(1.) THIS is an appeal by the third defendant in a civil suit.
(2.) THE parties are referred to by their rank before the trial court.
(3.) THE first defendant is said to have made attempts to interfere with the plaintiffs possession of the suit property and hence she is said to have filed a civil suit in O.S. No. 3988/1988, before the City Civil Court, Bangalore, seeking a permanent injunction, restraining such interference and the court is said to have granted an order of temporary injunction, in the first instance. Thereafter, in the month of April 1989, the second defendant is said to have made an attempt to interfere with the suit property, claiming a right under the first defendant. The second defendant is said to have filed a civil suit, in O.S. No. 2151/1989, seeking the relief of permanent injunction against the plaintiff on the allegation that she was interfering with his possession. The said suit is said to have been subsequently dismissed for non -prosecution.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN