REGENT COMPUTRONICS PVT. LTD.

K.ACHUTHA PAI Appellant

V/S

JOSEPH TAURO Respondents

Referred Judgements :-

THIMMAKKA VS LAND TRIBUNAL [REFERRED TO]
MOHD. ALIAS HODIYA BEARY VS ASST.COMMISSIONER [REFERRED TO]
KORAGAPPA GOWDA VS GINNAPPA GOWDA [REFERRED TO]
LAZARUS FERNANDES VS S.GERALD FERNANDES [REFERRED TO]
SANGAPPA KALYANAPPA BANGI VS LAND TRIBUNAL JAMKHANDI [REFERRED TO]
ABDUL HAMEED VS STATE OF KARNATAKA [REFERRED TO]
BHAVARLAL LABHCHAND SHAH VS. KANAIYALAL NATHALAL INTAWALA [REFERRED TO]
STATE OF WEST BENGAL VS. KAILASH CHANDRA KAPUR [REFERRED TO]
ANANT T SABNIS VS. VASANT PRATAP PANDIT [REFERRED TO]

JUDGEMENT

(1.) THIS appeal by the appellant/plaintiff is directed against the judgment and decree passed in O. S. No. 5/1997 on the file of the court of District Judge, D. K. , Mangalore, by which he has been refused letter of administration.

(2.) FOR the sake of convenience, the parties will be referred hereinafter as shown in the impugned judgment and decree i. e. , plaintiff and defendants.

(3.) BRIEF facts giving rise to the present appeal are:

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K ACHUTHA PAI Vs. JOSEPH TAURO

Referred Judgements :-

JUDGEMENT

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