REGENT COMPUTRONICS PVT. LTD.

Lalchand Sharma Appellant

V/S

R. Chandramurthy Respondents

Referred Judgements :-

CHAND RANI (SMT) (DEAD) BY LRS. VS. KAMAL RANI (SMT) (DEAD) BY LRS [REFERRED TO]
BHAGAT SINGH VS. JASWANT SINGH [REFERRED TO]
CHITTOORI SUBBANNA VS. KUDAPPA SUBBANNA [REFERRED TO]
DAMODAR VALLEY CORPORATION VS. K K KAR [REFERRED TO]
BONDAR SINGH VS. NIHAL SINGH [REFERRED TO]
SAMIR CHANDRA DAS VS. BIBHAS CHANDRA DAS [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
I.S. SIKANDAR VS. K. SUBRAMANI [REFERRED TO]
MRS. A. KANTHAMANI VS. MRS. NASREEN AHMED [REFERRED TO]
SURESH KUMAR WADHWA VS. STATE OF M.P. & ORS. [REFERRED TO]
UHL POWER COMPANY LTD VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the defendant aggrieved by the judgment and decree dtd. 25/9/2012 of the Fast Track Court - IV, Bangalore Rural District, Bengaluru, (for short 'the Trial Court') in O.S.No.36/2011.

(2.) We have heard Shri. Shreevatsa, learned senior counsel as instructed by Smt. Parvathy Nair, learned Advocate appearing for the appellant/defendant and Shri. V. Lakshminarayana, learned senior counsel as instructed by Shri. P. B. Raju, learned Advocate appearing for the respondents/plaintiffs.

(3.) For the sake of convenience, the parties are referred to as per the rankings before the trial Court.

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LALCHAND SHARMA Vs. R. CHANDRAMURTHY

Referred Judgements :-

JUDGEMENT

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