In Judgment Text:
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ORDER :-On 5th August 1934, Kirpa Ram executed a bond for Rs. 800 in favour of
Lakhmi Das - in a lump sum with interest.
Lakhmi Das and his three sons have brought this suit for the recovery of two
In Judgment Text:
- S. 25-A (2)? Messrs. Mittar Chand-
Lakhmi Das of Rawalpindi contested their assessment for the year - on business as produce merchants in the name of Mittar Chand
Lakhmi Das . They also owned a family residential
In Judgment Text:
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Mir Ahmad, A. J. C. -R. B. Makhan Singh brought a suit against
Lakhmi Das and Shiv Das - The sum involved is Rs. 32,000. The evidence of P. W. 7 Daulat Singh shows that
Lakhmi Das took up service
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