REGENT COMPUTRONICS PVT. LTD.

SATYANANDA SAHOO Appellant

V/S

RATIKANTA PANDA Respondents

Referred Judgements :-

KHEDU SAHU V. JANARDAN SUPAKAR [REFERRED TO]
SRIMATI RAJ LAKSHMI DASI VS. BANAMALI SEN [REFERRED TO]
MANINDRA LAND AND BUILDING CORPORATION LTD VS. BHUTNATH BANERJEE [REFERRED TO]
DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
GOLAK CHANDRA BISWAL VS. STATE OF ORISSA [REFERRED TO]
KUMARMONI SA VS. HIMACHAL SAHU [REFERRED TO]
SIVANANDA ROY VS. JANAKI BALLAV PATTNAIK [REFERRED TO]
SECY GOVT OF ORISSA IRRIGATION DEPT VS. RAGHUNATH [REFERRED TO]
PUTHEN VEETTIL NOLLIYODAN DEVOKI AMMA VS. PUTHEN VEETTIL NOLLIYODAN KUNHI RAMAN NAIR [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved by the order dated 12-7-95 passed by the learned Civil Judge (Senior Division) First Court, Cuttack in Title Suit No. 220 of 1995 whereby the said trial Judge accepted the suit as maintainable and declined to deal with the point of maintainability as envisaged under O. 7, R. 11 of the Code of Civil Procedure, the petitioner has approached this Court in the present revision.

(2.) The opposite party as plaintiff instituted the suit in the court of the Civil Judge (Senior Division) First Court, Cuttack with a number of prayers which are as follows :-

(3.) With regard to the cause of action, in para-39 of the plaint the plaintiff pleaded thus :-

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SATYANANDA SAHOO Vs. RATIKANTA PANDA

Referred Judgements :-

JUDGEMENT

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