REGENT COMPUTRONICS PVT. LTD.

Azgar Barid (D) By Lrs. Appellant

V/S

Mazambi @ Pyaremabi Respondents

Referred Judgements :-

DR. P. NALLA THAMPY THERA V. B.L. SHANKER AND OTHERS [REFERRED TO]
ILLOTH VALAPPIL AMBUNHI (D) BY LRS. V. KUNHAMBU KARANAVAN [REFERRED TO]
K.N. NAGARAJAPPA AND OTHERS V. H. NARASIMHA REDDY [REFERRED TO]
NARAYAN SITARAMJI BADWAIK (DEAD) THROUGH LRS. V. BISARAM [REFERRED TO]
BHAGWAN SWAROOP VS. MOOL CHAND [REFERRED TO]
JAGDISH SINGH VS. NATTHU SINGH [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. ANJUMAN E ISMAIL MADRIS UN NISWAN [REFERRED TO]
CHANDRAMOHAN RAMCHANDRA PATIL VS. BAPU KOYAPPA PATIL [REFERRED TO]
BHARATHA MATHA VS. R VIJAYA RENGANATHAN [REFERRED TO]
DINESH KUMAR VS. YUSUF ALI [REFERRED TO]
MUNICIPAL COMMITTEE HOSHIARPUR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]

JUDGEMENT

(1.) This appeal challenges the judgment and order dtd. 17/3/2009, passed by the High Court of Karnataka at Bangalore in Regular Second Appeal No. 160 of 1995, thereby allowing the appeal filed by the respondents herein.

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

(3.) Being aggrieved by the said judgment and decree of the trial court, the appellant-defendant No.1 through L.Rs. had filed Regular Appeal No. 60 of 1988 before the Prl. Civil Judge at Kolar (hereinafter referred to as the "First Appellate Court "). The said appeal was allowed by judgment and order dtd. 23/11/1994, by setting aside the judgment and decree dtd. 11/9/1987 passed by the trial court.

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AZGAR BARID (D) BY LRS. Vs. MAZAMBI @ PYAREMABI

Referred Judgements :-

JUDGEMENT

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