REGENT COMPUTRONICS PVT. LTD.

BHAWANI PRASAD Appellant

V/S

PARAS NATH Respondents

Referred Judgements :-

H.K.N. SWAMI V. IRSHAD BASITH [REFERRED TO]
JAGANNATH V. ARULAPPA [REFERRED TO]
HARI SHANKAR VS. RAO GIRDHARI LAL CHODHURY [REFERRED TO]
THAKUR SUKHPAL SINGH VS. THAKUR KALYAN SINGH [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
SHANKAR RAMCHANDRA ABHYANKAR VS. KRISHNAJI DATTATREYA BAPAT [REFERRED TO]
RAJA LAKSHMI DYEING WORKS VS. RANGASWAMY CHETTIAR [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]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
B M NARAYANA GOWDA VS. SHANTHAMMA [REFERRED TO]
VINOD KUMAR VS. GANGADHAR [REFERRED TO]
SHASIDHAR VS. ASHWINI UMA MATHAD [REFERRED TO]
MALLURU MALLAPPA VS. KURUVATHAPPA [REFERRED TO]

JUDGEMENT

(1.) Heard Dr. Dhirednra Kumar Mishra, learned counsel for the appellant and Shri Indrajeet Shukla, learned counsel for the respondents.

(2.) The instant second appeal has been preferred against the judgment of reversal dtd. 17/8/1982 passed by the 6th Additional District Judge, Gonda in Civil Appeal No.36 of 1980 whereby the regular suit No.16 of 1978 which was decreed by the trial court vide judgment and decree dtd. 13/12/1979 has been set aside while allowing the defendants' first appeal.

(3.) The instant appeal was admitted by means of order dtd. 15/11/2021 on the following substantial questions of law:-

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BHAWANI PRASAD Vs. PARAS NATH

Referred Judgements :-

JUDGEMENT

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