(1.) This second appeal, under Section 100 of the Code of Civil Procedure 1908, was admitted for hearing by order, dated 18.08.2000, passed by this Court on the following substantial questions of law:
(2.) Respdt. Nos. 2 and 3 have chosen to remain absent.
(3.) Ulfater Rahman, the predecessor of present appellants (hereinafter mentioned as Plaintiff), instituted Title Suit No. 22/ 1988 in the Court of Civil Judge (Sr. Divn.), South Tripura, Udaipur, against the defendant respondents (hereinafter mentioned as defendants) praying for a decree for declaration of title of the plaintiff over the land described in Schedule A(1) of the plaint, for recovery of possession of the land of Schedule 'B' evicting defendant No. 1 therefrom, for confirmation of possession of the plaintiff over the land of Schedule C of the plaint and for perpetual injunction restraining the defendant No. 1 from entering into 'C' schedule land and for declaration that the plaintiff is entitled to get compensation of the acquired land described in 'D' Schedule of the plaint and also for mesne profit in respect of the 'B' Schedule land etc.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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