REGENT COMPUTRONICS PVT. LTD.

RUKMANI DEVI Appellant

V/S

KAMLA RANI Respondents

Referred Judgements :-

NAGINDER SINGH AND OTHERS VS. CHANAN SINGH AND OTHERS [REFERRED TO]
UJJAGAR SINGH VS. BADAN SINGH AND OTHER [REFERRED TO]
GURBUX SINGH VS. BHOORALAL [REFERRED TO]
KEWAL SINGH VS. LAJWANTI [REFERRED TO]
SHYAM LAL ALIAS KULDEEP VS. SANJEEV KUMAR [REFERRED TO]
MOHINDER SINGH VS. KASHMIRA SINGH [REFERRED TO]
VIRGO INDUSTRIES P LTD VS. VENTURETECH SOLUTIONS P LTD [REFERRED TO]
PANKAJAKSHI (DEAD) THROUGH L.RS. & OTHERS VS. CHANDRIKA & OTHERS [REFERRED TO]
PRAMOD KUMAR & ANR VS. ZALAK SINGH & ORS [REFERRED TO]
HARBHAJAN SINGH VS. ATMA SINGH [REFERRED TO]
V. KALYANASWAMY(D) BY LRS. AND ANOTHER VS. L. BAKTHAVATSALAM [REFERRED TO]

JUDGEMENT

(1.) The Regular Second Appeal in the States of Punjab, Haryana and Union Territory, Chandigarh, is governed by Sec. 41 of the Punjab Courts Act, 1918 and not by Sec. 100 of the Code of Civil Procedure, 1908, as held by a five Judge Bench of the Supreme Court in Pankajakshi (Dead) through LRs vs. Chandrika and others, (2016) 6 SCC157.

(2.) While assailing the correctness of the findings of fact arrived at by the courts below, the plaintiffs have filed the present appeal.

(3.) Their suit for grant of the following relief has been dismissed by both the courts below:-

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RUKMANI DEVI Vs. KAMLA RANI

Referred Judgements :-

JUDGEMENT

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