REGENT COMPUTRONICS PVT. LTD.

SHRI RAM Appellant

V/S

STATE BANK OF INDIA Respondents

Referred Judgements :-

GURAN DITTA V. T. RAM DITTA [REFERRED TO]
CHUNILGJ V MEHTA SONS LIMITED ADVOCATE GENERAL FOR THE STATE OF MAHARASHTRA INTERVENER VS. CENTURY SPINNING MANUFACTURING COMPANY LIMITED [REFERRED TO]
PANCHUGOPALBARUA VS. UMESH CHANDRA GOSWAMI [REFERRED TO]
RAM PRASAD RAJAK VS. NAND KLJMAR AND BROS [REFERRED TO]
UNION OF INDIA VS. LORD KRISHNA SUGAR MILLS [REFERRED TO]
HARI SINGH VS. KANHAIYA LAL [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
RIMMALAPUDI SUBBA RAO VS. NOONY VEERAJU [REFERRED TO]

JUDGEMENT

(1.) THE regular second appeal is directed against judgment and decree dated 2.6.1982 passed by Additional District Judge, Hisar dismissing the appeal filed by the appellant against judgment and decree dated 27.1.1982 of Sub Judge III Class, Hissar whereby she decreed the suit of the plaintiff against the defendants for recovery of Rs. 2690.84 with costs and future interest at the rate of 12-1/2% per annum from the date of its institution till realisation.

(2.) BRIEF facts :

(3.) ON the pleadings of the parties, the following issues were framed :-

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SHRI RAM Vs. STATE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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