REGENT COMPUTRONICS PVT. LTD.

Dharmrao Sharanappa Shabadi Appellant

V/S

Syeda Arifa Parveen Respondents

Referred Judgements :-

CHANDU LAL AGARWALA V. KHALILAR RAHMAN [REFERRED TO]
DOLGOBINDA PARICHA VS. NIMAI CHARAN MISRA [REFERRED TO]
RAMCHANDRA RAMBUX VS. CHAMPABAI [REFERRED TO]
PHOOLCHAND VS. COPAL LAL [REFERRED TO]
JATAN KUMAR GOLCHA VS. GOLCHA PROPERTIES P LTD [REFERRED TO]
GANGA BAI VS. VIJAY KUMAR [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
MOHAMMAD NOORUL HODA VS. BIBI RAIFUNNISA [REFERRED TO]
BANARSI VS. RAM PHAL [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
MAHESH DATTATRAY THIRTHKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ABDUL RAHIM VS. ABDUL ZABAR [REFERRED TO]
HAFEEZA BIBI VS. SHAIKH FARID [REFERRED TO]
RASHEEDA KHATOON VS. ASHIQ ALI [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The Civil Appeal arises from the judgment and decree dtd. 6/7/2022 in RFA No. 200204 of 2019 in the High Court of Karnataka, Kalaburagi Bench, Kalaburagi. The Civil Appeal is at the instance of the Defendants in OS No. 212 of 2013 in the Court of Principal Senior Civil Judge at Kalaburagi. The sole Respondent is the Plaintiff.

(3.) The following chronology is prefaced before adverting to the pleadings, evidence and findings in the impugned judgments.

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DHARMRAO SHARANAPPA SHABADI Vs. SYEDA ARIFA PARVEEN

Referred Judgements :-

JUDGEMENT

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