REGENT COMPUTRONICS PVT. LTD.

SARALADEVI Appellant

V/S

PATRIC AUGUSTINE DSOUZA Respondents

Referred Judgements :-

RAMESH DUTT SALWAN V THE STATE & ORS. [REFERRED TO]
DURGAPRASHAD VS. DEBI GHARAN [REFERRED TO]
RABINDRA NATH MUKHERJEE VS. PANCHANAN BANERJEE [REFERRED TO]
BISWANATH AGARWALLA VS. DHAPU DEBI JAJODIA [REFERRED TO]
FILMISTAN PRIVATE LTD VS. MUNICIPAL CORPORATION FOR GREATER BOMBAY [REFERRED TO]
JALDU ANANTA RAGHURAM ARYA AND OTHERS VS. RAJAH BOMMADEVARA NAGA CHAYADEVAMMA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The legality and correctness of the Judgment and decree passed by the Principal Civil Judge, (Sr.Dn.), Mangalore dt.20th September 2006 passed in O.S.No.125/95 is called in question in this appeal.

(2.) The appellant was plaintiff in the suit. THE Respondent was the defendant before the court below.

(3.) Based on the above pleadings, the following issues were framed by the court below:

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SARALADEVI Vs. PATRIC AUGUSTINE D SOUZA

Referred Judgements :-

JUDGEMENT

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