REGENT COMPUTRONICS PVT. LTD.

P KRISHNAVENI Appellant

V/S

SAMPATH RAJ Respondents

Referred Judgements :-

INDIRA VS. ARUMUGAM [REFERRED TO]
JANATHA DAL PARTY,BANGALORE VS. THE INDIAN NATIONAL CONGRESS [REFERRED TO]
STATE OF GUJARAT VS. KOTHARI AND ASSOCIATES [REFERRED TO]
PRATAPRAI N KOTHARI VS. JOHN BRAGANZA [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
A. SHANMUGAM VS. ARIYA KSHATRIYA RAJAKULA VAMSATHU MADALAYA NANDHAVANA PARIPALANAI SANGAM REPRESENTED BY ITS PRESIDENT ETC [REFERRED TO]
MUDDASANI VENKATA NARSAIAH (D) TH. LRS. VS. MUDDASANI SAROJANA [REFERRED TO]
DURGAPPA VS. NAGAMMA AND ORS. [REFERRED TO]
RAVINDER KAUR GREWAL VS. MANJIT KAUR [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed challenging the judgment and decree passed in O.S.No.16572/2005 dated 13.07.2012 on the file of the XIII Additional City Civil Judge, Mayohall Unit, Bengaluru.

(2.) The parties are referred to as per their original rankings before the Court below to avoid confusion and for the convenience of the Court.

(3.) The appellants/plaintiffs have filed the suit seeking the relief of permanent injunction against the defendants from alienating the suit schedule property, from demolishing the suit schedule property and causing illegal dispossession of the plaintiffs from the suit schedule property bearing Old No.63, New No.10, I Main Road, Bazar Street, Gowthama Puram, Ulsoor, Bengaluru which is also morefully described in the schedule.

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P.KRISHNAVENI Vs. SAMPATH RAJ

Referred Judgements :-

JUDGEMENT

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