REGENT COMPUTRONICS PVT. LTD.

OM PARKASH Appellant

V/S

KULBHUSHAN Respondents

Referred Judgements :-

KALIKA PRASAD VS. CHHATRAPAL SINGH [REFERRED TO]
INDIRA VS. ARUMUGAM [REFERRED TO]
CHANDRABHAGABAI VS. RAMAKRISHNA [REFERRED TO]
STATE OF RAJASTHAN VS. HARPHOOL SINGH DEAD [REFERRED TO]
PUNJAB WAKF BOARD VS. STATE OF PUNJAB [REFERRED TO]
TILAK RAJ VS. BHAGAT RAM [REFERRED TO]

JUDGEMENT

(1.) Appellant was defendant before the trial Court and respondents were plaintiffs. They are being referred to hereinafter as such.

(2.) This appeal was admitted on 23.8.1995 on the following substantial questions of law :

(1.) Whether there has been misreading of pleadings and evidence by the learned District Judge and he failed to exercise the jurisdiction in accordance with law ?

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OM PARKASH Vs. KULBHUSHAN

Referred Judgements :-

JUDGEMENT

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