REGENT COMPUTRONICS PVT. LTD.

KARIYAPPA Appellant

V/S

HANUMANTHAPPA Respondents

Referred Judgements :-

MENAWWA VS. CHANDRANAPPA SANGAPPA ROLLIM [REFERRED TO]
RAME GOWDA AND ORS. VS. S.V.KRISHNAIAH [REFERRED TO]
V.NARAYANAPPA VS. NARAYANAPPA [REFERRED TO]
C.BAGHYALAKSHMI. VS. P.IRULAPPAN [REFERRED TO]
K S BHOOPATHY VS. KOKILA [REFERRED TO]
DEENA DEAD VS. BHARAT SINGH DEAD [REFERRED TO]
STATE OF GUJARAT VS. MAHENDRAKUMAR PARSHOTTAMBHAI DESAI [REFERRED TO]
SIDDAGANGAPPA VS. THIMMANNA [REFERRED TO]
SAYED MANSOOR SAHEB PEER BIJE VS. STATE OF ORISSA [REFERRED TO]
B.N. SREENATH BHAT VS. JAYALAKSHMI AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The captioned civil revision petition is filed by the defendant questioning the order dated 23.09.2016 passed on I.A.No.11 filed under Order 23 Rule 1(3)(a) of CPC in O.S.No.122/2008 as per Annexure-F permitting the respondents/plaintiffs to withdraw the suit with liberty to file a fresh suit.

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

(3.) On receipt of summons, the present petitioner/defendant tendered appearance and filed written statement and stoutly denied the entire averments made in the plaint.

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KARIYAPPA Vs. HANUMANTHAPPA

Referred Judgements :-

JUDGEMENT

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