REGENT COMPUTRONICS PVT. LTD.

RAM PARKASH Appellant

V/S

SAT PAUL Respondents

Referred Judgements :-

NARAYYA V. SESHAYYA [REFERRED TO]
GAYA PRASAD V. BHAGAT SINGH [REFERRED TO]
RAMA SINGH VS. BALMUKUND SINGH [REFERRED TO]
C.H. CROWDY V. L.O. REILLY [REFERRED TO]
BISHUN PERSHAD NARAIN SINGH V. PHULMAN SINGH [REFERRED TO]
MOHAMMAD NIZULLAH KHAN V. JAI RAM [REFERRED TO]
PURUSHOTTAM VITHAL DAS V. RAOJI HARI [REFERRED TO]
NARENDRA NATH DE V. JYOTISH CHANDRA LAL [REFERRED TO]
BALBHADDAR SINGH V. BADRI SAH [REFERRED TO]
SOORA KULASEKARA CHETTA AND ANOTHER VS. THOLASINGAM CHETTY [REFERRED TO]
MADHO LAL VS. HARI SHANKAR [REFERRED TO]
T SUBRAMANYA BHATTA VS. A KRISHNA BHATTA [REFERRED TO]
B MADAN MOHAN SINGH VS. BRAM SUNDER SINGH [REFERRED TO]
BHAGAT RAJ VS. MTGURAI DULAIYA [REFERRED TO]

JUDGEMENT

(1.) This appeal has been filed by the appellant/plaintiff against judgment passed by the Court of learned Additional District Judge, Una in Civil Appeal No. 49 of 2003 dated 10.04.2006 vide which, learned appellate Court has partly allowed the appeal filed by the defendant, i.e., the present respondent against the judgment and decree passed by the Court of learned Sub Judge 1st Class (I), Amb in Case No. 200/I of 1999.

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

(3.) During the pendency of the appeal, respondent-defendant filed Cross-objections under Order 41 Rule 22 of the Code of Civil Procedure. An application was also filed by the respondent, i.e. 4887 of 2016 for framing of additional substantial question of law, which the respondent had prayed to be framed which reads as under:

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RAM PARKASH Vs. SAT PAUL

Referred Judgements :-

JUDGEMENT

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