REGENT COMPUTRONICS PVT. LTD.

Gauri Shankar Agarwalla Appellant

V/S

Madanlal Agarwalla and Ors. Respondents

Referred Judgements :-

CLIFTON V. COCKBURN [REFERRED TO]
VENKATAPATHI RAJU V. VENKATANARSSIMHA RAJU [REFERRED TO]
MALLIKA DATTA ROY AND ORS. V. BIDYUT KR. DEB [REFERRED TO]
LATA KHUNNI LAL V. KUNWAR GOBIND KRISHNA NARAIN [REFERRED TO]
SAHU MADHO DAS VS. MUKAND RAM [REFERRED TO]
NANI BAI VS. GITA BAI KOM RAMA GUNGE [REFERRED TO]
RAM CHARAN DAS VS. GIRIJA NANDINI DEVI [REFERRED TO]
KOKSINGH VS. DEOKABAI [REFERRED TO]
COMMISSIONER OF WEALTH TAX KANPUR VS. CHANDER SEN [REFERRED TO]
YUDHISHTER VS. ASHOK KUMAR [REFERRED TO]
K K MODI VS. K N MODI [REFERRED TO]
HARI SHANKAR SINGHANIA VS. GAUR HARI SINGHANIA [REFERRED TO]
P KALIAPPA GOUNDER VS. MUTHUSWAMI MUDALIAR [REFERRED TO]
EKOLLU SUBBARAMI REDDY VS. EKOLLU CHENCHURAGHAVA REDDY [REFERRED TO]
P.N. VENKATASUBRAMANIA IYER AND ORS. VS. P.N. EASWARA IYER AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and decree, dated 11.8.2008 and 18.8.2008 respectively passed by the learned Civil Judge, Tinsukia, in Title Suit No. 66/2006. The Plaintiff's suit being dismissed by the learned trial Judge, the Plaintiff, as Appellant, has come up with this appeal.

(2.) The Plaintiff's case, in brief, may be stated as below: -

(3.) The Defendant No. 1, by filing a written statement, stated that he had no objection, if the mutation, granted in his favour, was cancelled.

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GAURI SHANKAR AGARWALLA Vs. MADANLAL AGARWALLA

Referred Judgements :-

JUDGEMENT

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