REGENT COMPUTRONICS PVT. LTD.

Tajdin Appellant

V/S

Milkho Devi Respondents

Referred Judgements :-

CHUHNIYA DEVI V. JINDU RAM [REFERRED TO]
MALKIAT SINGH V. HARDIAL SINGH [REFERRED TO]
ROSHAN LAL V. KRISHAN DEV [REFERRED TO]
RAJA DURGA SINGH OF SOLON VS. THOLU [REFERRED TO]
BABU RAM VS. POHLO RAM [REFERRED TO]
SHANKAR VS. RUKMANI [REFERRED TO]
INDER DUTT VS. KALA [REFERRED TO]
PRITAM CHAND VS. KRISHAN KUMAR [REFERRED TO]
Ram Chand VS. Jagat Ram [REFERRED TO]

JUDGEMENT

(1.) THIS judgment shall dispose of a number of appeals where the question raised is with regard to the interpretation and effect of the judgment of the Full Bench of this Court in Chuhniya Devi v. Jindu Ram, 1992(1) RRR 104 (H.P.) : 1991(1) Sim LC 223.

(2.) THE questions, which were required to be answered by the Full Bench, were whether the Civil Court has jurisdiction in respect of an order :

(3.) DURING the course of judgment the Full Bench has made various pertinent observations. In paragraphs 39 and 40 it is observed as follows :

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TAJDIN Vs. MILKHO DEVI

Referred Judgements :-

JUDGEMENT

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