REGENT COMPUTRONICS PVT. LTD.

PHILOMINA JOSE Appellant

V/S

FEDERAL BANK LTD Respondents

Referred Judgements :-

SHEO NARAIN SAH V. MT. DEOLCHAN KUER [REFERRED TO]
CHITTOORI SUBBANNA VS. KUDAPPA SUBBANNA [REFERRED TO]
GANPAT GIRI VS. SECOND ADDITIONAL DISTRICT JUDGE BALLIA [REFERRED TO]
MHADAGONDA RAMGONDA PATIL VS. SHRIPAL BALWANT RAINADE [REFERRED TO]
MAGANLAL RAMNARAYAN VS. JAISWAL INDUSTRIES NEEMACH:MAGANLAL [REFERRED TO]
NEW KENILWORTH HOTELS PRIVATE LIMITED VS. ASHOKA INDUSTRIES LIMITED [REFERRED TO]
S SIVAPRAKASAM VS. B V MUNIRAJ [REFERRED TO]
U NILAN VS. KANNAYYAN DEAD [REFERRED TO]
KHARAITI LAL VS. RAMINDER KAUR [REFERRED TO]
V K PALANIAPPA CHETTIAR VS. RAMASAMI GOUNDER [REFERRED TO]

JUDGEMENT

(1.) Challenge in these appeals is to the judgment of a Division Bench of the Kerala High Court. The Civil Revision petitions in proceedings under Order 34 Rule 5 of the Code of Civil Procedure, 1908 (in short the Code) were dismissed by a common judgment dated 2-6-1997.

(2.) Factual position, which is practically undisputed need to be noted in brief.

(3.) The decrees for sale in the above cases were passed on 8-2-1989 and 30-7-1985 respectively. At the time of passing the decrees in the case, amendments as applicable to the State of Kerala were in force. The amendment stood repealed by virtue of Section 97(1) of the Code of Civil Procedure (Amendment) Act, 1976 (Act 104 of 1976) (in short the Amendment Act) which came into force on 1-2-1977.

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PHILOMINA JOSE Vs. FEDERAL BANK LTD

Referred Judgements :-

JUDGEMENT

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