REGENT COMPUTRONICS PVT. LTD.

Sm. Kalyani Debi And Anr. Appellant

V/S

Bidyadhar Bora And Ors. Respondents

Referred Judgements :-

VENKATASIVA RAO V. VENKATANARASIMHA SATYANARAYANAMURTHY [REFERRED TO]
PANNALAL V. ABDUL GANI [REFERRED TO]
PRABHAT CHANDRA CHOUDHURY V. SM. SULOCHANA CHOUDHURANI [REFERRED TO]
ZARATON NESSA V. FAIZUR RAHMAN [REFERRED TO]
WAMAN VINAYAK PARANJPE VS. NARAYAN HARI [REFERRED TO]
RAMKHELAWAN SAHU VS. BIR SURENDRA SAHI [REFERRED TO]
SAILENDRA NATH KUNDU VS. SURENDRA NATH SARKAR [REFERRED TO]

JUDGEMENT

(1.) THIS is an application in revision arising out of the following circumstances:

(2.) OPPOSITE Party No. 1 brought a suit in the Court of the Munsiff for the following reliefs:

(3.) THE next case referred to is the case of Waman Vinayak v. Narayan Hari reported in : AIR 1946 Bom 363. Reliance is made on the following passage at page 364 of The report:

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SM. KALYANI DEBI AND ANR. Vs. BIDYADHAR BORA AND ORS.

Referred Judgements :-

JUDGEMENT

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