REGENT COMPUTRONICS PVT. LTD.

Renaissance Hotel Holdings Inc Appellant

V/S

B. Vijaya Sai Respondents

Referred Judgements :-

CORN PRODUCTS REFINING CO VS. SHANGRILA FOOD PRODUCTS LIMITED [REFERRED TO]
KAVIRAJ PANDIT DURGA DUTT SHARMA IN BOTH THE APPEALS VS. NAVARATNA PHARMACEUTICAL LABORATORIES IN BOTH THE APPEALS [REFERRED TO]
RUSTON AND HORNSBY LIMITED VS. ZAMINDARA ENGINEERING CO [REFERRED TO]
RESERVE BANK OF INDIA UNION OF INDIA PEERLESS GENERAL FINANCE AND INVEST MENT CO LIMITED STATE OF WEST BENGAL VS. MENT COMPANY LIMITED:PEERLESS GENERAL FINANCE AND INVEST MENT COMPANY LIMITED:RESERVE BANK OF INDIA:PEERLESS GENERAL FINANCE AND INVEST MENF COMPANY LIMITED [REFERRED TO]
KALAWATIBAI VS. SOIRYABAI [REFERRED TO]
KHODAY DISTILLERIES LIMITED VS. SCOTCH WHISKY ASSOCIATION [REFERRED TO]
NEON LABORATORIES LTD. VS. MEDICAL TECHNOLOGIES LTD. AND ORS. [REFERRED TO]
NANDHINI DELUXE VS. KARNATAKA CO-OPERATIVE MILK PRODUCERS FEDERATION LTD [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dated 12th April 2019 passed by the Single Judge of the High Court of Karnataka at Bengaluru in Regular First Appeal No. 1462 of 2012, thereby allowing the appeal filed by the respondents-defendants herein and setting aside the judgement and decree of the Principal District Judge, Bangalore Rural District, Bangalore (hereinafter referred to as the "trial court"), dated 21st June 2012 passed in O.S. No. 3 of 2009, in favour of the appellant-plaintiff herein.

(3.) The facts in brief giving rise to the filing of the present appeal are as under:

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RENAISSANCE HOTEL HOLDINGS INC Vs. B. VIJAYA SAI

Referred Judgements :-

JUDGEMENT

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