REGENT COMPUTRONICS PVT. LTD.

Fr. E.A. Thomas Appellant

V/S

Sri Rammurty Missal Respondents

Referred Judgements :-

KRUSHNA CHANDRA SAHOO V. BANK OF INDIA [REFERRED TO]
CAPITAL BAR ASSOCIATION V. STATE OF ODISHA [REFERRED TO]
DULUNA DEI ALIAS DOLENA DEI V. BALARAM SAHU [REFERRED TO]
BADAT AND CO BOMBAY VS. EAST INDIA TRADING CO [REFERRED TO]
VALLABHANENI NEELAKANTESWARA RAO VS. EDUPUGANTI RAGHAVENDRA RAO MEMORIAL HIGH SCHOOL COMMITTEE [REFERRED TO]
DIPAK BABARIA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved by the judgment and decree dated 31.07.1997 and 08.08.1997 respectively passed by the learned Civil Judge (Sr. Division), Parlakhemundi in Money Suit No. 37 of 1995, the appellant-plaintiff has preferred this appeal.

(2.) Factual aspects as revealed from the pleadings of the rival sides may be briefly stated as follows:-

(3.) The learned trial Court framed the following issues for adjudication:-

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FR. E.A. THOMAS Vs. SRI RAMMURTY MISSAL

Referred Judgements :-

JUDGEMENT

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