REGENT COMPUTRONICS PVT. LTD.

Dayananda Poojary Appellant

V/S

Surendra T. Mendon Respondents

Referred Judgements :-

VENKATAPPA VS RAMAKKA [REFERRED TO]
KORAGA MARAKALA VS. KAMALA [REFERRED TO]
B V SUBBACHARI VS. B K JOYAPPA [REFERRED TO]
SHANKARAPPA GOWDA VS. INDUDHARA GOWDA [REFERRED TO]
SHANKAR VS. MADHUKAR BANDOPANT KULKARNI [REFERRED TO]
K V RUSHYASHRINGABHATTA VS. S G NAGENDRA [REFERRED TO]
K RAVINDRANATHA SHETTY VS. MAIRE HENGASU [REFERRED TO]
G. GOPAL KRISHNA VS. K. BASHEER [REFERRED TO]

JUDGEMENT

(1.) This second appeal is filed against the concurrent finding of the Trial Court as well as the First Appellate Court granting the relief of possession of suit 'A' schedule property bearing Sy.No.124/2A of 10 cents in Puttur village, Udupi taluk as described in the schedule.

(2.) Heard the learned counsel appearing for the appellants and the learned counsel appearing for respondents.

(3.) The parties are referred to as per their original rankings before the Trial Court to avoid confusion and for the convenience of the Court.

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DAYANANDA POOJARY Vs. SURENDRA T. MENDON

Referred Judgements :-

JUDGEMENT

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