REGENT COMPUTRONICS PVT. LTD.

Veerapandi A. Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

SRISHKUMARCHOUDHURY VS. STATE OF TRIPURA [REFERRED TO]
KUMARI MADHURI PATIL VS. ADDITIONAL COMMISSIONER TRIBAL DEVELOPMENT [REFERRED TO]
S SWVIGARADOSS VS. ZONAL MANAGER F C I [REFERRED TO]
STATE OF TAMIL NADU VS. A GURUSAMY [REFERRED TO]
DAYARAM VS. SUDHIR BATHAM [REFERRED TO]
HARENDRA CHANDRA NATH VS. BIJOY KRISHNA NATH [REFERRED TO]
STATE OF KARNATAKA VS. VARADASHANKAR CHINNAPPA JAVALGI [REFERRED TO]
THE GOVERNMENT OF KARNATAKA VS. KUMARI SHILPA SHRISHAIL BARAGADAGI [REFERRED TO]
K.P.MANU VS. CHAIRMAN [REFERRED TO]

JUDGEMENT

(1.) This Regular First Appeal is filed by the plaintiffs challenging the judgment and decree passed in O.S.No.7457/2018 dtd. 3/7/2019 by the Court of XIX Addl. City Civil and Sessions Judge at Bangalore City, thereby, the suit filed by the plaintiffs is dismissed as the Civil Court has no jurisdiction to declare the caste of the plaintiff. Accordingly, the plaint is rejected.

(2.) For the purpose of convenience and easy reference, rank of the parties is referred to as per their status before the trial Court.

(3.) Brief facts of the case of the plaintiffs.

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VEERAPANDI A. Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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