REGENT COMPUTRONICS PVT. LTD.

TEOFILO BARRETO Appellant

V/S

SADASHIVA G.NASNODKAR Respondents

Referred Judgements :-

SAROJINI AMMA VS. DAKSHYANI AMMA [REFERRED TO]
LAXIMDAS DAYAHUAL KABRAWALA VS. NANABHAI CHUNILNL AABRAWALA [REFERRED TO]
STATE OF KERALA VS. K M CHARIA ABDULLA AND CO [REFERRED TO]
JAG MOHAN CHAWLA VS. DERA RADHA SWAMI SATSANG [REFERRED TO]
LAKSHMI RAM BHUYAN VS. HARI PRASAD BHUYAN [REFERRED TO]
JAMSHED HORMUSHJI WADIA VS. BOARD OF TRUSTEES PORT OF MUMBAI [REFERRED TO]
DAGA FILMS VS. LOTUS PRODUCTION [REFERRED TO]
UTHANDARAMA PILLAI VS. M ARUMUGHAM PILLAI [REFERRED TO]
SHIVKALI BAI VS. MEERA DEVI [REFERRED TO]
NARAYAN CHANDRA DE VS. PRATIRODH SAHIM [REFERRED TO]
HEMRAJ GYANIRAM PATLE VS. YAMUNABAI WD O FANDA PARDHI [REFERRED TO]
KAZI SYED SAIFUDDIN VS. KASTURCHAND ABHAYRAJJI GOLCHHA [REFERRED TO]

JUDGEMENT

(1.) This writ petition arising from the order dated 31st August, 2005 in Regular Civil Appeal No. 20 of 2005 passed by the II Ad hoc Additional District Judge, Panji is heard finally by consent of parties at the stage of admission.

(2.) Plaintiff had instituted a suit, before Civil Judge, Senior Division valued at Rs. 38,500/- for the purpose of Court fee and jurisdiction, inter alia, praying for permanent injunction, mandatory injunction and for deletion of the entry in occupant's column of the record of rights.

(3.) On being summoned, petitioner appeared and filed written statement, inter-alia, denying the claim of the plaintiff and preferred counter-claim, inter alia, claiming damages to the tune of Rs. 90,00,000/- from the plaintiff and for the said purpose valued the counter-claim at Rs. 90,00,000/-.

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TEOFILO BARRETO Vs. SADASHIV A G NASNODKAR

Referred Judgements :-

JUDGEMENT

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