REGENT COMPUTRONICS PVT. LTD.

Damaciano Fernandes Appellant

V/S

St. Anthony's Chapel Respondents

Referred Judgements :-

RAM JANKI DEVI VS. JUGGILAL KAMLAPAT [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
R V E VENKATACHALA GOUNDER VS. ARULMIGU VISWESARASWAMI AND V P TEMPLE [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
A E G CARAPIET VS. A Y DERDERIAN [REFERRED TO]
NARAYAN MUGU TELI VS. RAMCHANDRA MUGU TELI [REFERRED TO]
ANANDI BHICARO VELUSKAR VS. KUSTANAND VITHU VELUSKAR [REFERRED TO]
NARENDRA VOIKUNT RAIKAR VS. AMARAL PEREIRA [REFERRED TO]
HEMENDRA RASIKLAL GHIA VS. SUBODH MODY [REFERRED TO]
GUY VIGNEY ATHANASIUS VS. GOVERNMENT OF GOA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Diniz, learned Counsel appearing on behalf of the appellant and Mr. Coutinho, learned Counsel appearing on behalf of the respondents.

(2.) This Second Appeal is directed against the judgment, order and decree dated 07/08/2004, passed by the learned Additional District Judge, Margao (First Appellate Court) in Regular Civil Appeal No. 84 of 2002.

(3.) By the impugned judgment, the judgment, order and decree dated 26/03/2002 passed by the learned Civil Judge, Junior Division, Canacona (Trial Court) in Regular Civil Suit No. 106/1988 (Old Regular Civil Suit No. 142/1986) has been confirmed.

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DAMACIANO FERNANDES Vs. ST. ANTHONY'S CHAPEL

Referred Judgements :-

JUDGEMENT

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