REGENT COMPUTRONICS PVT. LTD.

Suresh Kakodkar Appellant

V/S

Vinayak Gopinath Naik Karmali Respondents

Referred Judgements :-

BHAVNAGAR MUNICIPALITY VS. UNION OF INDIA [REFERRED TO]
DADAN BAI WD O BHAGCHAND SINDHI VS. ARJUNDAS [REFERRED TO]
DURGADAS VS. COLLECTOR [REFERRED TO]
ISHWAR DASS JAIN DEAD THR LRS VS. SOHAN LAL [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
RATTAN DEV VS. PASAM DEVI [REFERRED TO]
BONDAR SINGH VS. NIHAL SINGH [REFERRED TO]
GURUNATH MANOHAR PAVASKAR VS. NAGESH SIDDAPPA NAVALGUND [REFERRED TO]
THIMMAIAH VS. SHABIRA [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
DUBARIA VS. HAR PRASAD [REFERRED TO]
SURESH KUMAR KOUSHAL VS. NAZ FOUNDATION [REFERRED TO]

JUDGEMENT

(1.) THE above two appeals can be conveniently disposed of by common judgment as they pertain to the same subject -matter.

(2.) HEARD Mr. Usgaonkar, learned Counsel appearing on behalf of the appellants. None present for the respondents, though they have been duly served after admission, in both the appeals.

(3.) THE Second Appeal No. 9/09 is directed against the judgment and decree dated 16/10/2008 passed by the learned District Judge - 4, South Goa, Margao (First Appellate Court, for short) in Regular Civil Appeal No. 88/2008. The said Regular Civil Appeal No. 88/2008 was filed against the judgment and decree dated 29/04/2008 passed by the learned Civil Judge, Junior Division, Quepem (Trial Court, for short) in Regular Civil Suit No. 46/96/B. The appellants were plaintiffs and the respondent was defendant in the said suit.

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SURESH KAKODKAR Vs. VINAYAK GOPINATH NAIK KARMALI

Referred Judgements :-

JUDGEMENT

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