REGENT COMPUTRONICS PVT. LTD.

Janatha Dal Party Represented By Karnataka Pradesh Janatha Dal (Secular) Appellant

V/S

Indian National Congress And Others Respondents

Referred Judgements :-

T. ANJANAPPA AND OTHERS VS. SOMALINGAPPA AND ANOTHER [REFERRED TO]
DES RAJ AND OTHERS VS. BHAGAT RAM (DEAD) BY LRS. AND OTHERS [REFERRED TO]
KALI PRASAD AGARWALL AND OTHERS VS. BHARAT COKING COAL LIMITED AND OTHERS [REFERRED TO]
SHEODHARI RAI VS. SURAJ PRASAD SINGH [REFERRED TO]
VENKATARAMANA DEVARU STATE OF MYSORE VS. STATE OF MYSORE:VENKATARAMANA DEVARU [REFERRED TO]
KUNJU KESAVAN VS. M M PHILIP [REFERRED TO]
S M KARIM VS. BIBI SAKINA [REFERRED TO]
BHAGWATI PRASAD VS. CHANDRAMAUL [REFERRED TO]
SADIQ ALI P KAKKAN VS. ELECTION COMMISSION OF INDIA NEW DELHI:CHIEF ELECTORAL OFFICER MADRAS [REFERRED TO]
CHAIRMAN TAMIL NADU HOUSING BOARD MADRAS VS. T N GANAPATHY [REFERRED TO]
HARI SINGH VS. KANHAIYA LAL [REFERRED TO]
BALKRISHAN VS. SATYAPRAKASH [REFERRED TO]
KONDA LAKSHMANA BAPUJI VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
MOHAMMAD ALI VS. JAGADISH KAKITA [REFERRED TO]
VASANTIBEN PRAHLADJI NAYAK VS. SOMNATH MUIJIBHAI NAYAK [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
RAMIAH VS. N NARAYANA REDDY [REFERRED TO]
SAROOP SINGH VS. BANTO [REFERRED TO]
M DURAI VS. MADHU [REFERRED TO]
KRISHNAMURTHY S SETLUR VS. O V NARASIMHA SETTY [REFERRED TO]
HEMAJI WAGHAJI JAT VS. BHIKHABHAI KHENGARBHAI HARIJAN [REFERRED TO]

JUDGEMENT

(1.) THIS is a 13th defendant's appeal against the judgment and decree of the trial Court granting the relief of declaration of title, recovery of possession, mesne profits, etc., For the purpose of convenience, the parties are referred to as they are referred to in the suit. FACTS OF THE CASE PLAINT

(2.) THE case of the plaintiffs' is that the Indian National Congress, the 1st plaintiff for short hereinafter referred to as the "Congress" is the first ' and foremost political party in India. It comprises All India Congress Committee which is the Apex Body at the Centre and the Pradesh Congress Committees at State levels. Karnataka Pradesh Congress Committee -2nd plaintiff herein for short hereinafter referred to as "KPCC", is the constituent unit of the Congress in the State of Karnataka and is as such incharge of the affairs of the Congress in the State of Karnataka. Smt. Indira Gandhi was the President of the Congress, Sri. K.T. Rathod is the President of KPCC. The KPCC was called Mysore Pradesh Congress Committee before the name of the erstwhile new State of Mysore was changed as Karnataka. Plaintiff No. 3 is the Indian National Congress Committee and plaintiff No. 4 is the member of the KPCC.

(3.) THE 1st defendant is an unregistered body with numerous members Plaintiffs are not aware of the names of all of them. It is also not practicable to implead all the members of the 1st defendant as parties. Second defendant is the President of the Karnataka Unit of the 1st defendant party adequately representing the 1st defendant party as a whole and all its members.

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JANATHA DAL PARTY REPRESENTED BY KARNATAKA PRADESH JANATHA DAL (SECULAR) Vs. INDIAN NATIONAL CONGRESS AND OTHERS

Referred Judgements :-

JUDGEMENT

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