REGENT COMPUTRONICS PVT. LTD.

Orientail Insurance Co. Appellant

V/S

Venkateswara Poly Systems Respondents

Referred Judgements :-

P DASA MUNI REDDY VS. P APPA RAO [REFERRED TO]
JASWANTSINGH MATHURASINGH VS. AHMEDABAD MUNICIPAL CORPORATION [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SUJIR GANESH NAYAK AND CO [REFERRED TO]
V M SALGAOCAR VS. BOARD OF TRUSTEES OF PORT OF MORMUGAO [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
H P STATE FOREST COMPANY LTD VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
URBAN IMPROVEMENT TRUST BIKANER VS. MOHAN LAL [REFERRED TO]
UNION OF INDIA & ANR. VS. M/S INDUSIND BANK LTD. & ANR. [REFERRED TO]
K. LUBNA VS. BEEVI [REFERRED TO]
MALLURU MALLAPPA VS. KURUVATHAPPA [REFERRED TO]
KALPRAJ DHARAMSHI VS. KOTAK INVESTMENT ADVISORS LIMITED [REFERRED TO]

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short the C.P.C."], is filed by the Appellants/Defendant Nos.5 and 6, challenging the Decree and Judgment, dtd. 16/2/2001 in O.S.No.96 of 1996 passed by the learned Additional Senior Civil Judge, Tirupati [for short the Trial Court"]. The 1st Respondent herein is the plaintiff, respondent Nos.2 to 5 are defendant Nos.1 to 4 and the appellants are the defendant Nos.5 and 6 in the said Suit.

(2.) The 1st respondent/plaintiff filed the Suit for recovery of Rs.2,24,615.00 being the amount payable by the defendants towards repairing charges and damages with interest at 12% per annum from 5/4/1993 to 20/2/1996.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the Trial Court.

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ORIENTAIL INSURANCE CO. Vs. VENKATESWARA POLY SYSTEMS

Referred Judgements :-

JUDGEMENT

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