REGENT COMPUTRONICS PVT. LTD.

STATE OF KARNATAKA Appellant

V/S

MOHAMMED KUNHI Respondents

Referred Judgements :-

STATE OF MYSORE VS K. THIMMANNA BHAT [FOLLOWED ON]
BALAKRISHNUDU VS NARAYANASWAMI [REFERRED TO]
RUKHMABAI VS. LALA LAXMINARAYAN [REFERRED TO]
C MOHAMMAD YUNUS VS. SYED UNNISSA [REFERRED TO]
CANNON DUNKERLEY AND COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
RAGHUBIR JHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF KARNATAKA VS. K V KHADER [REFERRED TO]
DADA JINNAPPA KHOT VS. SHIVALINGAPPA GANAPATI BELLANKI [DISTINGUISHED]
MT BOLO VS. MT KOKLAN [REFERRED TO]
ANNAMALAI CHETTIAR VS. A M K C T MUTHUKARUPPAN CHETTIAR [REFERRED TO]

JUDGEMENT

(1.) The appeal is preferred againt the Judgment and Decree dated 21 - 2-1975 passed in O.S.No.30/1975 by the Civil Judge, Coorg.

(2.) The appellant is the defendant and the respondents are the plaintiffs.

(3.) The suit was filed for a declaration that the suit schedule property i.e., "All that redeemed coffee saguvali Mali bearing the Survey Number 1/10 of 204.42 acres in area situated in Kundacherri Village, Bhagamandala Nadu, Mercara Taluk, Coorg District, Karnataka State" is a Redeemed Estate and also for a direction to the defendant to pay the plaintiffs a sum of Rs. 3,57,777-81 with current interest thereon and costs.

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STATE OF KARNATAKA Vs. MOHAMMED KUNHI

Referred Judgements :-

JUDGEMENT

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