REGENT COMPUTRONICS PVT. LTD.

Jadiyappa Appellant

V/S

Gursiddappa Respondents

Referred Judgements :-

STATE TRADING CORPORAT ION OF INDIA LTD. ,V/S VANIVILAS CO-OPERATIVE SUGAR FACTORY LTD [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
AVVAMMA VS. STATE OF KARNATAKA [REFERRED TO]
BASWANTHRAO VS. RAJKUMAR [REFERRED TO]
H. LAKSHMAIAH REDDY AND ORS. VS. L. VENKATESH REDDY [REFERRED TO]
ANNAPURNAMMA VS. SAROJAMMA [REFERRED TO]

JUDGEMENT

(1.) The appeal is directed against the judgment and decree passed in O.S.No.56/2014 dated 10.02.2016, wherein the suit of the plaintiff for declaration of title and for the relief of permanent injunction in respect of the schedule property came to be dismissed. He is in appeal.

(2.) In order to avoid confusion and overlapping, the parties are addressed in accordance with their rankings before the trial Court.

(3.) The substance of the plaint is:

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JADIYAPPA Vs. GURSIDDAPPA

Referred Judgements :-

JUDGEMENT

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