REGENT COMPUTRONICS PVT. LTD.

Smt. Usha Devi Appellant

V/S

Smt. Anita Respondents

Referred Judgements :-

NOBAT RAM V. GAYATRI DEVI [REFERRED TO]
CLARENCE PAIS V. UNION OF INDIA [REFERRED TO]
BHAIYA JI VS. JAGESHWAR DAYAL BAJPAI [REFERRED TO]
PITMO VS. SHYAM SINGH [REFERRED TO]
MT JANKI BAI VS. DURGA PRASAD [REFERRED TO]
SUNIL KUMAR VS. CHAITANYA PRAKASH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Sujeet Kumar, learned counsel for appellant and Sri Swapnil Kumar, learned counsel for respondent.

(2.) This is defendant's appeal under Section 100 Civil Procedure Code arising from judgment and decree dated 08.05.2007 passed by Additional District Judge, Court no. 6, Agra in Civil Appeal No. 191 arising out of Original Suit No. 503 of 1997.

(3.) The only substantial question of law on which this appeal was admitted is question (D) which reads as under:

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SMT. USHA DEVI Vs. SMT. ANITA

Referred Judgements :-

JUDGEMENT

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