REGENT COMPUTRONICS PVT. LTD.

MAHABIR PRASAD Appellant

V/S

Dhamuniya Devi Respondents

Referred Judgements :-

TROJAN AND COMPANY VS. RM N N NAGAPPA CHETTIAR [REFERRED TO]
KEDAR NATH MOTANI VS. PRAHLAD RAI [REFERRED TO]
OUSEPH VARGHESE VS. JOSEPH ALEY [REFERRED TO]
T D GOPALAN VS. COMMISSIONER OF HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS MADRAS [REFERRED TO]
HAJI MOHAMMAD ISHAQ WD S K MOHAMMED VS. MOHAMAD IQBAL AND MOHAMED ALI AND CO [REFERRED TO]
OM PRAKASH GUPTA VS. RANBIR B GOYAL [REFERRED TO]
ISHWAR DUTT VS. LAND ACQUISITION COLLECTOR [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
STATE OF MAHARASHTRA VS. HINDUSTAN CONSTRUCTION COMPANY LTD [REFERRED TO]
KALYAN SINGH CHOUHAN VS. C P JOSHI [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
RAJENDRA PRASAD RAI VS. RAJDEVA RAI [REFERRED TO]
NAWAL KISHORE VS. KAULESHWARI DEVI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Din Bandhu Singh, learned counsel for the appellant assisted by Mr. Satyadeo Kumar and Mr. Yogendra Prasad, learned counsel for the respondents in both the appeals.

(2.) Both Second Appeal have been filed under Sec. 100 of the Code of Civil Procedure (hereinafter read as "CPC") by the appellant/respondent/plaintiffs against the judgment dtd. 16/4/1992 and decree dtd. 20/4/1992 passed by learned Additional District Judge, Buxar, whereby and where under the learned Appellate Court in Title Appeal Nos. 04 of 1978 and 05 of 1978 set asides the judgment and decree dtd. 17/12/1977 passed in Title Suit Nos. 32 of 1968 and 30 of 1968 by learned Munsif-I, Buxar.

(3.) Following, substantial questions of law have been formulated for determination: -

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MAHABIR PRASAD Vs. DHAMUNIYA DEVI

Referred Judgements :-

JUDGEMENT

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