REGENT COMPUTRONICS PVT. LTD.

Lalita Subba Appellant

V/S

Silvester Rai Respondents

Referred Judgements :-

JUSTICE OF THE PEACE FOR CALCUTTA V. ORIENTAL GAS COMPANY [REFERRED TO]
PEM CHODEN BHUTIANI AND ANOTHER VS. RINCHEN DORJEE [REFERRED TO]
ITTYAVIRA MATHAI VS. VARKEY VARKEY [REFERRED TO]
GANGA BAI VS. VIJAY KUMAR [REFERRED TO]
SHANTI KUMAR R CANJI VS. HOME INSURANCE CO OF NEW YORK [REFERRED TO]
DEVA RAM VS. ISHWAR CHAND [REFERRED TO]
BUDHIA SWAIN VS. GOPINATH DEB [REFERRED TO]
M T W TENZING NAMGYAL VS. MOTILAL LAKHOTIA [REFERRED TO]
BANARSI VS. RAM PHAL [REFERRED TO]
NATIONAL THERMAL POWER CORPORATION LIMITED VS. SIEMENS ATKEINGESELLSCHAFT [REFERRED TO]
FORESHORE CO-OPERATIVE HOUSING SOCIETY LIMITED VS. PRAVEEN D DESAI [REFERRED TO]
ALCON ELECTRONICS PVT. LTD. VS. CELEM S.A. OF FOS 34320 ROUJAN, FRANCE & ANR. [REFERRED TO]

JUDGEMENT

(1.) In this second appeal, the following two substantial questions of law have been framed by this Court, viz;

(2.) To appreciate the matter in its correct perspective, the facts leading to the instant appeal are being summarised.

(3.) The Learned Trial Court on the basis of the pleadings of the parties settled fifteen issues for determination. Issues no.1, 2 and 3 were taken up together which were as follows;

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LALITA SUBBA Vs. SILVESTER RAI

Referred Judgements :-

JUDGEMENT

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