REGENT COMPUTRONICS PVT. LTD.

Andanur Kalamma Appellant

V/S

GANGAMMA Respondents

Referred Judgements :-

SHIRLAKOPPA TOWN MUNICIPALITY VS. SREE SHARADA RICE MILL AND OTHERS [REFERRED TO]
GULABCHAND CHHOTALAL PARIKH VS. STATE OF GUJARAT [REFERRED TO]
JASWANT SINGH VS. CUSTODIAN OF EVACUEE PROPERTY NEW DELHI [REFERRED TO]
FORWARD CONSTRUCTION CO MUNICIPAL CORPORATION OF GREATER BOMBAY PRABHAT MANDAL VS. PRABHAT MANDAL REGD ANDHERI:PRABHAT MANDAL:MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
SULOCHANAAMMA VS. NARAYANAN NAIR [REFERRED TO]
ASHOK KUMAR SRIVASTAV VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
U NILAN VS. KANNAYYAN DEAD [REFERRED TO]
MADHVI AMMA BHAWANI AMMA VS. KUNJIKUTTY PILLAI MEENAKSHI PILLAI [REFERRED TO]
KUNJAN NAIR SIVARAMAN NAIR VS. NARAYANAN NAIR [REFERRED TO]
STATE OF MYSORE VS. AKKAMMA [REFERRED TO]
STATE BANK OF TRAVANCORE VS. MYTHEEN KANNU MASTAN KANJU [REFERRED TO]
NAGABHUSHANAMMAL (D) BY LRS. VS. C. CHANDIKESWARALINGAM [REFERRED TO]

JUDGEMENT

(1.) These appeals, by special leave, are directed against the judgment and order dated 4th January, 2005 and order dated 11th March, 2005 passed by the learned Single Judge of the High Court of Karnataka in RFA No.410/1998 and R.P. No.124/2005, respectively, whereby the learned Single Judge confirmed the judgment and decree passed by the Trial Court judicata and also dismissed the review petition.

(2.) Appellants in the present appeals are the plaintiffs and the respondents are defendants in the original suit.

(3.) Briefly stated, Appellant No.1 is the wife of one late Sri Andanur Umapathiyappa and other appellants are his sons and daughter. Respondent No.1 is the wife of one late Sri Belakerappa and the other respondents are his sons and daughter.

Click here to view full judgment.

ANDANUR KALAMMA Vs. GANGAMMA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address