REGENT COMPUTRONICS PVT. LTD.

Noor Aftab Parveen Appellant

V/S

H. N. Chandrashekar Respondents

Referred Judgements :-

POWELL V. MCFARLANE AND ANOTHER [REFERRED TO]
S M KARIM VS. BIBI SAKINA [REFERRED TO]
GURBUX SINGH VS. BHOORALAL [REFERRED TO]
P PERIASAMI PA PERIASAMI MUTHIRIAR VS. P PERIATHAMBI:P PERIASAMI MUTHIRIAR [REFERRED TO]
MOHAN LAL VS. MIRZA ABDUL GAFFAR [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
NARASHALLI KEMPANNA VS. NARASAPPA [REFERRED TO]
VIRGO INDUSTRIES P LTD VS. VENTURETECH SOLUTIONS P LTD [REFERRED TO]
REVANASIDDAYYA VS. GANGAMMA @ SHASHIKALA [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed calling in question the judgment and decree dated 27.02.2015 passed by the I Additional District Judge, Chikkamagaluru in R.A.No.213/2011 affirming the judgment and decree dated 26.11.2010 passed by the Senior Civil Judge and Prl. JMFC, Tarikere in O.S.No.95/2006, whereby the suit filed by the plaintiffs seeking recovery of possession of suit schedule properties from the defendants and for award of mesne profits from the date of suit till the date of delivery of possession, has been dismissed.

(2.) Findings of the court of first instance:-

(3.) Findings of the First Appellate Court:

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NOOR AFTAB PARVEEN Vs. H. N. CHANDRASHEKAR

Referred Judgements :-

JUDGEMENT

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