REGENT COMPUTRONICS PVT. LTD.

Dr. Jayasheela Venu Appellant

V/S

A.J.F.Dsouza Respondents

Referred Judgements :-

PALESTINE KUPAT AM BANK CO-OPERATIVE SOCIETY LIMITED .VS. GOVERNMENT OF PALESTINE [REFERRED TO]
K S NANJI AND CO VS. JATASHANKAR DOSSA [REFERRED TO]
SHEODHYAN SINGH VS. SANICHARA KUER [REFERRED TO]
SUBHAGA VS. SHOBHA [REFERRED TO]
NARASIMHA SHASTRY VS. MANGESHA DEVARU [REFERRED TO]
DEVIKARANI VS. VENKATESHA SASTRY [REFERRED TO]
SAVITHRI AMMAL VS. PADMAVATHI AMMA [REFERRED TO]
SUBBAYYA CHAKKILIYAN VS. MANIAM MUTHIAH GOUNDAN [REFERRED TO]

JUDGEMENT

(1.) The captioned appeal is filed by the appellants-plaintiffs challenging the judgment and decree dated 25.02.2011 passed in O.S.No.448/2001 by the XXVII Additional City Civil Judge, Bengaluru.

(2.) For the sake of convenience, the parties are referred to as per their ranks before the Court below.

(3.) The facts leading to the case are as under:

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DR. JAYASHEELA VENU Vs. A.J.F.DSOUZA

Referred Judgements :-

JUDGEMENT

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