REGENT COMPUTRONICS PVT. LTD.

MOHAMMEDIA CO-OPERATIVE BUILDING SOCIETY LIMITED Appellant

V/S

LAKSHMI SREENIVASA CO-OPERATIVE BUILDING SOCIETY LIMITED Respondents

Referred Judgements :-

CHANDNEE WIDYA VATI MADDEN VS. C L KATIAL [REFERRED TO]
KUJU COLLIERIES LIMITED VS. JHARKHAND MINES LIMITED [REFERRED TO]
V K MAJOTRA VS. UNION OF INDIA [REFERRED TO]
NATIONAL BOARD OF EXAMINATIONS VS. G ANAND RAMAMURTHY [REFERRED TO]
EMPLOYEES ASSOCIATION VS. CHENNA KESHAVA SWAMY TEMPLE [REFERRED TO]
MOTILAL VS. NANHELAL [REFERRED TO]

JUDGEMENT

(1.) Heard both sides.

(2.) Since the issue involved, the parties, the impugned judgment and decree being same, all the Appeal Suits are heard together and disposed of by this common judgment.

(3.) All the Appeal Suits arise out of the decree and judgment, dated 19-10-2005, in O.S. No. 449 of 1984, passed by the I Additional Senior Civil Judge, Vijayawada, Krishna District.

Click here to view full judgment.

MOHAMMEDIA CO OPERATIVE BUILDING SOCIETY LIMITED Vs. LAKSHMI SREENIVASS CO OPERATIVE BUILDING SOCIETY LIMITED

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address