REGENT COMPUTRONICS PVT. LTD.

Sadhabani Dei Appellant

V/S

Pranakrushna Mishra Respondents

Referred Judgements :-

DINESH KUMAR AND OTHERS VRS. KAUSHAL CHAND JAIN AND OTHERS [REFERRED TO]
CHITTARANJAN SAHOO VRS. COLLECTOR,KHURDA AND OTHERS [REFERRED TO]
RATAN GARAI VRS. HIRALAL RAM (DEAD) AFTER HIM,HIS LRS. SMT. PRITIPRAVA LAHARI AND OTHERS [REFERRED TO]
STATE OF ORISSA AND ANOTHER VRS. SUKURU POLAI AND OTHERS [REFERRED TO]
RAMANATH @ RAMAKANTA MOHANTY VRS. UMESH CHANDRA BEHERA AND OTHERS [REFERRED TO]
ACHAL REDDY VS. RAMAKRISHNAREDDIAR [REFERRED TO]
MOHAN LAL VS. MIRZA ABDUL GAFFAR [REFERRED TO]
SURINDER PRASAD AND ANOTHER VS. MADHUR GREEN AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal has been preferred against the reversing judgment.

(2.) The appellant of this Second Appeal was the plaintiff before the Trial Court in the suit vide T.S. No.31 of 1987 and she was the respondent before the 1st Appellate Court in the first appeal vide T.A. No.2 of 1992.

(3.) The suit of the plaintiff (appellant in this 2nd appeal) against the defendant (respondent in this 2nd appeal) was a suit for declaration.

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SADHABANI DEI Vs. PRANAKRUSHNA MISHRA

Referred Judgements :-

JUDGEMENT

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