REGENT COMPUTRONICS PVT. LTD.

Patel Veerappaiah Appellant

V/S

Sriman Maharaja Niranjana Jagadguru Respondents

Referred Judgements :-

CHAND VS. INDER [REFERRED TO]
AVTAR SINGH VS. GURDIAL SINGH [REFERRED TO]
KAMAKSHI BUILDERS VS. AMBEDKAR EDUCATIONAL SOCIETY [REFERRED TO]
PATINHARE PURAYIL NABEESUMMA VS. MINIYATAN ZACHARIAS [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
STATE OF A.P. VS. STAR BONE MILL & FERTILISER CO. [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
SUMITRA BAI VS. P SIDDESH [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the appellants and also the learned counsel for the respondent in both the appeals.

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

(3.) These two appeals are filed by the defendants questioning the judgment and decree passed in O.S.No.198/1994 and also O.S.No.202/1995 and confirming the same in the Regular Appeal in R.A.No.20/2006 and R.A.No.21/2006 respectively. These two second appeals are filed against the concurrent findings.

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PATEL VEERAPPAIAH Vs. SRIMAN MAHARAJA NIRANJANA JAGADGURU

Referred Judgements :-

JUDGEMENT

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