REGENT COMPUTRONICS PVT. LTD.

Taherabibi Gulamnabi Mehsaniya Appellant

V/S

Khairunisha Gulamnabi Gathawal Respondents

Referred Judgements :-

RAJESHWAR VISHWANATH MAMIDWAR AND ORS. VS. DASHRATH NARAYAN CHILWELKAR AND ORS. [REFERRED TO]
STATE OF HARYANA VS. KHALSA MOTORS LIMITED [REFERRED TO]
RAMANUJA NAIDU VS. V KANNIAH NAIDU [REFERRED TO]
NAVANEETHAMMAL VS. ARJUNACHETTY [REFERRED TO]
SECRETARY TALIPARAMBA EDUCATION SOCIETY VS. MOOTHEDATH MALLISSERI ILLATH M N [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. ANJUMAN E ISMAIL MADRIS UN NISWAN [REFERRED TO]
EASWARI VS. PARVATHI [REFERRED TO]
C. DODDANARAYANA REDDY VS. C. JAYARAMA REDDY [REFERRED TO]
KAPIL KUMAR VS. RAJ KUMAR [REFERRED TO]

JUDGEMENT

(1.) Present Second Appeal has been preferred by the appellant - original defendant against the concurrent findings of the learned Courts below arising out of the suit declaration and permanent injunction.

(2.) The facts as could be culled-out from the memo of the appeal are as under:

(3.) Heard Mr. Kharadi, learned advocate appearing on behalf of the appellants - defendants and Ms. Meena Vyas, learned advocate on caveat for the respondents - plaintiffs.

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TAHERABIBI GULAMNABI MEHSANIYA Vs. KHAIRUNISHA GULAMNABI GATHAWAL

Referred Judgements :-

JUDGEMENT

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