REGENT COMPUTRONICS PVT. LTD.

Shivanandappa Appellant

V/S

HANUMANTHAPPA Respondents

Referred Judgements :-

ABDUL GHANI MEMORIAL TRUST VS. BIHAR STATE SUNNI WAKF BOARD [REFERRED TO]
RAMTI DEVI VS. UNION OF INDIA [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
VIMAL CHAND GHEVARCHAND JAIN VS. RAMAKANT EKNATH JAJOO [REFERRED TO]
A.V. RANGACHARYA & ANOTHER VS. PILLANJINAPPA & ANOTHER [REFERRED TO]
DURGA PROJECTS AND INFRASTRUCTURE PVT LTD VS. S. RAJAGOPALA REDDY [REFERRED TO]

JUDGEMENT

(1.) The present second appeal by the defendants assailing the judgment and decree dtd. 16/1/2006 in RA No.29/1991 on the file of the Civil Judge, Senior Division and Prl. JMFC, Ranebennur, reversing the judgment and decree dtd. 17/11/1990 in OS No.138/1989 on the file of the Munsiff Hirekerur.

(2.) The parties herein are referred to as per their ranking before the trial Court.

(3.) Suit for declaration of title, possession and mense profits.

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SHIVANANDAPPA Vs. HANUMANTHAPPA

Referred Judgements :-

JUDGEMENT

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