REGENT COMPUTRONICS PVT. LTD.

Sb Steel Industries Appellant

V/S

India Re-Rolling Mills Respondents

Referred Judgements :-

ASSOCIATED HOTELS OF INDIA LTD. V. S.B.SARDAR RANJIT SINGH [REFERRED TO]
ADDANKI NARAYANAPPA V. BHASKARA KRISHNAPPA [REFERRED TO]
SANTIRANJAN DAS GUPTA VS. DASURAM MURZAMULL [REFERRED TO]
DATTONPANT GOPALVARAO DEVAKATE VS. VITHALRAO MARUTHIRAO JANAGAVAL [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. KOCHHAR CONSTRUCTION WORK [REFERRED TO]
RAPTAKOS BRETT AND COMPANY LIMITED VS. GANESH PROPERTY [REFERRED TO]
HALDIRAM BHUJIAWALA VS. ANAND KUMAR DEEPAK KUMAR [REFERRED TO]
BISWANATH AGARWALLA VS. SABITRI BERA [REFERRED TO]
M NAGABHUSHANA VS. STATE OF KARNATAKA [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
RAJNIKANT HASMUKHLAL GOLWALA VS. NATRAJ THEATRE [REFERRED TO]
REDDI VEERRAJU VS. CHITTORI LAKSHMINARASAMMA [REFERRED TO]
K M S K RABINDRANATH VS. S BAKYAM PILLAI [REFERRED TO]
SRI MEENAKSHI MILLS LTD BY MANAGING AGENTS, K R M T T THIYAGARAJA CHETTIAR AND CO VS. CSWAMINATHA MUDALIAR AND BROSBY PARTNERS SAROKIASWAMI MUDALIAR [REFERRED TO]
ERACH BOMAN KHAVAR VS. TUKARAM SHRIDHAR BHAT [REFERRED TO]
HOTEL SATKAR AND ORS. VS. KRISHNANATH NANU CHAVDIKAR AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over the decree and judgment of the learned trial Court decreeing the suit for Rs.5.60 lakhs with future damages of Rs.28,000.00 per month in respect of A schedule properties and also damages of Rs.20,000.00 per month in respect of B schedule properties till the delivery of possession, the present appeal came to be filed by the defendants. For the sake of convenience the parties are arrayed as per their own ranking before the trial Court.

(2.) Brief facts of the plaintiff's case is as follows:

(3.) The case of the defendants is as follows:

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SB STEEL INDUSTRIES Vs. INDIA RE-ROLLING MILLS

Referred Judgements :-

JUDGEMENT

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