REGENT COMPUTRONICS PVT. LTD.

Laisram Chaoba Singh Appellant

V/S

Potsangbam Bihari Singh Respondents

Referred Judgements :-

WRIGHT V. WRIGHT [REFERRED TO]
BIYTH V. BIVTH [REFERRED TO]
CHUNILGJ V MEHTA SONS LIMITED ADVOCATE GENERAL FOR THE STATE OF MAHARASHTRA INTERVENER VS. CENTURY SPINNING MANUFACTURING COMPANY LIMITED [REFERRED TO]
CHITTOORI SUBBANNA VS. KUDAPPA SUBBANNA [REFERRED TO]
RAGHUBANS NARAIN SINGH VS. UTTAR PRADESH GOVERNMENT [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
VINOD KUMAR ARORA VS. SURJIT KAUR [REFERRED TO]
GADAKH YASHWANTRAO KANKARRAO VS. E V ALIAS BALASAHEB VIKHE PATIL [REFERRED TO]
VASANTHA VISWANATHAN VS. V K ELAYALWAR [REFERRED TO]
BONDAR SINGH VS. NIHAL SINGH [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
SAHADEB NAIK VS. LINGARAJ BALABANTRAI [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr.H.NK Singh, learned senior counsel assisted by Mr.Somorendra, learned counsel for the appellants and Mr.W.Ojit, learned counsel for the respondents.

(2.) THIS Second Appeal is against the judgment and decree of the District Judge, Manipur East, dated 31.12.1997 passed in Civil Appeal No.3/87/1/89/2/93 dismissing the appeal of the appellant against the judgment and decree of the Trial Court (Munsiff, Imphal) dated 23.12.1986 in Original Suit No.5/81/3/85.

(3.) IN this appeal, this court is called for decision of the following substantial questions of law formulated at the time of admission of this appeal:

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LAISRAM CHAOBA SINGH Vs. POTSANGBAM BIHARI SINGH

Referred Judgements :-

JUDGEMENT

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