REGENT COMPUTRONICS PVT. LTD.

Bappa Dharma Falari Appellant

V/S

Shriram Dharma Falari Respondents

Referred Judgements :-

P.N.FILMS LTD.AND ANR VS. OVERSEAS FILMS CORPORATION LTD [REFERRED TO]
KARNATAKA BOARD OF WAQF VS. GOVERNMENT OF INDIA [REFERRED TO]
KHANDU SHANKAR CHOUDHARI THROUGH SINCE DIED HIS L.RS.AND OTHERS VS. YESHWANT DHAKU KHATRI AND OTHERS [REFERRED TO]
TEDCO EXPORTS PRIVATE LIMITED VS. SULEMAN CHAMBERS AND ANOTHER [REFERRED TO]
KESAR SINGH VS. BALWANT SINGH [REFERRED TO]
S M KARIM VS. BIBI SAKINA [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
ANANDILAL VS. RAM NARAIN [REFERRED TO]
THAKUR KISHAN SINGH DEAD VS. ARVIND KUMAR [REFERRED TO]
ABUBAKAR ABDUL INAMDAR VS. HARUN ABDUL INAMDAR [REFERRED TO]
D N VENKATARAYAPPA VS. STATE OF KARNATAKA [REFERRED TO]
RAMIAH VS. N NARAYANA REDDY [REFERRED TO]
M DURAI VS. MADHU [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
HEMAJI WAGHAJI JAT VS. BHIKHABHAI KHENGARBHAI HARIJAN [REFERRED TO]
C RONALD VS. STATE [REFERRED TO]
JAGAMOHAN GARNAIK VS. SANKAR SAMAL [REFERRED TO]
SHRIKRISHNA BHAU PARAB VS. ROSHAN S BOYCE [REFERRED TO]
DEVIDAS KRISHNA SALUNKE VS. TANUBAI [REFERRED TO]
SONIA KUNWAR SINGH BEDI VS. KUNWAR SINGH BEDI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr.Sudin Usgaonkar, learned Senior Advocate with Mr.Shukr Usgaonkar and Ms Vinita Palyekar for the appellants and Mr.Ashwin Bhobe for respondent nos. 1(a) to 1(f) and Mr.Prayash Shirodkar for respondent no.2.

(2.) The appellants are the original plaintiffs and the respondents are the original defendants in Regular Civil Suit No.73/2002/E for a mandatory and permanent injunction requiring the original defendant no.1 Shriram Dharma Falari to vacate stall nos. 13 and 14, Mapusa Municipal Council and hand over their possession to the plaintiffs and for a permanent restraint on the said Shriram Dharma Falari from interfering with the suit stall nos. 13 and 14 after possession was delivered to the plaintiffs.

(3.) The appeal is now pursued by plaintiff no.1 (Bappa) and the legal representatives of plaintiff no.2 (Govind). Accordingly, they shall be referred to as the plaintiff nos.1 and 2 or collectively as the plaintiffs. The appeal is defended by the legal representatives of Shriram Dharma Falari (original defendant no.1). Accordingly, they shall be referred to as defendant no.1 or defendant. Defendant No. 2 is the Chief Officer of Mapusa Municipal Council, on whose behalf no submissions were made in the Second Appeal because the dispute predominantly concerned the plaintiffs and defendant no. 1.

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BAPPA DHARMA FALARI Vs. SHRIRAM DHARMA FALARI

Referred Judgements :-

JUDGEMENT

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