REGENT COMPUTRONICS PVT. LTD.

RATHNAMMA AND ORS Appellant

V/S

K MUKUNDAPPA AND ORS Respondents

Referred Judgements :-

TROJAN AND COMPANY VS. RM N N NAGAPPA CHETTIAR [REFERRED]
SHAH MATHURA DAS MAGANLAL AND COMPANY VS. NAGAPPA SHANKARAPPA MALAGE [REFERRED]
GAMBANGI APPLASWAMY NATDU VS. BEHARA VENKATARAMANAYYA PATRO [REFERRED]
NEMICHAND VS. ONKAR LAL [REFERRED]
NIRMAL CHANDRA VS. VIMAL CHAND [REFERRED]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED]
MUMBAI INTERNATIONAL AIRPORT PVT LTD VS. GOLDEN CHARIOT AIRPORT [REFERRED]

JUDGEMENT

(1.) The appellant has challenged the Judgment and Decree of redemption of mortgage and possession, passed by the trial Court, confirmed in the appeal by the first appellate Court.

(2.) The facts relevant for the purpose of this appeal are as under:

(3.) This Court while admitting the appeal on 05.07.2012 has raised the following substantial questions of law for consideration:

Click here to view full judgment.

RATHNAMMA AND ORS Vs. K MUKUNDAPPA AND ORS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address