REGENT COMPUTRONICS PVT. LTD.

Shankar Oraon Appellant

V/S

Manoj Kumar Bhagat Respondents

Referred Judgements :-

COLLECTOR OF BOMBAY VS. MUNICIPAL CORPORATION OF THE CITY OF BOMBAY [REFERRED TO]
P LAKSHMI REDDY VS. L LAKSHMI REDDY [REFERRED TO]
ANNASAHEB BAPUSAHEB PATIL VILAS G DALVI NATHAL GHARAGE RAJARAM K POWAR PANDURANG B SARNOBAT VS. BALWANT ALIAS BALASAHEB BABUSAHEB PATIL AND HEIRS:RAMACHANDRA Y DALVI:RAJARAM A GHARAGE:DINKARRAO K POWAR:K L SARNOBAT [REFERRED TO]
JAI MANGAL ORAON VS. MIRA NAYAK [REFERRED TO]
IBRAHIMPATNAM TALUK VYAVASAYA COLLIE SANGHAM VS. K SURESH REDDY [REFERRED TO]
SITU SAHU VS. STATE OF JHARKHAND [REFERRED TO]
B LEELAVATHI VS. HONNAMMA [REFERRED TO]
FULCHAND MUNDA VS. STATE OF BIHAR [REFERRED TO]
POONA RAM VS. MOTI RAM (D) TH. LRS. [REFERRED TO]
SUNIL KUMAR JAISWAL VS. THE STATE OF JHARKHAND AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This appeal has been filed against the judgment dtd. 20/2/2009 (decree signed on 28/2/2009) passed by the learned District Judge, Lohardaga in Title Appeal No. 02 of 2008 reversing the judgment dtd. 29/1/2008 (decree signed on 18/2/2008) in Title Suit No. 28 of 1999 passed by learned Munsif, Lohardaga.

(2.) The title suit was decreed in favour of the plaintiffs by the learned trial court, but the judgment and decree of the learned trial court was reversed by the learned 1st appellate court. Consequently, the plaintiffs are the appellants before this Court.

(3.) This appeal was admitted for final hearing vide order dtd. 10/10/2011 by framing the following substantial question of law:-

Click here to view full judgment.

SHANKAR ORAON Vs. MANOJ KUMAR BHAGAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address