REGENT COMPUTRONICS PVT. LTD.

A S KRISHNA MURTHY Appellant

V/S

C N REVANNA Respondents

Referred Judgements :-

MAULVI MUHAMMAD FAHIMUL HAQ V. JAGAT BALLAY GHOSH [REFERRED TO]
LAXMI AMMAL V. SUN LIFE ASSURANCE CO.,CANADA [REFERRED TO]
UMA RAY V. SMT. MEGHAMALA DEV [REFERRED TO]
KUMARASWAMY GOUNDAN V. PLANISAMY GOUNDAN AND OTHERS [REFERRED TO]
ABDUL QAYUM VS. STATE OF BIHAR [REFERRED TO]
RANJIT KUMAR GHOSH VS. SIRISH CHANDRA BOSE [REFERRED TO]
S DARSHAN LAL VS. R E S DALLIWALL [REFERRED TO]
BALWANT KAUR VS. STATE OF U P [REFERRED TO]
BOARD OF REVENUE CHEPAUK MADRAS VS. K VENKATASWAMI NAIDU [REFERRED TO]
THANGACHI NACHIAL VS. AHMED HUSSAIN MALUMIAR [REFERRED TO]
CHIEF CONTROLLING REVENUE AUTHORITY REFERRING OFFICER VS. RUSTORN NUSSERWANJI PATEL [REFERRED TO]
BAISHNAB DAS SEN VS. BHOLANATH SEN [REFERRED TO]
M M NAGALINGA NADAR SONS VS. LAKSHMI FAMILY TRUST [REFERRED TO]
CHHATRA KUMARI DEVI VS. MOHAN BIKRAM SHAH [REFERRED TO]

JUDGEMENT

(1.) W. A. No. 740/2006 is filed by plaintiff No. 2 in O. S. No. 15842/1999 challenging the order dated 27-3-2006 made by the learned single Judge in W. P. No. 26457/2005.

(2.) RFA. No. 389/2007 is filed by the second defendant in O. S. No. 15842/1999 by challenging the Judgment and Decree dated 30-11-2006, passed by the City Civil Court, mayo Hall Unit, Bangalore.

(3.) FOR the sake of convenience the parties shall be referred to in terms of their status before the trial Court.

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A S KRISHNA MURTHY Vs. C N REVANNA

Referred Judgements :-

JUDGEMENT

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