REGENT COMPUTRONICS PVT. LTD.

M. S. Ananthamurthy Appellant

V/S

J. MANJULA Respondents

Referred Judgements :-

FRITH V. FRITH [REFERRED TO]
TIMBLO IRMAOS LIMITED MARGO VS. JORGE ANIBAL MATOS SEQUEIRA [REFERRED TO]
SYED ABDUL KHADER VS. RAMI REDDY [REFERRED TO]
SULOCHANAAMMA VS. NARAYANAN NAIR [REFERRED TO]
SAJJADANASHIN SAYED MD B E EDR D VS. MUSA DADABHAI UMMER [REFERRED TO]
AANAIMUTHU THEVAR VS. ALAGAMMAL [REFERRED TO]
STATE OF RAJASTHAN VS. BASANT NAHATA [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
VANAGIRI SRI SELLIAMMAN AYYANAR UTHIRASOMASUNDARESWARAR VS. RAJANGA ASARI [REFERRED TO]
ANANTHA PILLAI VS. RATHNASABAPATHY MUDALIAR AND ORS. [REFERRED TO]
SHYAM NARAYAN PRASAD VS. KRISHNA PRASAD AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Since the issues raised in both the captioned appeals are the same, the parties are also same and the challenge is also the self-same, hence those were taken up analogously and are being disposed of by this common judgment and order.

(3.) These appeals have been filed before this Court from the judgment and order passed by the High Court of Karnataka at Bengaluru dtd. 16/10/2019 in R.F.A. No. 1318/2014 c/w R.F.A. No. 1317/2014 ("impugned judgment") whereby the High Court dismissed the appeals and affirmed the common judgment and decree dtd. 21/6/2014 passed in O.S. No. 133/2007 and O.S. No. 4045/2008 by the Court of VIII Additional City Civil & Sessions Judge at Bengaluru City.

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M. S. ANANTHAMURTHY Vs. J. MANJULA

Referred Judgements :-

JUDGEMENT

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