REGENT COMPUTRONICS PVT. LTD.

SHAKUNTALABAI AND ORS Appellant

V/S

VITHAL RAO S/O KISHAN RAO KULKARNI AND ORS Respondents

Referred Judgements :-

GOKAL CHAND VS. PARVIN KUMARI [REFERRED]
S P S BALASUBRAMANYAM VS. SURUTTAYAN ALIAS ANDALI PADAYACHI [REFERRED]
RAGHUVIR KUMAR VS. SHANMUGHAVADIVU [REFERRED]
NIRMALA VS. RUKMINIBAI [REFERRED]
MUNNI DEVI VS. ANGURI DEVI [REFERRED]
LAKSHMAMMA VS. KAMALAMMA [REFERRED]
NEELAVVA SOMANATH TARAPUR VS. DIVISIONAL CONTROLLER K S R T C BIJAPUR [REFERRED]
M SHANMUGHA UDAYAR VS. SIVANANDAM [REFERRED]
M PRITHVIRAJ VS. LEELAMMA N [REFERRED]

JUDGEMENT

(1.) The appellant in both the appeals has challenged the judgment and decree in OS Nos.4 and 26/1993 dismissing the suit of appellant in OS No.26/1993 and granting a decree in terms of the compromise in the other suit.

(2.) The facts relevant for the purpose of these appeals are as under:

(3.) I have heard learned Counsel for both the parties.

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SHAKUNTALABAI Vs. VITHAL RAO

Referred Judgements :-

JUDGEMENT

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