REGENT COMPUTRONICS PVT. LTD.

JITU MAHTON Appellant

V/S

WIDOW OF PURAN MOHTON Respondents

Referred Judgements :-

BANDHU MAHTO V. STATE OF BIHAR [REFERRED TO]
KALI DAYAL BHATTACHARJEE V. NAGENDRA NATH [REFERRED TO]
GHULAM ABBAS V. SAFDAR JHA ZAHID ALI MIRZA [REFERRED TO]
K A DHAIRYAWAN VS. J R THAKUR [REFERRED TO]
SHIBBAN VS. ALLAH MEHAR [REFERRED TO]
KAMALA PROSAD SUKUL VS. CHANDRA NATH PRAMANIK [REFERRED TO]
RAMESHWAR SINGH BAHADUR VS. RAM CHARAN SHHU [REFERRED TO]
MIDNAPORE ZAMINDARY CO LTD VS. AMULYA NATH ROY CHOWDHURY [REFERRED TO]

JUDGEMENT

(1.) This appeal, by the only plaintiff, is from a judgment of the learned Special Subordinate Judge, Ranchi, who set aside the decree of the trial Judge, in favour of the plaintiff, and, dismissed his suit.

(2.) The appeal in this Court has stood dismissed, as against defendants-respondents 4, 5, 6, 8, 11, 13 and 14.

(3.) The sole question, now, for determination, is, whether the appeal, in their absence, is competent?

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JITU MAHTON Vs. WIDOW OF PURAN MOHTON

Referred Judgements :-

JUDGEMENT

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