REGENT COMPUTRONICS PVT. LTD.

Guido Loyola Furtado Appellant

V/S

NATIONAL INSURANCE CO LTD Respondents

Referred Judgements :-

MAHADEOLAL KANODIA VS. ADMINISTRATOR GENERAL OF WEST BENGAL [REFERRED TO]
BHAGABANDAS AGARWALLA VS. BHAGWANDAS KANU [REFERRED TO]
CHOUDHARY SAHU SURAJBALLI SAH VS. STATE OF BIHAR [REFERRED TO]
PUNJAB TIN SUPPLY CO CHANDIGARH LEKH RAJ VS. CENTRAL GOVERNMENT:CENTRAL GOVERNMENT [REFERRED TO]
D C BHATIA VS. UNION OF INDIA [REFERRED TO]
KISHAN ALIAS KRISHAN KUMAR VS. MANOJ KUMAR [REFERRED TO]
ANTHONY VS. KC ITTOP AND SONS [REFERRED TO]
NASIRUDDIN VS. SITA RAM AGARWAL [REFERRED TO PARRIPATI CHANDRASEKHARRAO & SONS V ALAPATI JALAIAH [AIR 1995 SC 1781]]
NANA TUKARAM JAIKAR VS. SONABAI [REFERRED TO]
EKNATH KIRA AKHADKAR VS. ADMINISTRATIVE TRIBUNAL [REFERRED TO]
SHIV SHANKAR PRASAD VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This is plaintiff''s appeal from Judgment, Order and Decree dated 28/11/2006 passed by the learned Civil Judge, Senior Division, at Panaji Goa (trial Court, for short) in Special Civil Suit No. 46/96/B.

(2.) Parties shall hereinafter be referred to in the manner in which their names appear in the cause title of the said suit.

(3.) The Plaintiff had filed the said suit for recovery of vacant possession of the suit premises and for mesne profits calculated at the rate of Rs. 41,610.24/- per month w.e.f. 1/11/1995 until the defendant hands over effective possession of the suit premises to the plaintiff and along with interest on the said amount calculated at the rate of 18% per annum.

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GUIDO LOYOLA FURTADO Vs. NATIONAL INSURANCE CO LTD

Referred Judgements :-

JUDGEMENT

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