REGENT COMPUTRONICS PVT. LTD.

NIYATI RANI DATTA Appellant

V/S

STATE OF TRFPURA Respondents

Referred Judgements :-

L J LEACH AND CO LIMITED VS. JARDINE SKINNER AND CO [REFERRED TO]
PIRGONDA HONGONDA PATIL VS. KALGONDA SHIDGONDA PATIL [REFERRED TO]
NEDUNURI "KAMESWARAMMA VS. SAMPATI SUBBA RAO [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
BONDAR SINGH VS. NIHAL SINGH [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
SWAMY ATMANANDA VS. RAMKRISHNA TAPOVANAM [REFERRED TO]
M DURAI VS. MADHU [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
NOHARLAL VERMA VS. DISTRICT CO-OPERATIVE CENTRAL [REFERRED TO]
R K TOMBI ALIAS TOMBISANA SINGH VS. R K MAIPAKSANA SINGH [REFERRED TO]
SAPAM ONGBI LOIDANG DEVI VS. TAKHELKUMBAM ONGBI RAJKUMARI MONOSANA DEVI [REFERRED TO]
EJAS ALI QIDWAI VS. SPECIAL MANAGER, COURT OF WARDS, BALRAMPUR ESTATE [REFERRED TO]

JUDGEMENT

(1.) THIS appeal, preferred under Section 100 of the Code of Civil Procedure (for short, 'CPC)' is directed against the judgment and order dated, 10.11.99, passed by the learned Addl. District Judge, North Tripura, Dharmanagar in Title Appeal No.05 of 1998, whereby and whereunder the learned first appellate court reversed the judgment and decree, dated 23.8.97, and 4.9.97 passed by the learned Civil Judge (Sr. Division) in T.S. No.52 of 1996.

(2.) I have heard Mr. A. K. Bhowmik, learned Senior counsel assisted by Mr. S. Datta, appearing for the appellant. Also heard Mr. S. C. Das, learned counsel appearing for the respondents.

(3.) UPON the pleadings of both the parties, the learned trial Judge framed the following issues :-

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NIYATI RANI DATTA Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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