REGENT COMPUTRONICS PVT. LTD.

Jayashree Jayanth Appellant

V/S

N. Krishnaswamy Respondents

Referred Judgements :-

M N ARYAMURTHY VS. M D SUBBARAYA SETTY DEAD [REFERRED TO]
KALLOOMAL TAPESWARI PRASAD HUF KANPUR COMMISSIONER OF INCOME TAX KANPUR VS. COMMISSIONER OF INCOME TAX KANPUR: KALLOOMAL TAPESWARI PRASAD HUF KANPUR [REFERRED TO]
BHANWAR SINGH VS. PURAN [REFERRED TO]
CHERADAPPA PAI P VS. AGRICULTURAL INCOME TAX OFFICER [REFERRED TO]
KASHIBAI VS. PUTALABAI [REFERRED TO]

JUDGEMENT

(1.) This f irst appeal is directed against judgment dtd. 5/7/2016 in O.S.No.6285/2008 on the file of XXXVII Additional City Civil and Sessions Judge, Bengaluru (CCH-38), dismissing the suit as not maintainable.

(2.) The factual background in brief is as below:

(3.) The first defendant filed a lengthy written statement, the gist of which is that:

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JAYASHREE JAYANTH Vs. N. KRISHNASWAMY

Referred Judgements :-

JUDGEMENT

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