NINGE GOWDA Vs. LINGE GOWDA
LAWS(SC)-1996-10-143
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on
October 28,1996
NINGE GOWDA
Appellant
VERSUS
Linge Gowda
Respondents
JUDGEMENT
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(1.) Leave granted
(2.) We have heard learned counsel on both sides
(3.) This appeal by special leave arises against the judgment and decree of the Karnataka High court made on 14/2/1995 in Rs. A No. 350 of 1990;
(2.) We have heard learned counsel on both sides
(3.) This appeal by special leave arises against the judgment and decree of the Karnataka High court made on 14/2/1995 in Rs. A No. 350 of 1990;
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