REGENT COMPUTRONICS PVT. LTD.

YOGESH VERMA Appellant

V/S

Shiv Kumar Agarwal Respondents

Referred Judgements :-

KARMA DOMA GYATSO ALIAS BABILA KAZI VS. MRS. KESANG CHODEN AND ORS [REFERRED TO]
UPPALPATI VEERA VENKATA SATYANARAYANARAJU VS. JOSYULA HANUMAYAMMA [REFERRED TO]
PHIROZE BAMANJI DESAI VS. CHANDRAKANT N PATEL [REFERRED TO]
VASANTKUMAR RADHAKISAN VORA DEAD VS. BOARD OF TRUSTEES OF THE PORT OF BOMBAY [REFERRED TO]
SAWARNI VS. INDER KAUR [REFERRED TO]
SHIV SARUP GUPTA VS. MAHESH CHAND GUPTA [REFERRED TO]
BAJRANGLAL SHIVCHANDRAI RUIA VS. SHASHIKANT N RUIA [REFERRED TO]
KAILASH VS. NANHKU [REFERRED TO]
RANGAMMAL VS. KUPPUSWAMI [REFERRED TO]
HAJEE K ASSAINAR AND CO VS. CHACKO JOSEPH [REFERRED TO]
REVANKUMAR R GAIKWAD VS. BACHCHUBHAI P JETHWA [REFERRED TO]
NIRMAN SINGH VS. LAL RUDRA PARTAB NARAIN SINGH [REFERRED TO]
KESHAR BAI VS. CHHUNULAL [REFERRED TO]
MUNICIPAL CORPORATION, GWALIOR VS. PURAN SINGH ALIAS PURAN CHAND [REFERRED TO]

JUDGEMENT

(1.) Aggrieved and dissatisfied with the Judgment and Decree, both dated 28-06-2016, passed by the Learned District Judge, East Sikkim, at Gangtok, in Eviction Suit No.01 of 2014, dismissing the suit of the Plaintiff, the instant Appeal has been preferred. A Cross Objection was also filed by the Defendants assailing the finding of the Learned Trial Court in Issue no.1.

(2.) The Regular First Appeal and the Cross Objection are being taken up together and disposed of by way of this common Judgment as they arise out of the same impugned Judgment.

(3.) The Appellant was the Plaintiff before the Learned Trial Court, while the Respondents were the Defendants therein. They shall be referred to in terms of their appearance in the Learned Trial Court.

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YOGESH VERMA Vs. SHIV KUMAR AGARWAL

Referred Judgements :-

JUDGEMENT

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