REGENT COMPUTRONICS PVT. LTD.

G.RAMAKRISHNA KAMATH Appellant

V/S

AITHAPPA MAISTRY Respondents

Referred Judgements :-

RAMASWAMI V RASI [REFERRED TO]
GIBBONS V LENFESTEY [REFERRED TO]
KAOSAL MOHAN POWAR V KODU DAJIBA POWAR [REFERRED TO]
SHEIK HUSSAIN SAHIB V PACHIPULUSU SUBBAYYA [REFERRED TO]
NAGARENTHA MUDALIAR V SAMI PILLAI [REFERRED TO]
MELEPET MADHATHIL M.R.V. AYYAR V NEELAMANE SANKARAN EMBRANDRI [REFERRED TO]
KUMARA PILLAI VELAYUDHAN PILLAI V RAYAPPAN NADAR [REFERRED TO]
PATNEEDI RUDRAYYA VS. VELUGUBANTLA VENKAYYA [REFERRED TO]
GANESH PANIGRAHI VS. JURA SAHU [REFERRED TO]
SAMPURAN SINGH VS. ARJAN SINGH [REFERRED TO]
KASIA PILLAI VS. GANESAMUTHUKUMARASAMIA PILLAI [REFERRED TO]
SINNANA GOWNDEN VS. VEERAPPA GOWNDEN [REFERRED TO]
SITARAM MOTIRAM VS. KESHAV RAMCHANDRA [REFERRED TO]
NATABAR SASMAL VS. KRISHNA CHANDRA BERA [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree dated 31-3-1977 passed by the learned Civil Judge, Mangalore, South Kanara, in R.A. No. 62/1976 confirming the judgment and decree dated 12-7-1976 passed by the learned I Additional Munsiff, Man- galore, in O.S.No. 599/1974. Thus the appellant in this appeal is the plaintiff and the respondents are the defendants.

(2.) In this judgment, the appellant and the respondents will be referred to as the 'plaintiff and 'defendants' respectively.

(3.) The suit was filed on 24-9-1974 for a permanent injunction restraining the defendants, their men, servants, agents, representatives and assigns from in any way interfering with or preventing the flow of water from the plaintiffs property to the defendants' property and its outlets through the eastern compound wall of the defendants' property to the poramboke Municipal channel by the side of Kavoor cross road.

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G RAMAKRISHNA KAMATH Vs. AITHAPPA MAISTRY

Referred Judgements :-

JUDGEMENT

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