(1.) This appeal is by Plaintiff Nos. l to 3 in O.S. No. 7712/2004 on the file of the learned XVIII Addl. City Civil Judge (CCH-32) Bangalore City (hereinafter referred to as 'Trial Court' for short). These Appellant-Plaintiffs have challenged in this appeal the legality and correctness of the impugned judgment and Decree dated 21.08.2006 passed in the said case declining to grant the second relief sought for in the said suit.
(2.) Stated in brief the case of the Plaintiffs as averred in their plaint is as under:
(3.) First Defendant, the father of Plaintiff Nos. 1 to 3, though appeared before the Trial Court through his counsel, has not chosen to file any written statement contesting the suit of the Plaintiffs. It is only the second Defendant-Bank which has filed its written statement contending as under:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN