REGENT COMPUTRONICS PVT. LTD.

BHADRUNNISA Appellant

V/S

KHASIM SAB Respondents

Referred Judgements :-

M.R. IN SANTLEY V. WILDE [REFERRED TO]
C KRISHNAMURTHY SETTY VS. ABDUL KHADAR [REFERRED TO]
GANGA DHAR VS. SHANKAR LAL [REFERRED TO]
MURARILAL SINCE DECEASED AND ALTER HIS DEATH HIS NEWLY SUBSTITUTED LEGAL REPRESENTATIVES UMEDI LAL VS. DEVKARAN SINCE DECEASED AND AFTER HIS DEATH HIS LEGAL REPRESENTATIVES JAGAN PRASAD [REFERRED TO]
NAGINDAS RAMDAS VS. DALPATRAM ICHHARAM ALIAS BRIJRAM [REFERRED TO]
JAYASINGH DNYANU MHOPREKAR VS. KRISHNA BABAJI PATIL [REFERRED TO]
A R RANGAMANNAR NAIDU VS. SUB COLLECTOR OF CHIDAMBARAM [REFERRED TO]
SHIVDEV SINGH VS. SUCHA SINGH [REFERRED TO]
LEELA SONI VS. RAJESH GOYAL [REFERRED TO]
S AMARJIT SINGH KALRA VS. PRAMOD GUPTA [REFERRED TO]
S NAZEER AHMED VS. STATE BANK OF MYSORE [REFERRED TO]
KHAN BAHADUR MEHRBAN KHAN VS. MAKHNA [REFERRED TO]
S. KESARI HANUMAN GOUD VS. ANJUM JEHAN [REFERRED TO]
GANPATI BABJI ALAMWAR VS. DIGAMBARRAO VENKATRAO BHADKE [REFERRED TO]

JUDGEMENT

(1.) These four appeals arise out of the impugned judgments and decrees dated 18.03.2006 passed in R.A.Nos.27/2005, 29/2005, 28/2005 and 30/2005, whereby the lower appellate court allowed the appeals filed by the plaintiff and decreed the suits filed by him, thereby reversing the judgment and decree passed by the trial court in O.S.Nos.674/1992, 675/1992, 676/1992 and 677/1992, whereunder the suits had been dismissed by the trial court.

(2.) In these four appeals, for the purpose of convenience, the parties are referred to by their respective ranks in the suits filed before the trial court.

(3.) The brief facts giving rise to all the aforesaid four appeals are as hereunder:-

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BHADRUNNISA Vs. KHASIM SAB

Referred Judgements :-

JUDGEMENT

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