REGENT COMPUTRONICS PVT. LTD.

M Honnappa Appellant

V/S

DUNDAMMA Respondents

Referred Judgements :-

BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
KASHMIR SINGH VS. PANCHAYAT SAMITI FEROJPUR [REFERRED TO]
HARDEV SINGH VS. GURMAIL SINGH [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
YASHODABAI VS. GANGAWWA [REFERRED TO]
MALLAPPA ADIVEPPA HADAPAD VS. RUDRAWWA [REFERRED TO]
BANGLORE ELECTRICAL SUPPLY CO LTD VS. V SHIVA KUMAR [REFERRED TO]

JUDGEMENT

(1.) The appellants have challenged the judgment and decree passed by the First Appellate Court decreeing the suit of the respondent declaring her to be the absolute owner and directing the appellants to hand over the possession of suit property, by setting aside the dismissal of her suit.

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

(3.) This Court vide order dated 26.07.2010 has raised the following substantial questions of law for consideration:

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M HONNAPPA Vs. DUNDAMMA

Referred Judgements :-

JUDGEMENT

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