REGENT COMPUTRONICS PVT. LTD.

Mamutha Bai Appellant

V/S

G. RAMAKRISHNAN Respondents

Referred Judgements :-

S M KARIM VS. BIBI SAKINA [REFERRED TO]
PARSINNI VS. SUKHI [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
NAND KISHORE MEHRA VS. SUSHILA MEHRA [REFERRED TO]
MAHESH CHAND SHARMA VS. RAJ KUMARI SHARMA [REFERRED TO]
D N VENKATARAYAPPA VS. STATE OF KARNATAKA [REFERRED TO]
REBTI DEVI VS. RAM DUTT [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
A C LAKSHMIPATHY VS. A M CHAKRAPANI REDDIAR [REFERRED TO]

JUDGEMENT

(1.) By this common judgment, the following appeals are being disposed of.

(2.) For the sake of convenience, henceforth, the parties will be referred to as per their array in the Suit.

(3.) Feeling aggrieved with the judgment and decree dated February 11 th , 2015 passed by the Hon'ble Single Judge of this Court in Civil Suit No.633 of 2011, D1 and D2 have preferred these appeals under Order XXXVI Rule 1 of Original Side Rules read with Clause 15 of Letters Patent, praying to set aside the judgment and decree passed therein.

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MAMUTHA BAI Vs. G. RAMAKRISHNAN

Referred Judgements :-

JUDGEMENT

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