REGENT COMPUTRONICS PVT. LTD.

CHIKKAPPA Appellant

V/S

RAMAPPA Respondents

Referred Judgements :-

AHMAD SAHIB V. MAGNESITE SYNDICATE LTD [REFERRED TO]
TULJARAM HARKISONDAS V. HARKISAN JAGJIVAN [REFERRED TO]
AMBIKA V. RAMESHWAR [REFERRED TO]
BIHARILAL V. WASUNDARABAI [REFERRED TO]
RAM KALI VS. PAHILWAN SINGH [REFERRED TO]
RAMA MOTIBHAI VS. DALWADI TUPOO RAMA [REFERRED TO]
CURRIMBHOY AND CO LTD VS. LACREET [REFERRED TO]
SAMBHU GOSAIN VS. PIYARI MIAN [REFERRED TO]
ADHILAKSHMI AMMAL VS. TNALLASIVAN PILLAI (DIED) [REFERRED TO]

JUDGEMENT

(1.) Heard Sri.Jaya Vitaal Rao Kolar, learned Senior Counsel for the appellants.

(2.) There is no representation on behalf of the respondents, though served with the notice of the appeal.

(3.) The present appeal is filed challenging the validity of the judgment and decree passed in O.S.No.291/2002 on the file of the Civil Judge (Sr. Division), Harihar.

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CHIKKAPPA Vs. RAMAPPA

Referred Judgements :-

JUDGEMENT

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