REGENT COMPUTRONICS PVT. LTD.

SANGAPPA VEERAPPA KATARKI Appellant

V/S

BHIMAPPA YAMANAPPA CHABBI Respondents

Referred Judgements :-

SUNKAMMA VS. H.RAMAYYA REDDY AND ORS. [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
SHEKARAPPA VEERAPPA HARAYABAL VS. MAHAMMADSAB MALIKSAB NADAL [REFERRED TO]
DEITY PATTABHIRAMASWAMY VS. S HANYMAYYA [REFERRED TO]
V RAMACHANDRA AYYAR VS. RAMALINGAM CHETTIAR [REFERRED TO]
SUBRAN VS. STATE OF KERALA [REFERRED TO]
DNYANOBABHAURAO SHEMADE VS. MAROTI BHAURAO MARNOR [REFERRED TO]
RAM KUMAR AGARWAL VS. THAWAR DAS DEAD [REFERRED TO]
BONDAR SINGH VS. NIHAL SINGH [REFERRED TO]

JUDGEMENT

(1.) THIS is Plaintiff s Regular Second Appeal filed under Section 100 of the Code of Civil Procedure, challenging the judgment and decree dated 25. 6. 1999 passed in R. A. No. 44/98 on the file of the I additional Civil Judge (Sr Dvn), Bangalkot, allowing the Appeal and setting aside the judgment and decree dated 6. 3. 1998 passed in o. S No 46/96 on the file of the Principle Civil Judge (Jr Dvn), bagalkot.

(2.) THE Respondent has entered appearance through his advocate, Sri Jeevan Neerlagi.

(3.) FOR the purpose of convenience and better understanding, the appellant and the Respondent herein are referred to as the Plaintiff and the Defendant as arrayed in the Original Suit.

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SANGAPPA VEERAPPA KATARKI Vs. BHIMAPPA YAMANAPPA CHABBI

Referred Judgements :-

JUDGEMENT

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