REGENT COMPUTRONICS PVT. LTD.

V.KRISHNA BHAT Appellant

V/S

RAVISHANKAR Respondents

Referred Judgements :-

MUNIPAPIYA V. MUNIMARAPPA [REFERRED TO]
RADHAKRISHNA NAYAK V. KUNHAPPA NAYAK [REFERRED TO]
RAJAKUMAR BHAGWATSARAN V. V.P.P. RAJAN [REFERRED TO]
M L SETHI VS. R P KAPUR [REFERRED TO]
MAHARAJ BALI VS. TIRATH DEI [REFERRED TO]
STATE OF PUNJAB VS. R P KAPOOR [REFERRED TO]
KATAM VIRUPAKSHIAH VS. MATAM SIVALINGAIAH [REFERRED TO]
NAVADU NUKA RAJU VS. RAJANI CHINA APPANNA [REFERRED TO]
LAKHYESWAR KARMI VS. PADMABATI KARMI [REFERRED TO]
GHANSHYAM DASS RASTOGI VS. A N SYAL [REFERRED TO]
SANYUKTA VS. PREM KUMAR MADAN [REFERRED TO]
DULHIN SURAJ MUKHI DEVI VS. JOKHU RAJ [REFERRED TO]
RAJIB LOCHAN MAHTON VS. PRAFULLA KUMAR OJHA [REFERRED TO]
WIDDIA PAT UPADHIYA VS. MAHADEO SHASTRI [REFERRED TO]

JUDGEMENT

(1.) The first defendant in O. S. No. 105 of 1970 on the file of the I Additional Civil Judge at Mangalore, has preferred this revision against the order of that court on I. A. No. XVII dated 22-9-1976.

(2.) Respondents 1 to 4 are the plaintiffs; respondents 5, 6, 7, 8 and 9 are defendants 2 to 6 respectively in the suit.

(3.) Plaintiffs are minors and are represented by their next friend--their maternal uncle in the suit. During the course of this order I shall be referring the parties as they appear in the original suit in the court below.

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V KRISHNA BHAT Vs. RAVISHANKAR

Referred Judgements :-

JUDGEMENT

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