REGENT COMPUTRONICS PVT. LTD.

NURUL ISLAM Appellant

V/S

Demise Of Abdur Rahman Respondents

Referred Judgements :-

PARAMESH SARMAH AND ORS. VS. ISLAMALI AND ORS [REFERRED TO]
MADHAVAN NAIR VS. BHASKAR PILLAI [REFERRED TO]
MITTHULAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
HIRA LAL VS. GAJJAN [REFERRED TO]
LAKHI BARUAH VS. PADMA KANTA KALITA [REFERRED TO]
BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
KULWANT KAUR VS. GURDIAL SINGH MANN [REFERRED TO]
R V E VENKATACHALA GOUNDER VS. ARULMIGU VISWESARASWAMI AND V P TEMPLE [REFERRED TO]
NARBADA DEVI GUPTA VS. BIRENDRA KUMAR JAISWAL [REFERRED TO]
H P PYAREJAN VS. DASAPPA [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]
ANIL RISHI VS. GURBAKSH SINGH [REFERRED TO]
KRISHNAN VS. BACKIAM [REFERRED TO]
GURVACHAN KAUR VS. SALIKRAM [REFERRED TO]
LOUREMBAM HERAMOT SINGH VS. LAISRAM ANGAHAL SINGH [REFERRED TO]
BHUTKANI NATH AND ORS. VS. MT. KAMALESWARI NATH AND ANR. [REFERRED TO]
HUIDROM ACHOU SINGH, VS. SMTI. THOKCHOM NINGOL NINGTHEMCHA ONGBI IBEMPISHAK DEVI AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. S. Sarma, learned counsel for the appellants and Mr. R.P. Sarma, learned Senior Counsel, assisted by Mr. N.N. Upadhyay, learned counsel for the respondents.

(2.) In this appeal, under Sec. 100 of the CPC, the appellants have put to challenge the judgment and decree dtd. 3/5/2017, passed by the learned Civil Judge, Dibrugarh ('first appellate Court', for short), in Title Appeal No. 41/2006.

(3.) It is to be noted here that vide impugned judgment and decree dt. 3/5/2017, the learned first appellate court had affirmed the judgment and decree dtd. 30/6/2006, passed by the learned Munsiff No. 1, Dibrugarh ('trial Court', for short), in Title Suit No. 49/2000, where by the suit of the plaintiffs was dismissed.

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NURUL ISLAM Vs. DEMISE OF ABDUR RAHMAN

Referred Judgements :-

JUDGEMENT

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