REGENT COMPUTRONICS PVT. LTD.

B.T.SAKKU Appellant

V/S

COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY, BANGALORE Respondents

Referred Judgements :-

HANUMANTHAPPA V. STATE OF KARNATAKA [REFERRED TO]
MUNIVEERAPPA V. STATE OF KARNATAKA [REFERRED TO]
MANJUNATHA HOUSE BUILDING CO-OPERATIVE SOCIETY LTD. V. STATE OF KARNATAKA [FOLLOWED ON]
BALWANT NARAYAN BHAGDE BALWANT NARAYAN BHAGDE VS. M D BHAGWAT:THE PUNJABRAO KRISHI VIDYAPEETH AKOLA [REFERRED TO]
LAND ACQUISITION OFFICER CITY IMPROVEMENT TRUST BOARD VS. H NARAYANAIAH [FOLLOWED ON]
RAM RATTAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF GUJARAT VS. PARSHOTTAMDAS RAMDAS PATEL [REFERRED TO]
KRISHNA RAM MAHALE DEAD VS. SHOBHA VENKAT RAO [REFERRED TO]
G NARAYANASWAMY REDDY VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
FATHIMABI VS. STATE OF KARNATAKA [REFERRED TO]
RADHEY SHAM GUPTA VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree dated 23-4-1993 passed by the XIV Additional City Civil Judge, Bangalore City in O.S. No. 5988/ 1989. By the said judgment, the learned Additional City Civil Judge dismissed the suit of the plaintiff.

(2.) When the matter has come up for admission, the learned Counsel on both sides submitted that the matter may be taken up for final disposal. It is under these circumstances, the appeal was taken up for final disposal.

(3.) The facts relevant for the disposal of this appeal, briefly stated, are as under :

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B T SAKKU Vs. COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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