REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

JAndK Industries Ltd Respondents

Referred Judgements :-

M/S HALDAR JOO VISHNATH VS. STATE OF JAMMU AND KASHMIR AND ORS [REFERRED TO]
UNION OF INDIA VS. ALLADAD FAIZULLUKKA PATHAN [REFERRED TO]
UNION OF INDIA VS. MAHADEOLAL PRABHU DAYAL [REFERRED TO]
GOVERNOR GENERAL IN COUNCIL VS. MAHABIR RAM [REFERRED TO]
DASA K LAKSHMIAH VS. UNION GOVERNMENT [REFERRED TO]
SREE SAI BABA TEXTILES PROPRIETOR P ANANDAN VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA OWNING EASTERN RAILWAY VS. JETMALL SUKANRAJ [REFERRED TO]
MARTAB ALI VS. UNION OF INDIA [REFERRED TO]
DOMINION OF INDIA VS. AMIN CHAND BHOLA NATH [REFERRED TO]
UNION OF INDIA VS. M. MARIAPRAKASA MUDALIAR SONS KARUR [REFERRED TO]
THE UNION OF INDIA (UOI) VS. THE JORHAT CONSUMER GOODS WHOLESALE CO-OPERATIVE LTD. [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree of a learned Single Judge (Jaswant Singh C.J. as his Lordship then was) of this court dated 10 -9 -1975.

(2.) NUMBER of defences were raised by the appellants as a consequence of which fifteen issues in the first instance and subsequently two additional issues were raised. The suit amount was claimed as compensation for the tortuous act of the appellants. Union of India being owner of the railways, therefore it was made a party.

(3.) BEFORE us Mr. Avtar Singh argued only issue Nos. 3, 5, 8 9, 10, 13, 14, and the two additional issues framed subsequently.

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UNION OF INDIA Vs. J&K INDUSTRIES LTD

Referred Judgements :-

JUDGEMENT

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