REGENT COMPUTRONICS PVT. LTD.

Ismail Adam Khan Appellant

V/S

Kashinath Govind Naik Respondents

Referred Judgements :-

A RAGHAVAMMA VS. A CHENCHAMMA [REFERRED TO]
CORPORATION OF THE CITY OF BANGALORE VS. M PAPAIAH [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
R V E VENKATACHALA GOUNDER VS. ARULMIGU VISWESARASWAMI AND V P TEMPLE [REFERRED TO]
ANIL RISHI VS. GURBAKSH SINGH [REFERRED TO]
STATE OF MAHARASHTRA VS. NATHUJI [REFERRED TO]
SEBASTIAO LUIS FERNANDES (DEAD) VS. K.V.P.SHASTRI (DEAD) [REFERRED TO]
RAJASTHAN STATE TPT CORPN. VS. BAJRANG LAL [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Prasheen Lotlikar for the appellants and Mr. Guru Shirodkar for the respondent nos. 1(a) to 1(g) and 2.

(2.) This Second Appeal was admitted on 11.12.2003 on the following substantial questions of law:

(3.) The appellants and the respondent no. 3 i.e. Government of Goa were the original defendants in Special Civil Suit No. 19/1991/A, instituted by the respondent nos. 1 and 2 in the Court of the Civil Judge Senior Division at Bicholim. In the civil suit, the plaintiffs had prayed for the following reliefs:

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ISMAIL ADAM KHAN Vs. KASHINATH GOVIND NAIK

Referred Judgements :-

JUDGEMENT

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