REGENT COMPUTRONICS PVT. LTD.

BHEEMASENACHARYA SRINIVASACHARYA GUDI Appellant

V/S

GADAG VEERA-NARAYANA DEV Respondents

Referred Judgements :-

PRESTON V. LUCK [REFERRED TO]
DR. GANAPATHI NARAYAN V. SHIVARAM NARAYAN BHAT [REFERRED TO]
SOFTWARE V. CLARKE [REFERRED TO]
HIS HOLINESS STRIMAD PERASULALA ETHIRAJA RAMAJUNA GEEYAR SWAMY V. STATE OF TAMIL NADU [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
BADAT AND CO BOMBAY VS. EAST INDIA TRADING CO [REFERRED TO]
SURATH CHANDRA CHAKRABARTY VS. STATE OF WEST BENGAL [REFERRED TO]
MANAGING DIRECTOR MIG HINDUSTAN AERONAUTICS LIMITED BALA NAGAR VS. AJIT PRASAD TARWAY [REFERRED TO]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED TO]
SAWAI SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
NANDGANJ SIHORI SUGAR CO LIMITED RAE BARELI VS. BADRINATHDIXIT [REFERRED TO]
SHREECHAMUNDIMOPEDSLTD VS. CHURCH OF SOUTH INDIA TRUST ASSOCIATION CSICINOD SECRETARIAT MADRAS [REFERRED TO]
GUJARAT BOTTLING COMPANY LIMITED VS. COCA COLA CO [REFERRED TO]
A S NARAYANA DEEKSHITULU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
COLGATE PALMOLIVE INDIA LIMITED VS. HINDUSTAN LEVER LIMITED [REFERRED TO]
NANDAN PICTURES LTD VS. ART PICTURES LTD [REFERRED TO]
MATHEW PHILIPS VS. P O KOSHY [REFERRED TO]
R KANNAIAH VS. BANGALORE WOOLLEN COTTON AND SILK MILLS LTD [REFERRED TO]
STATE OF KARNATAKA VS. S VENKATARAJ [REFERRED TO]
RAMALAH VS. GOWDAPPA [REFERRED TO]
IIM EMPLOYEES ASSOCIATION VS. INDIAN INSTITUTE OF MANAGEMENT [REFERRED TO]
VEDANTHA STHAPANA SABHA NANGANALLUR VS. COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS ADMN DEPARTMENT [REFERRED TO]
K SESHADRI AIYANGAR VS. RANGA BHATTAR [REFERRED TO]
N S VENKATAGIRI AYYANGAR VS. HINDU RELIGIOUS ENDOWMENTS BOARD, MADRAS [REFERRED TO]

JUDGEMENT

(1.) ALL these three civil revisions are filed by the eight plaintiffs in O. S. No. 14/1997 pending on the file of the Court of the III Addl. Civil Judge (Jr. Dn.), Gadag, and the common respondents herein are the defendants in that suit. They are filed against the respective orders of the lower appellate Court by which the plaintiffs' I. A. No. 1 under Order 39, Rules 1 and 2, CPC came to be dismissed and the trial Court's order allowing defendant No. 1's I. A. No. 9 under Order 39, Rules 1 and 2, CPC stands affirmed.

(2.) THE said O. S. No. 14/1997 of the petitioners-plaintiffs was instituted in the trial Court on 6-1-1997 against respondents (hereinafter referred to as 'the defendants') for the following main reliefs :

(3.) THE plaintiffs' case stated in the plaint in support of the above reliefs, briefly stated, is that :

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B SRINIVASACHARYA GUDI Vs. G VEERANARAYANA DEV

Referred Judgements :-

JUDGEMENT

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