REGENT COMPUTRONICS PVT. LTD.

Mansoor Saheb Appellant

V/S

SALIMA Respondents

Referred Judgements :-

SYED SHAH GHULAM GHOUSE MOHIUDDIN VS. SYED SHAH AHMED MOHIUDDIN KAMISUL QUADRI DIED [REFERRED TO]
GULAM ABBAS VS. HAJI KAYYUM ALI [REFERRED TO]
A SREENIVASA PAI VS. SARASWATHI AMMAL ALIAS G KAMALA BAI [REFERRED TO]
MAHBOOB SAHAB VS. SYED ISMAIL [REFERRED TO]
SAWARNI VS. INDER KAUR [REFERRED TO]
BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
INDERJIT VS. PUNJAB AND HARYANA HIGH COURT [REFERRED TO]
ABDUL RAHIM VS. ABDUL ZABAR [REFERRED TO]
SHUB KARAN BHBNA ALIAS SHUB KARAN PRASAD BUBNA VS. SITA SARAN BUBNA [REFERRED TO]
HAFEEZA BIBI VS. SHAIKH FARID [REFERRED TO]
MATHAI SAMUEL VS. EAPEN EAPEN (DEAD) BY LRS [REFERRED TO]
N. MANI VS. SANGEETHA THEATRE [REFERRED TO]
RASHEEDA KHATOON VS. ASHIQ ALI [REFERRED TO]
SHAYARA BANO VS. UNION OF INDIA AND OTHERS [REFERRED TO]
D.N. JOSHI (D) THR. LRS. & OTHERS. VS. D.C. HARRIS & ANOTHER. [REFERRED TO]
JAMILA BEGUM VS. SHAMI MOHD. [REFERRED TO]

JUDGEMENT

(1.) The instant appeals, preferred by the original defendants, arise out of the judgment and order dtd. 13/1/2006 passed by the High Court of Karnataka whereby it dismissed the appeals filed by the original-defendants, confirming the decree passed by the Court of the Principal Civil Judge (Sr. Dn.) [Hereinafter referred to as 'Trial Court'], Bijapur in O.S. No.140 of 1988 in favour of the original plaintiffs (Respondents herein).

(2.) Admittedly, the parties are governed by Mohammedan law. The following questions arise for our consideration:-

(3.) The brief facts are stated by referring to the parties as per their status in the Trial Court.

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MANSOOR SAHEB Vs. SALIMA

Referred Judgements :-

JUDGEMENT

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