REGENT COMPUTRONICS PVT. LTD.

CHIEF ENGINEER Appellant

V/S

ZEBA Respondents

Referred Judgements :-

RAIN CHAND AND SONS SUGAR MILLS PRIVATE LIMITED BARABANKI U P VS. KANHAYALAL BHARGAVA [REFERRED TO]
MANJUSHRI RAHA B L GUPTA VS. B L GUPTA:MANJUSHRI RAHA [REFERRED TO]
N K V BROS PRIVATE LIMITED VS. M KARUMAI AMMAL [REFERRED TO]
MOTOR OWNERS INSURANCE COMPANY LIMITED VS. JADAVJI KESHAVJI MODI [REFERRED TO]
SAVITRI VS. GOVIND SINGH RAWAT [REFERRED TO]
STATE OF MAHARASHTRA VS. ADMANE ANITA MOTI [REFERRED TO]
BODHISATTWA GAUTAM VS. SUBHRA CHAKRABORTY MS [REFERRED TO]
VAREED JACOB VS. SOSAMMA GEEVARGHESE [REFERRED TO]
JAGJIT SINGH KHANNA VS. RAKHAL DAS MULLICK [REFERRED TO]

JUDGEMENT

(1.) By the medium of this appeal, the appellants have assailed the exparte judgment and decree dated 18.8.1998 passed by learned District Judge, Budgam in suit titled Zeba v. State, file No. 80 numbri. Heard.

(2.) Learned counsel for the appellants argued that the impugned ex pane judgment and decree has been passed illegally because ex pane proceedings drawn against the appellants are illegal.

(3.) Mr. Bhat, learned counsel for the respondent frankly conceded that the exparte proceedings have been drawn illegally. However, Mr. Bhat prayed that keeping in view the circumstances of the case, the interim compensation may be granted.

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CHIEF ENGINEER Vs. ZEBA

Referred Judgements :-

JUDGEMENT

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