REGENT COMPUTRONICS PVT. LTD.

L.K. Prabhu Appellant

V/S

K.T. MATHEW Respondents

Referred Judgements :-

ABDUL SHUKOOR SAHEB V. ARJI PAPA RAO [REFERRED TO]
PAPARAJU VEERARAGHAVAYYA V. KILLARU KAMA DEVI AND OTHERS [REFERRED TO]
VEERAPPA THEVAR AND ORS. V. C.S. VENKATARAMMA AIYAR [REFERRED TO]
RANGO RAMACHANDRA KULKARNI V. GURLINGAPPA CHINNAPPA MUTHAL [REFERRED TO]
VANNARAKKAL KALLALATHIL SREEDHARAN VS. CHANDRAMAATH BALAKRISHNAN [REFERRED TO]
HAMDA AMMAL VS. AVADIAPPAPATHAR AND [REFERRED TO]
RAJENDER SINGH VS. RAMDHAR SINGH [REFERRED TO]
PURNA CHANDRA BASAK VS. DAULAT ALI MOLLAH [REFERRED TO]
VARGHESE VS. LONAN [REFERRED TO]
ANGU PILLAI VS. M S M KASIVISWANATHAN CHETTIAR [REFERRED TO]
YESHVANT SHANKAR DUNAKHE VS. PYARAJI NURJI TAMBOLI [REFERRED TO]
MOHINDER SINGH VS. NANAK SINGH [REFERRED TO]
BUTA RAM AND ORS VS. SAYYAD MOHAMMAD [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This Civil Appeal has been preferred against the final judgment and order dtd. 13/2/2023 passed by the High Court of Kerala at Ernakulam[Hereinafter referred to as "the High Court"] in RFA No.347 of 2009, whereby the High Court disallowed the claim of title raised by the claimant / purchaser (original applicant " L.K. Prabhu @ L. Krishna Prabhu) and remanded the matter to the trial Court to determine the extent, if any, of the purchaser's entitlement towards recovery from the debtor, including any part of genuine sale consideration, with a direction to dispose of the same, within two months from the date of appearance of the parties.

(3.) The brief facts of the case are as follows:

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L.K. PRABHU Vs. K.T. MATHEW

Referred Judgements :-

JUDGEMENT

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