REGENT COMPUTRONICS PVT. LTD.

BAIJNATH THAKUR Appellant

V/S

BIJADHAR KAMKAR Respondents

Referred Judgements :-

MAHABIR PRASAD V. DARBHANGI THAKUR [REFERRED TO]
SUDHANGSHU KUMAR ROY V. BANAMALI ROY [REFERRED TO]
NANDLAL SINGH VS. RAM KIRIT SINGH [REFERRED TO]
GOVINDRAM GORDHANDAS SEKSARIA VS. STATE OF GONDAL BY HIS HIGHNESS THE MAHARAJAOF GONDAL [REFERRED TO]
GOVERNOR GENERAL IN COUNCIL, REPRESENTED BY THE GENERAL MANAGER, SOUTH INDIAN RAILWAY VS. MUNICIPAL COUNCIL, MADURA THROUGH ITS COMMISSIONER [REFERRED TO]
PANDAY BISAMBHARDEO NARAYAN SINGH VS. HITNARAYAN SINGH [REFERRED TO]
BAL KISHAN VS. CHHIDDA [REFERRED TO]
GOPINATH VS. RAGHUBANSH KUMAR SINGH [REFERRED TO]

JUDGEMENT

(1.) This appeal, by the plaintiff, arises out of a suit for contribution, which has been dismissed by courts below.

(2.) The sole question, for determination in the appeal, is, whether the plaintiff is entitled to contribution from the defendants in respect of a decree for costs which was passed jointly against him and them?

(3.) In order to render plain the nature of the question involved in the present appeal, it is necessary to make a short reference to the history of the litigation:

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BAIJNATH THAKUR Vs. BIJADHAR KAMKAR

Referred Judgements :-

JUDGEMENT

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