REGENT COMPUTRONICS PVT. LTD.

Ignatius J.R. Fernandes Appellant

V/S

Shiva Puti Shirodkar Respondents

Referred Judgements :-

VICENTE CABRAL VS. SMT. SUNANDABAI DAYANAND BANDODKAR [REFERRED TO]
GANESH D. DAIVAJNA VS. PRAKASH S. SALKAR [REFERRED TO]
TILAK RAJ BHALLA VS. ULHAS NARAYAN SANVORDEKAR (D) BY LRS. [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
EXECUTIVE OFFICER, ARULMIGU CHOKKANATHA SWAMY KOIL TRUST VS. CHANDRAN & ORS [REFERRED TO]
LAXMAN BISAN UKE VS. ASHOK ISHWAR SHINDE [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. V.R. Tamba for the Appellants and Mr. J.P. Mulgaonkar, the learned Senior Advocate with Ms. Rupa Benaulikar for the Respondents.

(2.) This Second Appeal was admitted by an order dated 5th January 2011, on the following substantial questions of law:

(3.) The appellants are the original plaintiffs and the respondents are the original defendants in Regular Civil Suit No. 34/05/E, instituted in the Court of the Civil Judge, Junior Division, Mapusa.

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IGNATIUS J.R. FERNANDES Vs. SHIVA PUTI SHIRODKAR

Referred Judgements :-

JUDGEMENT

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