REGENT COMPUTRONICS PVT. LTD.

Mustt Nazma Appellant

V/S

Musst Riazi Begum Respondents

Referred Judgements :-

HAREN BARUA VS. LALIT BHUYAN [REFERRED TO]
ATUL CHANDRA KHARGHORIA,SECRETARY TO THE GOVERNMENT AIDED MODEL COMMERCIAL INSTITUTE,JORHAT VS. LUTFUR RAHMAN [REFERRED TO]
PRASANTA KUMAR DEB VS. GAURI SHANKAR PAU. [REFERRED TO]
ABDUL MATIN CHOUDHURY AND ANOTHER VS. NITYANANDA DUTTA BANIK [REFERRED TO]
GOPIKA RANJAN CHAKRABORTY VS. AMULYA KUMAR BHATTACHARJEE [REFERRED TO]
JESRAJ SHARMA AND ANOTHER VS. NAND KISHORE SUREKA [REFERRED TO]
KALIKUMAR SEN VS. MAKHANLAL BISWAS [REFERRED TO]
RAGAVENDRA KUMAR VS. FIRM PREM MACHINARY AND CO [REFERRED TO]
G C KAPOOR VS. NAND KUMAR BHASIN [REFERRED TO]
HARSHAVARDHAN CHOKKANI VS. BHUPENDRA N PATEL [REFERRED TO]
ATMA RAM VS. SHAKUNTALA RANI [REFERRED TO]
SAIT NAGJEE PURUSHOTHAM and CO LTD VS. VIMALABAI PRABHULAL [REFERRED TO]
DEOKI NANDAN BAJAJ VS. LUKU BARMAN [REFERRED TO]
NIYOTI DEV VS. AHMED TEA COMPANY (PVT.) LTD. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. G.N. Sahewalla, learned Senior Counsel assisted by Ms. S. Todi, learned counsel for the petitioners and Mr. A. Ikbal, learned counsel for the respondents.

(2.) This civil revision petition, under Sec. 115 read with Sec. 151 of the C.P.C., is directed against the Order dtd. 20/11/2021, passed by the learned Civil Judge, Sivsagar, in Title Appeal No. 11/2013.

(3.) It is to be noted here that vide impugned Order dtd. 20/11/2021, the learned Civil Judge, Sivsagar has affirmed the Judgment dtd. 18/3/2013, passed by the learned Munsiff No. 1, Sivsagar, in Title Suit No. 53/2001.

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MUSTT NAZMA Vs. MUSST RIAZI BEGUM

Referred Judgements :-

JUDGEMENT

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