REGENT COMPUTRONICS PVT. LTD.

Ramawatar Agarwalla Appellant

V/S

Laxman Prasad Agarwalla Respondents

Referred Judgements :-

PANCHUGOPAL BARUA AND ORS. VS. UMESH CHANDRA GOSWAMI AND ORS. [REFERRED TO]
LISAMMA ANTONY AND ANR. VS.KARTHIYAYANI AND ANR. [REFERRED TO]
GITARANI PAUL VS. DIBYENDRA KUNDU ALIAS DIBYENDRA KUMAR KUNDU [REFERRED TO]
RAJGOPAL VS. KISHAN GOPAL [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
P CHANDRASEKHARAN VS. S KANAKARAJAN [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
SAMEER KUMAR PAL VS. SHEIKH AKBAR [REFERRED TO]
MUNICIPAL COMMITTEE HOSHIARPUR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
MAHADEV GOVIND GHARGE VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
SK. BHIKAN S/O SK. NOOR MOHD. VS. MEHAMOODABEE W/O SK. AFZAL [REFERRED TO]

JUDGEMENT

(1.) The appellants are the plaintiffs in TS No. 5/2001, and they are the defendants in TS No. 65/2007, which was a counter-claim filed by the defendant No.2 in TS No. 5/2001.

(2.) These two appeals under section 100 of the Civil Procedure Code are directed against the concurrent finding recorded by both the learned courts below.

(3.) The sole respondent herein had appeared by filing a caveat. The respondent's side has filed two separate paper-books in both appeals, being a compilation of plaint, written statement, evidence of the witnesses, exhibits, memo of first appeal and judgment and decree passed by both the courts below.

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RAMAWATAR AGARWALLA Vs. LAXMAN PRASAD AGARWALLA

Referred Judgements :-

JUDGEMENT

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