REGENT COMPUTRONICS PVT. LTD.

CHITTARANJAN DAS Appellant

V/S

Kumud Baishya Respondents

Referred Judgements :-

UPENDRA KUMAR MAZUMDAR VS. TAPAN MAZUMDAR [REFERRED TO]
UPENDRA KUMAR MAZUMDAR VS. TAPAN MAZUMDAR AND ORS. [REFERRED TO]
ANONDA CHANDRA SAIKIA VS. MADHU RAM SAIKIA [REFERRED TO]
ABDULLA AHMED VS. ANIMEFIDRA KISSAN MITTAR [REFERRED TO]
BAI HIRA DEVI VS. OFFICIAL ASSIGNEE OF BOMBAY [REFERRED TO]
RAJ KUMAR RAJINDER SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
ROOP KUMAR VS. MOHAN THEDANI [REFERRED TO]
UNION OF INDIA VS. LAISHRAM LINCOLA SINGH [REFERRED TO]
THOTA LAKSHMI VENKATA BALA VS. MUTTAMSETTI SEETHAMMA [REFERRED TO]
(NAWAB MAJOR SIR) MOHAMMAD AKBAR KHAN VS. ATTAR SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Dilip Mozumdar, learned Senior Counsel, assisted by Ms. J. Kakati, the learned counsel appearing for the appellant as well as Ms. B. Choudhury and Mr. S. Sahu, the learned counsels appearing for the respondent.

(2.) This appeal under section 96 CPC is directed against the judgment and decree dated 08.05.2009 passed by the learned Civil Judge, Sonitpur, Tezpur in T.S. No.22/2004.

(3.) The respondent is the plaintiff in the said Title Suit No.22/2004 which was filed against the appellant- defendant for specific performance of contract and for recovery of possession of the suit land.

Click here to view full judgment.

CHITTARANJAN DAS Vs. KUMUD BAISHYA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address