REGENT COMPUTRONICS PVT. LTD.

BANGALORE DEVELOPMENT AUTHORITY, BANGALORE Appellant

V/S

Bhagavandas Patel Respondents

Referred Judgements :-

THIMMA NAIKA V. PAPANNA ALIAS KEMPEGOWDA [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. LALA PANCHAM [REFERRED TO]
STATE OF BIHAR VS. DHIRENDRAKUMAR [REFERRED TO]
N KAMALAN DEAD VS. AYYASAMY [REFERRED TO]
MEENABEN PANKAJKUMAR JOSHI VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
STATE OF GUJARAT VS. MAHENDRAKUMAR PARSHOTTAMBHAI DESAI [REFERRED TO]
MOOL CHAND VS. TRILOK CHAND [REFERRED TO]
N RAMAPRASAD VS. C N KUMAR [REFERRED TO]
S UMAPATHY VS. ARUNACHALAM PATTANKATTIAR [REFERRED TO]
COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY VS. BRIJESH REDDY [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the appellant/defendant and the learned Senior Counsel appearing on behalf of the respondent/plaintiff.

(2.) The parties are referred to by their nomenclature before the trial Court for the sake of convenience and brevity.

(3.) The appellant/defendant is before this Court being aggrieved by the judgment and decree rendered by the XVI Addl. City Civil and Sessions Judge, Bengaluru, rendered in O.S.No.2844/2001 whereby the trial Court has been pleased to decree the suit of the respondent/plaintiff and thereby declared him to be the owner in possession of the suit schedule property and further pleased to grant an injunction restraining the defendant from interfering with his peaceful possession and enjoyment of the suit property.

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BANGALORE DEVELOPMENT AUTHORITY, BANGALORE Vs. BHAGAVANDAS PATEL

Referred Judgements :-

JUDGEMENT

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