REGENT COMPUTRONICS PVT. LTD.

MEWA SINGH Appellant

V/S

PARAMJIT KAUR Respondents

Referred Judgements :-

SURJIT KAUR V. NAURATA SINGH [REFERRED TO]
UMABAI V. NILKANTH DHONDIBA CHAVAN [REFERRED TO]
SWARAN SINGH (DEAD) THROUGH LRS V. DALIP KAUR [REFERRED TO]
ANIGLASE YOHANNAN V. RAMLATHA [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
MANJUNATH ANANDAPPA URF SHIVAPPA HANSI VS. TAMMANASA [REFERRED TO]
BAL KRISHNA VS. BHAGWAN DAS [REFERRED TO]
NARAYANAN RAJENNDRA VS. LEKSHMY SAROJINI [REFERRED TO]
RAJ KISHORE VS. PREM SINGH [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]

JUDGEMENT

(1.) CM No. 2752-C-2016

(2.) Brief facts of the case, as recorded by learned trial court in para 1 of its judgment, are as under: -

(3.) Defendant-respondent was put to notice and she filed her written statement contesting the suit of the plaintiff. After completion of pleadings of the parties, learned trial court framed following issues: -

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MEWA SINGH Vs. PARAMJIT KAUR

Referred Judgements :-

JUDGEMENT

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