(1.) Having been aggrieved by the Judgment and Decree dated 26-4-1995 passed by the learned Vth Additional Judge, City Civil Court, Hyderabad, in OS No.1185 of 1987 the defendants 1, 3 and 5 to 7 preferred this appeal, while arraying the other defendants 2, 4, 8 and 9 as respondents 2 to 5 and giving up defendants 10 to 12.
(2.) The first respondent herein filed a suit for declaration of his title to the plaint 'A' schedule mentioned property, for consequential possession of 'B' schedule property and for recovery of damages.
(3.) Briefly stated the facts are thus:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN