REGENT COMPUTRONICS PVT. LTD.

STATE OF KARNATAKA Appellant

V/S

P.B.Ibrahim Respondents

Referred Judgements :-

ASHOK KAPIL VS. SANA ULLAH DEAD [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
WEST BENGAL STATE ELECTRICITY BOARD VS. PATEL ENGINEERING COMPANY LIMITED [REFERRED TO]
BHAGAWATI OXYGEN LTD VS. HINDUSTAN COPPER LTD [REFERRED TO]
KUSHESWAR PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY N D VS. JOINT ACTION COMMITEE ALLOTTEE OF SFS FLATS [REFERRED TO]
BHARAT SANCHAR NIGAM LTD VS. BPL MOBILE CELLULAR LTD [REFERRED TO]
STATE OF U P VS. M/S. COROMANDAL ENGINEERING CO LTD [REFERRED TO]

JUDGEMENT

(1.) The appellants, who were the Defendants in O.S.No.22/2008, before the Principal Senior Civil Judge, Karwar have filed the present appeal being aggrieved by the judgment and decree dated 25.04.2013. The respondent was the Plaintiff in the said Suit.

(2.) For convenience, the parties are referred to as per their ranking before the trial court.

(3.) The Plaintiff had filed a suit in O.S.No.22/2008 contending that:

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STATE OF KARNATAKA Vs. P.B.IBRAHIM

Referred Judgements :-

JUDGEMENT

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