REGENT COMPUTRONICS PVT. LTD.

Ajay Kuthiala Appellant

V/S

Maria Enterprises And Another Respondents

Referred Judgements :-

H.K.N. SWAMI V. IRSHAD BASITH [REFERRED TO]
JAGANNATH V. ARULAPPA AND ANR [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
STATE BANK OF INDIA VS. EMMSONS INTERNATIONAL LTD [REFERRED TO]
KURIAN CHACKO VS. VARKEY OUSEPH [REFERRED TO]
UNION OF INDIA VS. K.V. LAKSHMAN [REFERRED TO]

JUDGEMENT

(1.) Looking to the nature of the order I propose to pass, it is not necessary to delve in detail the facts of the case.

(2.) Suffice it to state that the plaintiff-appellant filed a suit for recovery of Rs. 64, 200/- against the defendants on the ground that the same was advanced as friendly loan to defendant No.1 through defendant No.2 as defendant No.1 was in dire need of money. The defendants contested this claim by filing written statement wherein they denied the averments made in the plaint.

(3.) Learned trial court framed the following issues on 19.8.2014:

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AJAY KUTHIALA Vs. MARIA ENTERPRISES AND ANOTHER

Referred Judgements :-

JUDGEMENT

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