REGENT COMPUTRONICS PVT. LTD.

ISHAQUE Appellant

V/S

Samsun Nahar Begum Respondents

Referred Judgements :-

MANORANJAN PAUL AND ORS.VS. NARENDRA KUMAR PAUL [REFERRED TO]
MADANLAL VS. SHYAMLAL [REFERRED TO]
MANINDRA KUMAR DEY VS. MAHENDRA SUKLABAIDYA [REFERRED TO]
MATIUR RAHMAN VS. RAMJAN ALI [REFERRED TO]
BHUPATI BHUSHAN DEY VS. JULPHI BEGUM [REFERRED TO]
MEERA BORA VS. HIRA NATH [REFERRED TO]
NEPAL DAS VS. ADHITI DEORI [REFERRED TO]
SUBASH TRADING CO VS. AMOLOK CHAND SURANA [REFERRED TO]
NABA KUMAR DOLEY VS. BHARAT CHANDRA NARAH [REFERRED TO]
KULDEEP KUMAR DUBEY VS. RAMESH CHANDRA GOYAL [REFERRED TO]
BINAPANI ROY AND 2 ORS. VS. STATE OF TRIPURA AND 2 ORS. [REFERRED TO]
SHRI JUGAL KISHORE JOSHI VS. SRI BABULAL KUCHERIA AND OTHERS [REFERRED TO]
SAILADHAR DUTTA VS. KANAI DUTTA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. S.P. Roy, the learned Counsel for the petitioner and Mr. P.J. Saikia, the learned Counsel for the respondent.

(2.) The challenge in the present revision under section 115 of the Civil Procedure Code is the first appellate judgment and decree dated 31.07.2012 passed by the learned Civil Judge, Dibrugarh in Title Appeal No. 6/2011, thereby dismissing the appeal and allowing the cross objection filed by the respondent/ plaintiff as well as the judgment and decree dated 11.11.2008, passed by the learned Munsiff No.1, Dibrugarh, in Title Suit No. 160/2008.

(3.) This court, while admitting this revision by order dated 17.06.2013, stayed the operation of the impugned judgment and decree in so far as it related to the Schedule-B land.

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ISHAQUE Vs. SAMSUN NAHAR BEGUM

Referred Judgements :-

JUDGEMENT

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