REGENT COMPUTRONICS PVT. LTD.

Rosline Anthony Appellant

V/S

Sureha Begum Respondents

Referred Judgements :-

AJIT SAVANT MAJAGVAI VS. STATE OF KARNATAKA [REFERRED TO]
PHOOL RANI TRIVEDI VS. SHRI VIKAS CHANDRA [REFERRED TO]
ANIL RISHI VS. GURBAKSH SINGH [REFERRED TO]
KAUSHIK PREMKUMAR MISHRA AND ANR. VS. KANJI RAVARIA @ KANJI [REFERRED TO]
BHARATHAN VS. K SUDHAKARAN [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
ALOKA BOSE VS. PARMATMA DEVI [REFERRED TO]
GIAN CHAND & BROTHERS VS. RATTAN LAL @ RATTAN SINGH [REFERRED TO]
DEBAJIT BARTHAKUR AND ORS. VS. SARNALATA DEVI AND ORS. [REFERRED TO]
JAGDISH PRASAD PATEL (DEAD) THROUGH LRS. AND ANOTHER VS. SHIVNATH AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. R. Choudhury, learned counsel for the appellants and also heard Mr. D. Mozumder, learned Senior counsel assisted by Mr. R. Sarma, learned counsel for the respondents.

(2.) This appeal under Sec. 100 of the Code of Civil Procedure, 1908, is directed against the judgment and decree dt. 5/8/2015 passed by the learned Civil Judge, Karimganj, in Title Appeal No. 9/2015. It is to be noted here that vide impugned judgment and decree dtd. 5/8/2015, the learned First Appellate Court had set aside the judgment and decree dtd. 2/1/2015, passed by the learned Munsiff No.1, Karimganj, in Title Suit No.143/2006, whereby the suit of the plaintiffs was dismissed.

(3.) The back ground facts leading to filing of the present appeal is briefly stated as under:-

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ROSLINE ANTHONY Vs. SUREHA BEGUM

Referred Judgements :-

JUDGEMENT

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