REGENT COMPUTRONICS PVT. LTD.

TUKARAM Appellant

V/S

SAMBHAJI Respondents

Referred Judgements :-

ASSISTANT COMMISSIONED,PHC SUB-DIVISION,TUMKUR AND ANOTHER V K.N. NAGARAJA [REFERRED TO]
SYED HAISANULLA V AHMAD BEIG [REFERRED TO]
KASHINATHSA YAMOSA KABADI VS. NARSINGSA BHASKARSA KABADI [REFERRED TO]
AFSAR SHEIKH VS. SOLEMAN BIBI [REFERRED TO]
KHEMCHAND SHANKAR CHOUDHARI VS. VISHNU HARI PATIL [REFERRED TO]
SUNIL KUMAR VS. RAM PARKASH [REFERRED TO]
VEMAVARAPUR MALLIKARJUNA RAO VS. CHATURVEDULA SIVA SANKARA PRASAD [REFERRED TO]
JANURDHAN JOG VS. SRIKRISHNA [REFERRED TO]
SWAMINATHAN AMBALAM VS. P K NAGARAJA PILLAI [REFERRED TO]
DANDAPPA RUDRAPPA HAMPALI VS. RENUKAPPA [REFERRED TO]
RAMAPPA BASAPPA PALLED ALIAS BUDANNAVAR VS. BASAWA [REFERRED TO]
MUNIYAPPA VS. RAMAIAH [REFERRED TO]
RAMALINGA ANNAVI VS. NARAYANA ANNAVI [REFERRED TO]

JUDGEMENT

(1.) R. S. A. No. 586 of 1994 has been filed by defendant 1 and R. S. A. No. 1030 of 1994 has been filed by defendants 2 to 5 against the judgment and decree passed in RA. No. 27 of 1987 by the First Additional District judge, Belgaum allowing cross-objections of the plaintiff and dismissing the appeal filed by the appellants confirming the judgment and decree dated 4-4-1987 passed in O. S. No. 271 of 1984 by the Principal Civil judge, Belgaum and thus decreeing the suit of the plaintiff in entirety.

(2.) HEARD the learned Counsel for the appellants in both the appeals and respondent I/plaintiff.

(3.) FOR convenience sake, appellant in R. S. A. No. 586 of 1994 is referred to as defendant 1 and the appellants in R. S. A. No. 1030 of 1994 are referred to as defendants 2 to 5. Respondent 1 as the plaintiff, respondents 2 to 10 as Defendants 7 to 15, respondents 11 to 15 as defendants 2 to 6.

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TUKARAM Vs. SAMBHAJI

Referred Judgements :-

JUDGEMENT

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