REGENT COMPUTRONICS PVT. LTD.

T. Manoharan Appellant

V/S

Babanna Respondents

Referred Judgements :-

ASSOCIATED HOTELS OF INDIA LTD.,VS. R.N.KAPOOR [REFERRED TO]
M KALLAPPA SETTY VS. M V LAKSHMINARAYANA RAO [REFERRED TO]
PURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
CORPORATION OF CALICUT VS. K SREENIVASAN [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
THOMAS COOK INDIA LIMITED VS. HOTEL IMPERIAL [REFERRED TO]

JUDGEMENT

(1.) The plaintiff has filed this appeal challenging the judgment and decree passed in O.S.No.2422/2017, dtd. 6/2/2023, by the XXIX Addl. City Civil and Sessions Judge, Bengaluru, thereby, the suit filed for permanent injunction is dismissed and also granted the relief of possession in favour of the defendant directing the plaintiff to vacate and hand over the vacant possession of the suit schedule property to defendant.

(2.) The status of the parties is referred to as per their ranking before the Trial Court for easy reference and convenience.

(3.) Brief facts of the case are as under: Plaintiff's case:

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T. MANOHARAN Vs. BABANNA

Referred Judgements :-

JUDGEMENT

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