REGENT COMPUTRONICS PVT. LTD.

VEERANNA Appellant

V/S

Basanagouda, Respondents

Referred Judgements :-

A.T.RAGHAVA CHARIAR VS O.A. SRINIVASA RAGHAVA CHARIAR [REFERRED TO]
DYAVIAH AND ANR VS. SHIVAMMA [REFERRED TO]
P L BAPUSWAMI VS. N PATTAY GOUNDER [REFERRED TO]
OUSEPH VARGHESE VS. JOSEPH ALEY [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
K BALAKRISHNAN VS. K KAMALAM [REFERRED TO]
RAJ KISHORE VS. PREM SINGH [REFERRED TO]
K V DAS VS. VIJAYAWADA MUNICIPALITY [REFERRED TO]
ARALAPPA VS. JAGANNATH [REFERRED TO]
BHIM MANDAL VS. MAGARAM CORAIN [REFERRED TO]
LAKHWINDER SINGH MINOR VS. PARAMJIT KAUR DAUGHTER OF AVTAR SINGH [REFERRED TO]
MUNNI KUNWAR VS. MADAN GOPAL [REFERRED TO]

JUDGEMENT

(1.) Present Regular Second Appeal is filed by the appellant/plaintiff against the Judgment and Decree dtd. 18/4/2007 passed by the Principal District Judge, Bijapur (hereinafter referred to as 'the First Appellate Court') in R.A.No.57/2005, by which the First Appellate Court while dismissing the appeal confirmed the Judgment and Decree dtd. 10/2/2005 passed by the Civil Judge, Senior Division at Muddebihal (hereinafter referred to as 'the Trial Court') by which suit of the appellant/plaintiff in O.S.No.219/2001 (old No.186/1996) for relief of declaration of title and injunction was dismissed.

(2.) Parties are referred to by their original rank before the Trial Court.

(3.) The suit properties are the immovable properties bearing:

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VEERANNA Vs. BASANAGOUDA,

Referred Judgements :-

JUDGEMENT

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