(1.) WE follow Venganna Aiyar V/s. Ramaswami Aiyar 19 M. 422; Gauri Shankar v. Karima Bibi 15 A. 413 and Tika Ram V/s. Shama Charan 20 A. 42 at p. 43 and hold that we are bound to accept the District Judge's findings of fact. There is no question of law. The appeals are dismissed with costs.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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