REGENT COMPUTRONICS PVT. LTD.

Kakchingtabam Ibomcha Sharma Appellant

V/S

Heirangkhongjam Noyon Singh Respondents

Referred Judgements :-

BAL GANGADHAR TILAK V. SHRINIWAS PANDIT [REFERRED TO]
KISHORI LAL VS. MT CHALTIBAI [REFERRED TO]
LAKSHMAN SINGH KOTHARI VS. RUP KANWAR [REFERRED TO]
A RAGHAVAMMA VS. A CHENCHAMMA [REFERRED TO]
CHATURBHAI PANDE VS. COLLECTOR RAIGARH [REFERRED TO]
L DEBI PRASAD VS. TRIBENI DEVI [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
RAHASA PANDIANI VS. GOKULANANDA PANDA [REFERRED TO]
STATE OF RAJASTHAN VS. HARPHOOL SINGH DEAD [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
ASHOK KUMAR VS. STATE OF TAMIL NADU [REFERRED TO]
M.S.NARAYANA MENON ALIAS MANI VS STATE OF KERALA & ANR [REFERRED TO]
STATE INSPECTOR OF POLICE VISAKHAPATNAM VS. SURYA SANKARAM KARRI [REFERRED TO]
M GURUDAS VS. RASARANJAN [REFERRED TO]
JUTIKAPAUL VS. BHUBANESWARI SHEEL [REFERRED TO]

JUDGEMENT

(1.) THE unsuccessful plaintiff preferred this appeal against the judgment and decree of the learned Trial Court (Addl.District Judge, Fast Track Court), Manipur West dated 28.06.2007 dismissing the O.S.No.6/2003/4/2006.

(2.) HEARD Mr.N.Kerani, learned senior counsel assisted by Miss Nandita,learned counsel for the appellant -plaintiff and Mr.Kh.Mani, learned counsel for the respondents -defendants.

(3.) THE crucial issue to be decided in the present First Appeal is "whether the appellant -plaintiff is the adopted son of one Shri Brahmacharimayum Nilamani Sharma". For deciding this issue, the concise pleaded case of the parties are to be looked into, and accordingly, briefly noted.

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KAKCHINGTABAM IBOMCHA SHARMA Vs. HEIRANGKHONGJAM NOYON SINGH

Referred Judgements :-

JUDGEMENT

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