REGENT COMPUTRONICS PVT. LTD.

Pradip Baruah Appellant

V/S

Xxxxxxxx Respondents

Referred Judgements :-

HAREN BARUA VS. LALIT BHUYAN [REFERRED TO]
RAJA LAKSHMI DYEING WORKS VS. RANGASWAMY CHETTIAR [REFERRED TO]
KEDAR NATH AGRAWAL DEAD VS. DHANRAJI DEVI DEAD [REFERRED TO]
ANIL RISHI VS. GURBAKSH SINGH [REFERRED TO]
NELLURU SUNDARARAMAREDDI VS. STATE OF ANDHRA NOW ANDHRA PRADESH [REFERRED TO]
ASSAM CYCLE VS. MOTILAL BOTHRA [REFERRED TO]
JYOTSNA BALA DAS LEGAL HEIRS OF BINOD CHANDRA DAS VS. UPEN MEDHI [REFERRED TO]
SOBHA BISWAS VS. RANJIT LODH [REFERRED TO]
SWAPAN KUMAR SAHA VS. BISWA NATH SUREKA [REFERRED TO]
SARAWGI TRADING VS. GINI DEVI AGARWALA [REFERRED TO]
BIRENDRA SANKAR SANYAL AND ORS. VS. DINESH CHANDRA SARMA [REFERRED TO]
DARSHAN SINGH AND 4 ORS VS. PARAG GOGOI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. S. R. Gogoi, learned counsel for the petitioner. Also heard Mr H.K. Sarma, learned counsel for the respondent.

(2.) The present petition is filed assailing the judgment and decree dtd. 30/6/2014 passed by learned Munsiff No.1, Kamrup (M), Guwahati in Title Suit No. 1126/2006 whereby the counter claim filed by respondent No.2 was decreed. Further challenge is the judgment and order dtd. 20/6/2022 passed by the learned Civil Judge No. 1 Kamrup (M) Guwahati in Title Appeal No. 76/2014 whereby the judgment passed by the learned Munsiff No. 1 was affirmed and appeal was dismissed.

(3.) Case of the Plaintiff:

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PRADIP BARUAH Vs. XXXXXXXX

Referred Judgements :-

JUDGEMENT

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