REGENT COMPUTRONICS PVT. LTD.

GANESH LAL Appellant

V/S

NARAIN LAL Respondents

Referred Judgements :-

THE QUEEN V. COMMISSIONERS FOR SPECIAL PURPOSES OF INCOME-TAX [REFERRED TO]
RAMCHARITAR PANDAY V. BASGIT RAI [REFERRED TO]
RAI BRIJ RAJ KRISHNA VS. S K SHAW [REFERRED TO]
KESHARDEO CHAMRIA VS. RADHA KISSEN CHAMRIA [REFERRED TO]
BHATIA CO OPERATIVE HOUSING SOCIETY LIMITED VS. D C PATEL [REFERRED TO]
N S VENKATAGIRI AYYANGAR VS. HINDU RELIGIOUS ENDOWMENTS BOARD, MADRAS [REFERRED TO]
JOY CHAND LAL BABU VS. KAMALAKSHA CHAUDHURY [REFERRED TO]
MT RUPIA VS. BHATU MAHTON [REFERRED TO]
NARAYAN SONAGI SAGNE VS. SHESHRAO VITHOBA [REFERRED TO]

JUDGEMENT

(1.) These two civil revisions have been heard together, because both of them arise out of the same suit, and, in both of them, the question of valuation of the suit arises, and, the petitioner, who is defendant No. 4, is also the same.

(2.) Civil Revision No. 161 of 1955 is directed against an order dated 17-11-1954 of Mr. Raghoji Prasad, Munsif, Third Court, Patna. Civil Revision No. 170 of 1955 is directed against an order dated 11-2-1955 of Mr. H. Singh, Second Court, Patna.

(3.) These two orders of the two different Munsifs were passed on two different occasions, but in the same suit. The circumstances under which the above two orders were passed, may briefly be stated as below:

Click here to view full judgment.

GANESH LAL Vs. NARAIN LAL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address