REGENT COMPUTRONICS PVT. LTD.

Inderjit Singh Bawa Appellant

V/S

Vani Sharma Respondents

Referred Judgements :-

GURBUX SINGH VS. BHOORALAL [REFERRED TO]
SIDRAMAPPA VS. RAJASHETTY [REFERRED TO]
KEWAL SINGH VS. LAJWANTI [REFERRED TO]
BENGAL WATERPROOF LIMITED VS. BOMBAY WATERPROOF MANUFACTURING COMPANY [REFERRED TO]
KUNJAN NAIR SIVARAMAN NAIR VS. NARAYANAN NAIR [REFERRED TO]
N V SRINIVASA MURTHY VS. MARIYAMMA [REFERRED TO]
ALKA GUPTA VS. NARENDER KUMAR GUPTA [REFERRED TO]
MUHAMMAD HAFIZ VS. MIRZA MUHAMMAD ZAKARIYA [REFERRED TO]
RATHNAVATHI VS. KAVITA GANASHAMDAS [REFERRED TO]
INBASEGARAN VS. S NATARAJAN [REFERRED TO]

JUDGEMENT

(1.) The plaintiff has filed the instant suit for recovery of Rs. 63,58,827/- alongwith future interest at the rate of 18% per annum from the date of institution of the suit till payment thereof.

(2.) It is not in dispute that before filing this suit, the plaintiff had already instituted a suit in the Court of Civil Judge (Senior Division), Kangra, H.P.

(3.) This Court on 25.9.2014 framed the following issues:

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INDERJIT SINGH BAWA Vs. VANI SHARMA

Referred Judgements :-

JUDGEMENT

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