REGENT COMPUTRONICS PVT. LTD.

Shasidhar Appellant

V/S

Ashwini Uma Mathad Respondents

Referred Judgements :-

H.K.N. SWAMI V. IRSHAD BASITH [REFERRED TO]
JAGANNATH V. ARULAPPA AND ANR. [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
STATE BANK OF INDIA VS. EMMSONS INTERNATIONAL LTD [REFERRED TO]
KURIAN CHACKO VS. VARKEY OUSEPH [REFERRED TO]
VINOD KUMAR VS. GANGADHAR [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed by the defendants against the judgment and order dated 06.12.2012 passed by the Division Bench of the High Court of Karnataka Circuit Bench at Dharwad in Regular First Appeal No. 3052 of 2010, which in turn arises out of the judgment and decree dated 10.02.2010 passed by the Ist Additional Civil Judge (Sr. Division) at Hubli in Original Suit No. 73 of 2004.

(3.) In order to appreciate the short issue involved in this appeal, it is necessary to state a few relevant facts:

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SHASIDHAR Vs. ASHWINI UMA MATHAD

Referred Judgements :-

JUDGEMENT

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