REGENT COMPUTRONICS PVT. LTD.

SUGAN KANWAR Appellant

V/S

RAKESH Respondents

Referred Judgements :-

BABU GANESH DUTT SINGH V. MUGNEERAM CHOWDHRY [REFERRED TO]
SMT.GORAN (GORIDEVI) V. ANAND BALLABH [REFERRED TO]
STATE OF RAJASTHAN V. MOHAN LAL [REFERRED TO]
FAKIR MOHOMED V. FAKIR MOHOMED NANJI [REFERRED TO]
RADHU NAIK VS. DHADI SAHU [REFERRED TO]
KACHRULAL THAVRJI VS. RAMESHWARDAYAL DHOOLJI [REFERRED TO]
NAGENDRA KUMAR VS. ETWARI SAHU [REFERRED TO]
NANDLAL VS. STATE OF RAJASTHAN [REFERRED TO]
SATYAKAM VS. DALLU [REFERRED TO]
AMAR SINGH VS. BHAGWATI [REFERRED TO]

JUDGEMENT

(1.) This appeal arises out of the judgment and decree dated 12-3-2004 passed by Addl. District Judge No. 2, Jodhpur in Civil Original Suit No. 51 of 2002 Rakesh v. Smt. Sugan Kanwar allowing the suit filed by respondent-plaintiff for damages for malicious prosecution.

(2.) The respondent is the original plaintiff and appellant is the original defendant, who are hereinafter referred to as "plaintiff and "defendant" for the sake of convenience.

(3.) The trial Court in this case has granted decree in favour of the plaintiff and has held him entitled to get the damages from defendant to the tune of Rs. 1 lac with interest @ 12% from the date of filing of the suit, against which the defendant has approached this Court by filing the present appeal under Sec. 96, CPC.

Click here to view full judgment.

SUGAN KANWAR Vs. RAKESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address