REGENT COMPUTRONICS PVT. LTD.

GOPAL BUILDERS AND DEVELOPERS Appellant

V/S

MARIA SANTANA JULIA Respondents

Referred Judgements :-

SAMPURAN SINGH VS. NIRANJAN KAUR [REFERRED TO]
ANOTONYSAMI VS. ARULANANDAM PILLAI D [REFERRED TO]
FOOD CORPORATION OF INDIA VS. BABULAL AGRAWAL [REFERRED TO]
UNION OF INDIA VS. WEST COAST PAPER MILLS LTD [REFERRED TO]
YOGESH KANT BHAGERIA VS. DEEPAK JAIN [REFERRED TO]
TOWN AREA COMMITTEE VS. BUDH SEN [REFERRED TO]
SHATZADI BEGUM SAHEBA VS. GIRDHARILAL SANGHI [REFERRED TO]
B S RAJPUT VS. CELLAR [REFERRED TO]
MISHRILAL TARACHAND LODHA VS. STATE OF MAHARASTRA [REFERRED TO]
AJAB ENTERPRISES VS. JAYANT VEGOILES AND CHEMICALS PVT LTD [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. STATE BANK OF INDIA [REFERRED TO]
MITHOO LAL VS. MTCHAMELI [REFERRED TO]

JUDGEMENT

(1.) THE Plaintiff as well as the Defendant have challenged the Judgment/decree dated 18th September, 1997,of the learned Civil Judge, Senior Division, Panaji, in Special Civil Suit No. 176/1994/a.

(2.) THE Defendant has filed the Appeal challenging the Decree in the suit against the Defendant in the sum of Rs. 6,00,000/ -. The Plaintiff has challenged the said Decree in the Cross Objections filed by her in not awarding to the Plaintiff pre-suit interest of Rs. 3. 24,000/- and further interest in the said principal sum of Rs. 6,00,000/ -.

(3.) SOME more facts are required to be stated to dispose of the Appeal filed by the Defendant and the Cross Objections filed by the Plaintiff.

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GOPAL BUILDERS AND DEVELOPERS Vs. MARIA SANTANA JULIA

Referred Judgements :-

JUDGEMENT

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