REGENT COMPUTRONICS PVT. LTD.

RESOURCES INTERNATIONAL Appellant

V/S

Lithoferro Respondents

Referred Judgements :-

ISHWAR DASS JAIN V/S. SOHANLAL [REFERRED TO]
CHAINKARAN SIDHAKARAN OSWAL V. RADHAKISAN VISHWANATH DIXIT [REFERRED TO]
CHANDRAHAR GOSWAMI AND ORS. V/S. GAUHATI BANK LTD. [REFERRED TO]
COMMR OF INCOME TAX MADHYA PRADESH NAGPUR AND BHANDARA NAGPUR IN BOTH THE APPEALS VS. SETH GOVINDRAM SUGAR MILLS IN BOTH THE APPEALS [REFERRED TO]
STATE OF PUNJAB VS. JULLUNDUR VEGETABLES SYNDICATE [REFERRED TO]
MALABAR FISHERIES CO CALICUT VS. COMMISSIONER OF INCOME TAX KERALA [REFERRED TO]
STATE OF KERALA VS. M K KUNHIKANNAN NAMBIAR MANJERI MANIKOTH NADUVIL DEAD [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
MANISH DIXIT VS. STATE OF RAJASTHAN [REFERRED TO]
CENTRAL BANK OF INDIA VS. RAVINDRA [REFERRED TO]
COMPTROLLER AND AUDITOR GENERAL VS. KAMLESH VADILAL MEHTA [REFERRED TO]
N KHADERVALI SAHIB VS. N GURU SAHIB [REFERRED TO]
R V E VENKATACHALA GOUNDER VS. ARULMIGU VISWESARASWAMI AND V P TEMPLE [REFERRED TO]
NARBADA DEVI GUPTA VS. BIRENDRA KUMAR JAISWAL [REFERRED TO]
J C BUDHRAJA VS. CHAIRMAN ORISSA MINING CORPORATIONLTD [REFERRED TO]
MOHD LAIQUIDDIN VS. KAMALA DEV MISHRA [REFERRED TO]
PARIMAL VS. VEENA ALIAS BHARTI [REFERRED TO]
RANGAMMAL VS. KUPPUSWAMI [REFERRED TO]
SUGHRA VS. BABU [REFERRED TO]
HANSRAJ MANOT VS. GORAK NATH CHAMPALAL PANDEY [REFERRED TO]
M S V NARAYANAN CHETTIAR VS. M S M UMAYAL ACHI [REFERRED TO]
V V P THANGARAJUT VS. K V PERUMAL CHETTIAR [REFERRED TO]
S PARVATHAMMAL VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
ZENNA SORABJI VS. MIRABELLE HOTEL CO PVT LTD [REFERRED TO]
ABBASHBHAI K GOLWALA VS. R G SHAH [REFERRED TO]
ATUL D SOHNI VS. B M CHOKSEY [REFERRED TO]
LALA RAM KUMAR VS. KISHORI LAL [REFERRED TO]
BANS GOPAL VS. MEWA RAM [REFERRED TO]
HARENDRA RAI VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr Shivan Desai with Ms Tahira Menezes, Ms Maria Viegas and Ms Riya Amonkar, the learned counsel appearing for the appellants and Mr S.S. Kantak, learned Senior Counsel with Mr P. Talaulikar, Mr Simoes Kher and Ms Neha Kholkar, the learned counsel appearing for the respondents.

(2.) The present First Appeal under Sec. 96 of the Code of Civil Procedure, 1908 (hereinafter referred to as ' CPC ' for short) has been filed by the appellants praying for directions from this Court to quash and set aside the impugned judgment and decree dtd. 5/10/2018 in Special Suit No. 96 / 2003 / C passed by the Court of Civil Judge Senior Division at Mapusa (hereinafter referred to as ' Trial Court ').

(3.) The appellant herein is M / s Resources International, a partnership firm constituted under the Indian Partnership Act, 1932, represented by its partners, Mr. Dipak M. Rajani and Mrs. Meena Deepak Rajani. Vide the impugned judgment and decree, the appellants were directed to pay the respondents, either jointly or severally a sum of Rs.47,38,150.79 (Rupees Forty Seven Lakhs Thirty Eight Thousand One Hundred Fifty and Seventy Nine Paise) along with interest @ 15 % from the date of institution of the suit till the date of actual realisation of the payment to the respondents herein, M / s. Lithoferro, a partnership firm constituted under the Indian Partnership Act, 1932 represented by its partners, Mr. Rajiv Maghashyam Nevgi, Mr. Kaustubh Vinayak Sawkar and Ms. Vaishali Shriram Nevgi.

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RESOURCES INTERNATIONAL Vs. LITHOFERRO

Referred Judgements :-

JUDGEMENT

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