REGENT COMPUTRONICS PVT. LTD.

Ranabhai Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

B.V. NAGESH V. H.V. SREENIVASA MURTHY [REFERRED TO]
AJITSINH BABUBHAI JADAV VS. WADHWAN MAHAJAN PANJARAPOL [REFERRED TO]
BUDHABHAI BHIKHABHAI PARMARAND AND ANOTHER VS. SHANTABEN WD/O BHALABHAI BECHARBHAI [REFERRED TO]
SHAH KESHAVJI PASHUJI VIRA (DECD) AND ORS VS. SHAH MAVJI PASU-DECD [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]
H SIDDIQUI VS. A RAMALINGAM [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]
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]
BUDHABHAI BHIKHABHAI PARMARAND VS. SHANTA BEN [REFERRED TO]

JUDGEMENT

(1.) ADMIT. Ms.Megha Chitaliya, learned AGP waives service of notice of admission on behalf of the respondent No.1 and Mr.Tushar Sheth, learned advocate waives service of notice of admission on behalf of the respondent No.2.

(2.) Present Second Appeal under Sec. 100 of the Code of Civil Procedure has been preferred by the appellants - original appellants / plaintiffs against the Judgement and Decree dtd. 12/04/2022 passed by the learned 2 nd Additional District Judge, Keshod in Regular Civil Appeal No.11 of 2018, by which the learned first appellate court dismissed the appeal confirming the judgement and decree dtd. 05/03/2018 passed by the learned Principal Senior Civil Judge, Keshod in Regular Civil Suit No.119 of 2012 (Old RCS No.94/2014), by which the learned Civil Judge dismissed the suit.

(3.) The appellate Court framed the following Issues :-

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RANABHAI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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