REGENT COMPUTRONICS PVT. LTD.

Chidananda Appellant

V/S

Smt. Kadeejamma Respondents

Referred Judgements :-

BALESHA RAMA KHOT V. LAND TRIBUNAL,CHIKODI [REFERRED TO]
COL. AVTAR SINGH SEKHON V. UNION OF INDIA [REFERRED TO]
REJENDRA KUMAR V. RAMBHAI [REFERRED TO]
MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
SOW CHANDRA KANTE VS. SHEIKH HABIT [REFERRED TO]
NORTHERN INDIA CATERERS INDIA LIMITED VS. LT GOVERNOR OF DELHI [REFERRED TO]
TAMILNADU ELECTRICITY BOARD VS. N RAJU REDDIAR [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
GREEN VIEW TEA AND INDUSTRIES VS. COLLECTOR GOLAGHAT ASSAM [REFERRED TO]
BOARD OF CONTROL FOR CRICKET INDIA VS. NETAJI CRICKET CLUB [REFERRED TO]
MONTU DALMEDA VS. POUL DALMEDA [REFERRED TO]
UNION OF INDIA VS. SANDUR MANGANESE AND IRON ORES LTD [REFERRED TO]
CHHAJJU RAM VS. NEKI [REFERRED TO]
KAMLESH PRABHUDAS TANNA VS. STATE OF GUJARAT [REFERRED TO]
Bakki Reddy deceased by L.Rs. VS. Govinda Reddy [REFERRED TO]
G. GOPAL KRISHNA VS. K. BASHEER [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) In this petition, the petitioner invoking Section 114 and Order 47, Rule 1 of Civil Procedure Code, 1908 seeks review of the judgment passed by this Court on 24-4-2017 in RSA No. 1204 of 2009.

(3.) Petitioner is the respondent and the respondent is the appellant in RSA No. 1204 of 2009. The said case arose out of the judgment and decree dated 17-7-2003 passed in O.S. No. 50 of 1993 by the Civil Judge (Junior Division) Sullia, Dakshina Kannada and confirmed by the Additional Senior Civil Judge and Judicial Magistrate of First Class, Puttur in R.A. No. 90 of 2003 on 4-7-2009.

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CHIDANANDA Vs. SMT. KADEEJAMMA

Referred Judgements :-

JUDGEMENT

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