REGENT COMPUTRONICS PVT. LTD.

Somashekhar Appellant

V/S

CHANNAPPA Respondents

Referred Judgements :-

MUNI-SAMI CHETTI V. MURUTHAMMAL [REFERRED TO]
RAJAGOPALA V. SESHAYYA [REFERRED TO]
MALLESAPPA BANDEPPA DESAI VS. DESAI MALLAPPA ALIAS MALLESAPPA [REFERRED TO]
VASUDEV DHANJIBHAI MODI VS. RAJABHAI ABDUL REHMAN [REFERRED TO]
MADANLAL VS. YOGA BAI [REFERRED TO]
APPASAHEB PEERAPPA CHANDGADE VS. DEVENDRA PEERAPPA CHANDGADE [REFERRED TO]
DANDAPPA RUDRAPPA HAMPALI VS. RENUKAPPA [REFERRED TO]
MANILAL NARSINHADAS VS. BAI SUSHILA [REFERRED TO]
SUDARSANAM MAISTRI VS. NARASIMHULU MAISTEI [REFERRED TO]
HARIDAS NARAYANDAS BHATIA VS. DEVKUVARBAI MULJI [REFERRED TO]
KAILASHI VS. SHANKAR [REFERRED TO]
APPALASWAMI VS. SURYANARAYANAMURTI [REFERRED TO]
C. SUNDARAM VS. RUKMANI AMMAL [REFERRED TO]
BHAGWAT SHARAN VS. PURUSHOTTAM [REFERRED TO]

JUDGEMENT

(1.) This regular first appeal under Sec. 96 of CPC is filed by the appellant/plaintiff aggrieved by the Judgment and Decree dtd. 30/11/2013 passed in O.S.No.248/2006 on the file of Principal Senior Civil Judge and CJM, Dharwad, dismissing the suit of the appellant/plaintiff for partition and separate possession and mesne profits.

(2.) The properties sub ject matter of the above suit are:

(3.) For the purpose of convenience, the parties would be referred to as per their ranking before the trial Court.

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SOMASHEKHAR Vs. CHANNAPPA

Referred Judgements :-

JUDGEMENT

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