REGENT COMPUTRONICS PVT. LTD.

V.T.JAYAVELU Appellant

V/S

NISAR AHMED Respondents

Referred Judgements :-

TRIVENI THEATRES,BANGALORE VS. R.S. DEVAKUMAR [REFERRED TO]
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
V DHANAPAL CHETTIAR VS. YESODAI AMMAL [REFERRED TO]
GIRIDHAR B S VS. P V SHETTY [REFERRED TO]
SHIVAMURTHI MALLAYYA SWAMI VS. MAHADEV UMARANE [REFERRED TO]
RAMESH P SETH VS. M S KRISHNA MURTHY [REFERRED TO]
BANGALORE PRINTING AND PUBLISHING CO LTD VS. SOUKAR T PREMNATH [REFERRED TO]
KHANDELWAL BROTHERS COMPANY LIMITED VS. G S NISAR AHMED [REFERRED TO]

JUDGEMENT

(1.) THIS is defendant's appeal against the judgment and decree dated 13th December, 2002 in O. S. No. 15131/1999.

(2.) THE parties will be referred to as arrayed before the Trial Court.

(3.) RESPONDENT - plaintiff sought for decree for delivery of actual vacant possession of schedule property and for damages at Rs. 10,000/- per month.

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V T JAYAVELU Vs. NISAR AHMED

Referred Judgements :-

JUDGEMENT

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