REGENT COMPUTRONICS PVT. LTD.

Fakirchand Sao Appellant

V/S

Lalu Mahto Alias Liloo Mahto Respondents

Referred Judgements :-

JAI JAI RAM MANOHAR LAL VS. NATIONAL BUILDING MATERIAL SUPPLY GURGAON [REFERRED]
MOTA SINGH VS. STATE OF HARYANA [REFERRED]
BABU LAL VS. HAZARI LAL KISHORI LAL [REFERRED]
PANCHDEO NARAIN SRIVASTAVA VS. KM JYOTI SAHAY [REFERRED]
KASHI NATH TEWARI VS. MANGROO LAL [REFERRED]
LOTU BANDU SONAVANE VS. PUNDALIK NIMBA KOLI [REFERRED]
PURANMAL BAJORIA VS. NAGARMAL [REFERRED]

JUDGEMENT

(1.) This revision application arises out of an order dated 7.7.1991 passed by Shri Yogendra Prasad, Subordinate Judge Ist Court, Hazaribagh in Title Suit No. 50 of 1981, whereby and whereunder the said learned Court allowed the application for amendment of plaint filed by the opposite party.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The opposite-party filed the aforementioned T.S. No. 50 of 1981 inter alia, for a decree for specific performance of contract.

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FAKIRCHAND SAO Vs. LALU MAHTO ALIAS LILOO MAHTO

Referred Judgements :-

JUDGEMENT

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