REGENT COMPUTRONICS PVT. LTD.

Safina Khatun Appellant

V/S

Moinur Ali Respondents

Referred Judgements :-

SURAJ BHAN AND ORS. VS. FINANCIAL COMMISSIONER AND ORS. [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
JAIPUR DEVELOPMENT AUTHORITY VS. RADHEY SHYAM [REFERRED TO]
GRAM PANCHAYAT OF VILLAGE NAULAKHA VS. UJAGAR SINGH [REFERRED TO]
RAM CHANDRA SINGH VS. SAVITRI DEVI [REFERRED TO]
GAON SABHA VS. NATHI [REFERRED TO]
BAJRANGLAL SHIVCHANDRAI RUIA VS. SHASHIKANT N RUIA [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
RAJU RAMSINGH VASAVE VS. MAHESH DEORAO BHIVAPURKAR [REFERRED TO]
SARUP SINGH VS. UNION OF INDIA [REFERRED TO]
RAHUL S. SHAH VS. JINENDRA KUMAR GANDHI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. B.D. Deka, learned counsel for the petitioners. Also heard Mr. J.Prakash, learned counsel for the respondents.

(2.) In this revision petition, under Sec. 115 of the CPC, the petitioners have challenged the correctness or otherwise of the order dtd. 6/6/2019, passed by the learned Civil Judge (Senior Division) No. 3, Kamrup(M), Guwahati, in Misc. Case No. 324/2019, arising out of Title Execution Case No. 2/2009, allowing an application filed by the respondents under Sec. 47, read with Sec. 151 of the CPC.

(3.) It is to be noted here that vide impugned order dtd. 6/6/2019, the learned Civil Judge (Senior Division) No. 3, Kamrup(M), Guwahati ('executing Court', for short) had held that the decree passed by the learned predecessor of that Court is not enforceable, being obtained by playing fraud upon the Court.

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SAFINA KHATUN Vs. MOINUR ALI

Referred Judgements :-

JUDGEMENT

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