REGENT COMPUTRONICS PVT. LTD.

M. MURTHY Appellant

V/S

M. Pankajakshi Respondents

Referred Judgements :-

S KESARI HANUMAN GOUD VS. ANJUM JEHAN [REFERRED TO]
STATE OF BIHAR VS. RADHA KRISHNA SINGH [REFERRED TO]
JANKI VASHDEO BHOJWANI AND ANOTHER V. INDUSIND BANK LTD. [REFERRED TO]
VEERAGOUDA AND OTHERS VS. SHANTAKUMAR @ SHANTAPPAGOWDA [REFERRED TO]
NAGINDAS RAMDAS VS. DALPATRAM ICHHARAM ALIAS BRIJRAM [REFERRED TO]
SRIKANT KASHINATH JITURI VS. CORPORATION OF THE CITY OF BELGAUM [REFERRED TO]
STATE OF PUNJAB VS. R N BHATNAGAR [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]
DEVA SAHAYAM VS. P SAVITHRAMMA [REFERRED TO]
SATHEEDEVI VS. PRASANNA [REFERRED TO]
VORA AUTOMOTIVES PVT LTD VS. GOPALRAO NAMDEORAO POHRE [REFERRED TO]
A.C.NARAYANAN VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
RAJENDRA SHANKAR SHUKLA VS. STATE OF CHHATTISGARH [REFERRED TO]
JAIPUR VIDYUT VITRAN NIGAM LTD VS. MB POWER (MADHYA PRADESH) LIMITED [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by the judgment and decree dtd. 23/2/2008 passed in O.S.No.5455/1996 passed by learned IX Additional City Civil Judge, Bangalore and judgment and decree dtd. 13/8/2009 passed in O.S.No.7557/1994 by learned XXII Additional City Civil Judge, Bangalore, decreeing the suits for injunction, the defendant No.1 therein are in appeals.

(2.) The subject matter of the dispute being a 20 feet wide cross road situated in between the property of the plaintiff and that of defendant No.1 in both the suits, these appeals are clubbed and are taken up together though they were tried separately before the trial Court.

(3.) The parties would be referred to as per their ranks before the trial Court for the sake of convenience.

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M. MURTHY Vs. M. PANKAJAKSHI

Referred Judgements :-

JUDGEMENT

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