REGENT COMPUTRONICS PVT. LTD.

S Krishna Rao Appellant

V/S

M J Vittal Respondents

Referred Judgements :-

KAVITA KANWAR VS. MRS. PAMELA MEHTA [REFERRED TO]
SHIVAKUMAR AND OTHERS. V. SHARANABASPPA [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
P P K GOPALAN NAMBIAR VS. P P K BALAKRISHNAN NAMBIAR [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
PENTAKOTA SATYANARAYANA VS. PENTAKOTA SEETHARATNAM [REFERRED TO]
SAVITHRI VS. KARTHYAYANI AMMA [REFERRED TO]
J T SURAPPA VS. SATCHIDHANANDENDRA SARASWATHI [REFERRED TO]
GANESAN (D) VS. KALANJIAM [REFERRED TO]

JUDGEMENT

(1.) These two appeals are directed against the same judgment and decree passed in O.S.No.3578/1987 dtd. 3/1/2008 on the file of I Additional City Civil and Sessions Judge, Bangalore City, filed by first defendant against plaintiff in RFA No.488/2008 and defendant Nos.2 and 3 in RFA No.489.2008 respectively.

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

(3.) The facts narrated in the pleadings before the Trial Court which are utmost necessary for disposal of these appeals are as under:

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S KRISHNA RAO Vs. M J VITTAL

Referred Judgements :-

JUDGEMENT

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