STATE OF KARNATAKA Vs. STELLAR CONSTRUCTION COMPANY
LAWS(KAR)-2002-6-58
HIGH COURT OF KARNATAKA
Decided on
June 21,2002
STATE OF KARNATAKA
Appellant
VERSUS
STELLAR CONSTRUCTION CO.
Respondents
Referred Judgements :-
Y.THANIAPPA V. BELMAN TOWN PANCHAYAT BELMAN [REFERRED TO]PANNALAL VS. DEPUTY COMMISSIONER BHANDARA [REFERRED TO]
UNION OF INDIA VS. SAHAB SINGH [REFERRED TO]
HANUMAN TRANSPORT CO PVT LTD VS. RUBY GENERAL INSURANCE CO LTD [REFERRED TO]
JUDGEMENT
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(1.)THIS appeal by the State of Karnataka, Union of India and its Officers, is directed against the judgment and decree dated 22-8-1989 passed in O. S. No. 2567/86 by the City Civil Court, Bangalore.
(2.)THE trial Court having decreed the suit of the plaintiff to a substantial extent, the appellants who are the defendants before the trial Court, have preferred the above appeal impugning the validity of the judgment and decree.
(3.)FOR the sake of convenience, we will refer to the parties by their respective ranks in the Court below.
(2.)THE trial Court having decreed the suit of the plaintiff to a substantial extent, the appellants who are the defendants before the trial Court, have preferred the above appeal impugning the validity of the judgment and decree.
(3.)FOR the sake of convenience, we will refer to the parties by their respective ranks in the Court below.
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