REGENT COMPUTRONICS PVT. LTD.

SANGAR GAGU DHULA Appellant

V/S

SHAH LAXMIBEN TEJSHI Respondents

Referred Judgements :-

GANGA DHAR VS. SHANKAR LAL [REFERRED TO]
POMAL KANJI GOVINDJI VS. VRAJLAL KARSANDAS PUROHIT [REFERRED TO]
BINOD BIHARI SINGH VS. UNION OF INDIA [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
SONI MOTIBEN VS. HIRALAL LAKHAMSHI [REFERRED TO]
RAJGOR BHANJI MULJI VS. SONABAI WD O SHAH KANJI VARSHI [REFERRED TO]
RAMASUBRAMANIA MUDALIAR VS. SOORIANARAYANA IYER [REFERRED TO]
PARMA NAND VS. BABU RAM [REFERRED TO]
RASH BEHARI NASKAR VS. HARIPADA NASKAR [REFERRED TO]
NARAYAN PUTAPA CHANDRAGATGI VS. VAIKUNT SUBAYA SONDE [REFERRED TO]
MT MANBHARI VS. PTSRI RAM [REFERRED TO]
OFFICIAL ASSIGNEE OF CALCUTTA VS. FREDERICK LIONEL HARCOURT [REFERRED TO]

JUDGEMENT

(1.) This appeal under Section 100 of the Civil Procedure Code, 1908 is directed against the judgment and decree dated 29th November 1979 passed by the learned Assistant Judge, Kutch at Bhuj, in Civil Appeal No. 86 of 1978 against the judgment and decree passed by the learned Civil Judge (Junior Division) at Mandvi in Civil Suit No. 20 of 1974 by which the learned Civil Judge dismissed the suit filed by the appellant -plaintiff for redemption of the mortgaged property.

(2.) FACTS :

(3.) WHEN the present appeal was filed, the following substantial question of law was framed by this Court:

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SANGAR GAGU DHULA Vs. SHAH LAXMIBEN TEJSHI

Referred Judgements :-

JUDGEMENT

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