REGENT COMPUTRONICS PVT. LTD.

LENA PEREIRA Appellant

V/S

MARY BORACHO Respondents

Referred Judgements :-

DEVIDAS DWARKADAS V. SHAMAL GOPAL [REFERRED TO]
EKOBA GOVINDSHET VANI V. DAYARAM NARAYAN [REFERRED TO]
KRISHNARAO RAGHUNATH YARDI V. GHAMAN GHAMA VALAD CHIMA [REFERRED TO]
KUMAR KRISHNA PROSAD LAL SINGH DEO V. BARABONI COAL CONCERN,LIMITED [REFERRED TO]
MAHARAJA OF JEYPORE V. RUKMANI PATTAMAHDEVI [REFERRED TO]
ATYAM VEERRAJU VS. PECHETTI VENKANNA [REFERRED TO]
SUSHILA KASHINATH DHONDE VS. HARILAL GOVINDJI BHOGANI [REFERRED TO]
NANDUBEN DAYALJI VS. BHATIA RANCHHODDAS LALJI [REFERRED TO]
RATANLAL MANIKCHAND SHAH VS. CHANBASAPPA SANGANBASAPPA CHINCHOLI [REFERRED TO]

JUDGEMENT

(1.) THIS is a petition under Article 227 of the Constitution of India by the petitioners impugning the judgment of the Appeal Bench of the Small Causes Court, Bombay, dated 17th September, 1985 by which the suit of the petitioners was dismissed.

(2.) THE facts necessary for deciding this writ petition can be summarised as under:---

(3.) THE trial Court, on the pleadings before it, raised the following issues, tried them and recording evidence and answered them as follows

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LENA PEREIRA Vs. MARY BORACHO

Referred Judgements :-

JUDGEMENT

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