REGENT COMPUTRONICS PVT. LTD.

TULAJAPPA Appellant

V/S

SUBHAS Respondents

Referred Judgements :-

RAMACHANDRA KOLAJI V. HANMANTHA [REFERRED TO]
SHRIDHAR SADBA V. GANU MAHADU [REFERRED TO]
RAJARAM VLTHAL V. RAMCHANDRA PANDU [REFERRED TO]
SUBBA RAO V. MATAPALLI RAJU [REFERRED TO]
HANUMEGOWDA V. M. SUDARSHANA CHAR [REFERRED TO]
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
MHADAGONDA RAMGONDA PATIL VS. SHRIPAL BALWANT RAINADE [REFERRED TO]
SAJJADANASHIN SAYED MD B E EDR D VS. MUSA DADABHAI UMMER [REFERRED TO]
KRISHNAMURTHY VS. KRISHNA RAO [REFERRED TO]
KILAPARTI APPALANARASAMMA VS. COMMISSIONER, MUNICIPAL COUNCIL [REFERRED TO]
MOOL CHAND MOTI LAL VS. RAM KISHAN [REFERRED TO]
KELU ACHAN VS. CHERIYA PARVATHI NETHIYAR [REFERRED TO]
RAJANIKANTA PAL VS. JAGAMOHAN PAL [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is filed by defendants 1 and 11 questioning the correctness of the impugned judgment and decree dated 17-10-2000 passed by the learned Addl. Civil Judge Sr. Dn), Hubli, in r. A. No. 104/98 in confirming the judgment and decree dated 6-6-1998 passed in r. S. No. 800/92 by the learned Prl. Civil judge Sr. Dn.), Hubli, urging various grounds in support of the (sic) consideration and answer the same by this Court.

(2.) FOR the sake of convenience, parties are referred to in this judgment as per their ranking assigned in the plaint presented before the trial Court.

(3.) THIS court at the time of admission of this appeal on 5-12-2000 has framed the following substantial questions of law for its consideration and answer the same :

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TULAJAPPA Vs. SUBHAS

Referred Judgements :-

JUDGEMENT

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