REGENT COMPUTRONICS PVT. LTD.

Tahira Rehmankar Appellant

V/S

Manipal Sowbhagya Nidhi Ltd Respondents

Referred Judgements :-

SIN SURASAIBALINI DEBI VS. PHANINDRA MOHAN MAJUMDAR [REFERRED TO]
KALOJL TALUSAPPA GANGAVATHI VS. KHYANAGOUDA [REFERRED TO]
PUNJAB AND SIND BANK VS. ALLIED BEVERAGES COMPANY PVT LTD [REFERRED TO]
RADHE ESTATE DEVELOPERS VS. MEHTA INTEGRATED FINANCE CO LTD [REFERRED TO]
BASAPPA VS. GAREMANE KAMANNA [REFERRED TO]
K LAKSHMIPATHY VS. CHANNAIAH [REFERRED TO]
M/S. BAWA ENTERPRISES VS. MRS. FATHIMA [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the I-Additional Senior Civil Judge, Mangalore (Trial Court' for short) in O.S.No. 88/2001.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.

(3.) Facts in brief are:

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TAHIRA REHMANKAR Vs. MANIPAL SOWBHAGYA NIDHI LTD

Referred Judgements :-

JUDGEMENT

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