(1.) Heard Mr. P. Chaudhury, learned counsel for the appellants and Mr. S.K. Goswami, learned counsel for the respondent Nos. 1, 2 and 3.
(2.) In this appeal, under Sec. 96 read with Sec. 151 of the C.P.C.,the appellants have put to challenge the correctness or otherwise of the Judgment and Decree dtd. 28/5/2018, passed by the learned Civil Judge No. 1, Kamrup (M) at Guwahati, in Title Suit No. 277/2013.
(3.) It is to be noted here that vide impugned Judgment and Decree dtd. 28/5/2018, the learned Civil Judge No. 1, Kamrup (M) at Guwahati has decreed the suit, declaring the right, title and interest of the plaintiffs in respect of the suit land described in Schedule B jointly along with defendants Nos. 1 - 6 and also declaring that the plaintiffs are entitled to collect rent from the traders of the Lakhra Charali weekly and daily market to the extent of the share they are entitled to as agreed upon by the parties, who are jointly entitled to collect the rent. Background Facts:-
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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