REGENT COMPUTRONICS PVT. LTD.

DEV RAJ Appellant

V/S

LAJWANTI Respondents

Referred Judgements :-

RAJ MAI V. BHIM SEN [REFERRED TO]
JAGANNATH KARANANI V. SAYED ABDUL WAHED [REFERRED TO]
MANGILAL VS. SUGAN CHAIID RATHIDECEASED AND AFTER HIM HIS HEIRS AND LEGAL REPRESENTATIVES [REFERRED TO]
BHAGABANDAS AGARWALLA VS. BHAGWANDAS KANU [REFERRED TO]
DIPAK KUMAR GHOSH VS. MIRA SEN [REFERRED TO]
VASANTKUMAR RADHAKISAN VORA DEAD VS. BOARD OF TRUSTEES OF THE PORT OF BOMBAY [REFERRED TO]
PARWATI BAI VS. RADHIKA [REFERRED TO]
SARUP SINGH GUPTA VS. S JAGDISH SINGH [REFERRED TO]
Y KRISHNA MURTHY VS. A SUBBA RAO [REFERRED TO]
B CHITRA RAMACHARANDAS VS. NATIONAL REMOTE SENSING AGENCY [REFERRED TO]
DHARAM PAL VS. HARBANS SINGH [REFERRED TO]

JUDGEMENT

(1.) In this appeal filed under Section 100 of the Code of Civil Procedure, 1908, the Defendant has assailed the concurrent findings of fact recorded by the Courts below.

(2.) Plaintiffs Civil Suit No. 114 of 1996 stands decreed in terms of judgment and decree dated 28-2-2004 passed by Civil Judge (Senior Division), Una, District Una, H. P. The operative portion of the judgment reads as under:

(3.) The findings and the judgment stands affirmed in Defendants appeal being Civil Appeal No. 20 of 2004 by the Additional District Judge, Una, in terms of its judgment and decree dated 31-8-2006.

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DEV RAJ Vs. LAJWANTI

Referred Judgements :-

JUDGEMENT

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