REGENT COMPUTRONICS PVT. LTD.

S. V. Somashekar Appellant

V/S

SIDDARAMAIAH Respondents

Referred Judgements :-

MARY PUSHPAM VS. TELVI CURUSUMARY AND ORS. [REFERRED TO]
VASANTHA (DEAD)THR. LR VS. RAJALAKSHMI @ RAJAM (DEAD) THR . LRS. [REFERRED TO]
GURUSHIDDAPPA GURUBASAPPA V. GURUSHIDDAPPA CHENAVIRAPPA [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
MOHAMMAD NOORUL HODA VS. BIBI RAIFUNNISA [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
HAMZA HAJI VS. STATE OF KERALA [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
ABDUL RAHIM VS. ABDUL ZABAR [REFERRED TO]
RITESH TEWARI VS. STATE OF UP [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
CHAIRMAN CUM M D COAL INDIA LTD VS. ANANTA SAHA [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER PAL SINGH BHULLAR [REFERRED TO]
BADAMI VS. BHALI [REFERRED TO]
KASSIMIAH CHARITIES RAJAGIRI VS. MADRAS STATE WAKF BOARD [REFERRED TO]
MANOJ KUMAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the appellant/plaintiff under Sec. 96 of CPC for setting aside the judgment and decree passed by the VII Additional City Civil and Sessions Judge Bangalore in OS No.4166/2004 for having dismissed the suit of the plaintiff dtd. 23/2/2019.

(2.) Heard the arguments of learned counsel for the appellant and learned senior counsel for the respondent No.2 and other respondents.

(3.) The ranks of the parties before the trial court are retained for the sake convenience.

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S. V. SOMASHEKAR Vs. SIDDARAMAIAH

Referred Judgements :-

JUDGEMENT

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