REGENT COMPUTRONICS PVT. LTD.

Devegowda Appellant

V/S

Ashokanayar Respondents

Referred Judgements :-

M.P. MARI GOWDA V. STATE OF KARNATAKA [REFERRED TO]
POTHINA NARASAMMA V. MARUPILLA AMMAJI [REFERRED TO]
JAYALAKSHMI L. V. N. BALAJI [REFERRED TO]
BINDU BASHINI DASYA V. KESHAB LAL BOSE [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. LALA PANCHAM [REFERRED TO]
MANINDRA LAND AND BUILDING CORPORATION LTD VS. BHUTNATH BANERJEE [REFERRED TO]
MASJID KACHA TANK NAHAN VS. TUFFAIL MOHAMMED [REFERRED TO]
BASANT SINGH VS. ROMAN CATHOLIC MISSION [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]
M P MATSYA MAHASANGH VS. SUDHEER KUMAR [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]

JUDGEMENT

(1.) The Petitioners are before this Court seeking for the following reliefs:

(2.) The suit in OS No.466/2011 was filed by one Smt.Akkayamma against Respondent Nos.1 to 5 herein for the relief of declaration of title and permanent injunction in respect of property bearing survey No.50 new No.50/1 measuring about 1 acre 33 guntas situated at Mandi Byadarahalli Village, Kasaba Hobli, Doddaballapura.

(3.) The said suit came to be dismissed on 9/9/2015, Smt. Akkayamma had filed RA No.10108/2016 (old RA No.11/2015) before the IVth Additional District and Sessions Judge, Bangalore Rural, Doddaballapura which came to be allowed with cost and the suit in OS No.466/2011 came to be decreed on 2/12/2016.

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DEVEGOWDA Vs. ASHOKANAYAR

Referred Judgements :-

JUDGEMENT

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