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Mahant Banabehari Puri Vs Naga Ananda Puri and Another
1. This appeal and the civil revision arise out of a suit which was instituted by the respondents under the provisions of Section 92, Civil P.C. for a declaration that the defendant, who is the appellant before us, shou…
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Swadeshi Polytex Ltd. Vs Central Bank of India
1. THIS complaint was answered by this Commission earlier vide order dated 17.2.2004. The complaint was partly allowed with the direction to the Opposite Party No. 2- Central Bank of India, Madurai branch, to pay a sum …
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Mangilal Soni Vs T.Marappa
1. WE have carefully perused the averments and allegations made and relief claimed in this complaint. On doing so, it appears to us that cause of action for filing the present complaint is entirely based on the failure …
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Matadin Babadin and others Vs State of Vindhya Pradesh and others
Jagat Narayan, J.C. 1. This is an appeal by the plaintiffs against a decree of the Additional District Judge Panna dismissing their suit for possession over 27 plots on some preliminary grounds. I have heard the Learne…
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