REGENT COMPUTRONICS PVT. LTD.

FATIMA Appellant

V/S

Sannalingappa Respondents

Referred Judgements :-

SYED ABDUL KHADER VS. RAMI REDDY [REFERRED TO]
CRYSTAL DEVELOPERS VS. ASHA LATA GHOSH [REFERRED TO]
HARDEV SINGH VS. GURMAIL SINGH [REFERRED TO]
SESHUMULL M SHAH VS. SAYED ABDUL RASHID [REFERRED TO]
NIRANJAN KAUR VS. FINANCIAL COMMISSIONER REVENUE AND SECRETARY TO GOVERNMENT PUNJAB [REFERRED TO]
YELLAPU UMA MAHESWARI AND ORS. VS. BUDDHA JAGADHEESWARARAO AND ORS. [REFERRED TO]

JUDGEMENT

(1.) These appeals filed by Smt. Fatima (now represented by her LRs) are directed against the common judgment and decree dtd. 1/4/2009 passed in O.S.No. 15439/ 2004, O.S.No.6181/1993 and in O.S.No.10870/1993 by the learned IV Additional City Civil and Sessions Judge, Mayo Hall Unit, Bangalore.

(2.) Brief facts of the case are as below:

(3.) The factual matrix of the case leading to these appeals as may be found from the pleadings is as below:

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FATIMA Vs. SANNALINGAPPA

Referred Judgements :-

JUDGEMENT

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