REGENT COMPUTRONICS PVT. LTD.

Brahman Shivabhai Nandabhai Appellant

V/S

Suthar Shantibhai Maftabhai Respondents

Referred Judgements :-

PARIMAL VS VEENA ALIAS BHARTI [REFERRED TO]
SHAH KESHAVJI PASHUJI VIRA (DECD) AND ORS V. SHAH MAVJI PASU-DECD [REFERRED TO]
LAKHU KARMAN BHARWAD V. STATE OF GUJARAT [REFERRED TO]
THAKUR SUKHPAL SINGH VS. THAKUR KALYAN SINGH [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
G AMALORPAVAM VS. R C DIOCESE OF MADURAI [REFERRED TO]
GANNMANI ANASUYA VS. PARVATINI AMARENDRA CHOWDHARY [REFERRED TO]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED TO]
UNION OF INDIA VS. RANCHOD [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
DUMALA VAGHPARA GRAM PANCHAYAT VS. CHUNILAL TRIBHOVANDAS PATEL [REFERRED TO]
MAHMAD AHMADBHAI VS. FATMABEN ABDULLA [REFERRED TO]
PRAJAPATI AMBARAM NAGARBHAI VS. PRAJAPATI HARJIBHAI [REFERRED TO]
BABUBHAI KESHABHAI VALAND VS. RAMESHBHAI RAMABHAI PRAJAPATI [REFERRED TO]
BUDHABHAI BHIKHABHAI PARMARAND VS. SHANTA BEN [REFERRED TO]
K. KARUPPURAJ VS. M. GANESAN [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and order dtd. 5/4/2021 passed by the learned 2 nd Additional District Judge, at-Deesa, Dist-Banaskantha in Regular Civil Appeal No.9 of 2015 where the Court has quashed the judgment and order passed by the learned Principal Civil Judge, Dhanera in R.C.S. No.76 of 2003, the appellant has filed the present second appeal.

(2.) The brief facts giving rise to present Second Appeal are as under:-

(3.) Heard learned advocate appearing for both the parties and perused the judgment and order passed by both the Courts below and also taken into account the material placed on record of the appeal.

Click here to view full judgment.

BRAHMAN SHIVABHAI NANDABHAI Vs. SUTHAR SHANTIBHAI MAFTABHAI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address