]
DES RAJ VS. BHAGAT RAM [REFERRED]
HEMAJI WAGHAJI JAT VS. BHIKHABHAI KHENGARBHAI HARIJAN [REFERRED]
GURUDWARA SAHIB VS. GRAM PANCHAYAT VILLAGE SIRTHALA [REFERRED]

JUDGEMENT

(1.) This second appeal under Section 100 read with Order XLIII of the Code of Civil Procedure, 1908 is directed against the judgment and decree dated 10.08.2011 and 11.08.2011 respectively passed by learned District Judge, North Tripura, Kailashahar in Title Appeal No.15 of 2011, whereunder, the learned District Judge set aside the judgment and decree dated 06.04.2011 and 08.04.2011 respectively, passed by learned Civil Judge, Sr. Division, North Tripura, Kailashahar in Title Suit No.11 of 2010.

(2.) The second appeal has been admitted for hearing on the following substantial question of law:

(3.) Heard learned senior counsel, Mr. S. Deb, assisted by learned counsel, Mr. Ratan Dutta for the appellant and learned counsel, Mr. P. Roy Barman and Mr. Samarjit Bhattacharjee for the respondents.

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MD. JAMIR ALI Vs. MD. LIYAKAT ALI

Referred Judgements :-

JUDGEMENT

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