REGENT COMPUTRONICS PVT. LTD.

SARAT CHANDRA BHATTACHARJEE Appellant

V/S

RABINDRA NATH GHOSH Respondents

Referred Judgements :-

HARI KISHEN V. RAGHUBAR DAYAL,AIR [REFERRED TO]
BASUDEO ROY V. MOHUNT JUGAL KISHORE [REFERRED TO]
SUBRAMANIA AIYAR V. LAKSH-MANA GOUNDAN [REFERRED TO]
PUJARI LAKSHMANA GOUNDAN V. SUBRAMANIA AYYAR [REFERRED TO]
RAM PARSHAD V. SHANKAR DAS [REFERRED TO]
VIDYA VARUTHI THIRTHA V. BALUSAMI AYYAR [REFERRED TO]
LAX-MANRAO UMAJIRAO V. GOVINDRAO MADHORAO [REFERRED TO]
PANDIT PARMA NAND VS. NIHAL CHAND [REFERRED TO]
MUNDACHERI KOMAN VS. THACHANGAT PUTHAN VITTIL ACHUTHAN NAIR [REFERRED TO]
PRAKASH CHANDRA NAG VS. SUBODH CHANDRA NAG [REFERRED TO]
BABU BHAGWAN DIN VS. GIR HAR SAROOP [REFERRED TO]
PATEL CHHOTABHAI VS. JNAN CHANDRA BASAK [REFERRED TO]
RAM PARKASH DAS VS. ANAND DAS [REFERRED TO]

JUDGEMENT

(1.) The original appellant Sarat Chandra Bhattacharjee, since deceased, was the defendant in a suit under Section 92, Civil P. C. read with Order 1, Rule 8 of the Code. The suit was decreed and he filed the present appeal.

(2.) Sarat died during the pendency of the appeal in this Court and the present appellants who are three of his sons along with their eldest brother Hrishikesh who is respondent 4 were substituted in his place.

(3.) The suit was brought on 9-7-1943. It was once dismissed by the learned District Judge on a preliminary ground but the said dismissal was set aside by this Court on 17-3-1949 and at the re-hearing after remand the suit has been decreed by the learned Subordinate Judge.

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SARAT CHANDRA BHATTACHARJEE Vs. RABINDRA NATH GHOSH

Referred Judgements :-

JUDGEMENT

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