REGENT COMPUTRONICS PVT. LTD.

M S Mahboob Appellant

V/S

K B Shariff Respondents

Referred Judgements :-

RASHEEDA KHATOON (D) THROUGH LRS VS. ASHIQ ALI THROUGH LRS. [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]
HAFEEZA BIBI VS. SHAIKH FARID [REFERRED TO]
SIYA RAM VS. LILAWATI [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
RASHEEDA KHATOON VS. ASHIQ ALI [REFERRED TO]

JUDGEMENT

(1.) The present appeal is directed against the judgment and decree dtd. 13/3/2006 passed in OS No.10614/1992 on the file of the XXVIII Additional City Civil Judge at Mayohall Unit, Bengaluru, whereby the suit of the plaintiff came to be decreed with costs.

(2.) Parties are referred to as plaintiff and defendant for the sake of convenience as per their rankings before the Trial Court.

(3.) Brief facts which are necessary for disposal of the appeal are as under:

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M S MAHBOOB Vs. K B SHARIFF

Referred Judgements :-

JUDGEMENT

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