REGENT COMPUTRONICS PVT. LTD.

STATE OF BIHAR Appellant

V/S

GEETA DEVI Respondents

Referred Judgements :-

MUNICIPAL CORPORATION,AURANGABAD VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KESHAV RAM [REFERRED TO]
G AMALORPAVAM VS. R C DIOCESE OF MADURAI [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
T. RAVI & ANR. VS. B. CHINNA NARASIMHA [REFERRED TO]
BHIMABAI MAHADEO KAMBEKAR VS. ARTHUR IMPORT AND EXPORT COMPANY [REFERRED TO]
AJIT KAUR VS. DARSHAN SINGH [REFERRED TO]
PRAHLAD PRADHAN VS. SONU KUMHAR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Uday Sharan Singh, learned G.P. 19 for the appellants and Mr. P.N. Shahi, learned senior counsel for the respondent nos. 1.1, 1.2 & 1.3.

(2.) This Second Appeal has been filed against the judgment and decree dtd. 31/3/2017 passed by the learned District Judge, Gaya in Title Appeal No. 24 of 2011 whereby, the learned lower Appellate Court has reversed the judgment and decree dtd. 5/2/2011 passed by the learned Sub Judge- III, Gaya, in Title Suit No. 161 of 2009/ 383 of 2004.

(3.) In the present Second Appeal, the following substantial questions of law have been formulated for determination:

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STATE OF BIHAR Vs. GEETA DEVI

Referred Judgements :-

JUDGEMENT

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