REGENT COMPUTRONICS PVT. LTD.

Tamalo Das Appellant

V/S

Sefali Pradhan Respondents

Referred Judgements :-

SUNDAR ORAM VRS. BUDHUA ORAM AND ANOTHER [REFERRED TO]
RUSI KUMAR SAHU AND OTHERS VRS. SRI SRI RASA @ RAHAS BEHARI THAKURA AND OTHERS [REFERRED TO]
PRAGNYA ROUT VRS. HEMAPRAVA RAY AND OTHERS [REFERRED TO]
REBATI KHUNTIA AND OTHERS VRS. SRI DEBI PRASAD RATH [REFERRED TO]
SHIVSHANKARA AND ORS. VRS. H.P. VEDAVYASA CHAR [REFERRED TO]
DR. ADOLFO BRAULIO CESARIO RODRIGUES FERNANDES AND OTHERS VRS. NARAYAN SIDAPA KADAM [REFERRED TO]
RAMATHAL VS. MARUTHATHAL [REFERRED TO]
D SELVARAJ VS. PALANISWAMI [REFERRED TO]
MAHAVEER VS. OMPRAKASH [REFERRED TO]

JUDGEMENT

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

(2.) The respondent of this Second Appeal was the sole plaintiff before the Trial Court in the suit vide T.S. No.13 of 1992 and she was the appellant before the First Appellate Court in the First Appeal vide T.A. No.37 of 1999.

(3.) The suit of the plaintiff before the Trial Court vide T.S. No.13 of 1992 was a suit for declaration and recovery of possession.

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TAMALO DAS Vs. SEFALI PRADHAN

Referred Judgements :-

JUDGEMENT

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