REGENT COMPUTRONICS PVT. LTD.

BISHNU CHARAN SAHOO Appellant

V/S

Tukumari Sahoo Respondents

Referred Judgements :-

MUSI DEI VRS. LABANYA BEWA [REFERRED TO]
KUMA DEI VRS. MD. ABDUL LATIF [REFERRED TO]
APILI PADHI VRS. DURGA PRASAD PADHI [REFERRED TO]
SHANKARSHAN PATEL (SINCE DEAD) THROUGH L.RS. AND ANOTHER VRS. ASHOK KUMAR PATEL [REFERRED TO]
JAGI MAJHI(SINCE DEAD) THROUGH L.RS. VRS. SRIMAT HANSDA [REFERRED TO]
KHARBUJA KUER VS. JANGBAHADUR RAI [REFERRED TO]
NARAYAN MISHRA VS. CHAMPA DIBYA [REFERRED TO]
RANKANIDHI SAHU VS. NANDAKISHORE SAHU [REFERRED TO]
MAHESHA DEVI VS. SATYA DEVI [REFERRED TO]

JUDGEMENT

(1.) The 2nd appeal has been preferred against the reversing judgment.

(2.) The appellant of this 2nd appeal was the sole plaintiff before the trial court in the suit vide T.S. No.94 of 2002 and he was the respondent no.1 before the 1st appellate court in the 1st appeal vide R.F.A. No.72 of 2002.

(3.) The respondents of this 2nd appeal were the defendants before the trial court in the suit vide T.S. No.94 of 2002 and they were the appellants and respondent nos.2 and 3 before the 1st appellate court in the 1st appeal vide R.F.A. No.72 of 2002.

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BISHNU CHARAN SAHOO Vs. TUKUMARI SAHOO

Referred Judgements :-

JUDGEMENT

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