REGENT COMPUTRONICS PVT. LTD.

VIRUPAKSHAPPA MALLESHAPPA Appellant

V/S

AKKAMAHADEVI Respondents

Referred Judgements :-

MAMOOJI V. TAYEBALI [REFERRED TO]
MANBHARIBAI V. B.R. MILL [REFERRED TO]
MEENAKSHI ACHI V. P.S.M. SUBRAMANIAN [REFERRED TO]
KSHETRA MOHAN SANNYASI CHARART SADHUKHAN VS. COMMR OF EXCESS PROFITS TAX WEST BENGAL [REFERRED TO]
NARESH CHARAN DAS GUPTA VS. PARESH CHARAN DAN CUPTA [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
COMMISSIONER OF INCOME TAX MADHYA PRADESH VS. HUKAMCHAND MANNALAL AND CO [REFERRED TO]
I P MUNAVALLI VS. COMMISSIONER OF INCOMETAX MYSORE [REFERRED TO]
GURBANTA SINGH VS. PIARA RAM JAGGU RAM [REFERRED TO]
RAJESHWARI RANI PATHAK VS. NIRJA GULERI [REFERRED TO]
LADHI BAI VS. THAKUR SHRIJI [REFERRED TO]
NIBARAN CHANDRA SHAHA VS. LALIT MOHAN BRINDABAN SHAHA [REFERRED TO]

JUDGEMENT

(1.) APPELLANTS 1 to 5 in this appeal were defendant 1 to 4 and 7 respectively. In this appeal they have called in question the correctness of the judgment and decree dated 22/06/1995 made in O. S. No. 2 /1990 by the Court of Civil Judge at Koppal.

(2.) THE parties, in the course of this judgment, will be referred to with reference their respective ranking before the trial Court.

(3.) BRIEF facts of the case, which may be relevant for the disposal of this appeal, may be stated as hereunder :

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VIRUPAKSHAPPA MALLESHAPPA Vs. AKKAMAHADEVI

Referred Judgements :-

JUDGEMENT

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