REGENT COMPUTRONICS PVT. LTD.

P.VASANTM Appellant

V/S

VIMALA MARTIN Respondents

Referred Judgements :-

READ V. BROWN [REFERRED TO]
A V. B [REFERRED TO]
SURAJ RATTAN THIRANI VS. AZAMABAD TEA COMPANY LIMITED [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
RAMZAN VS. HUSSAINI [REFERRED TO]
ARJAN SINGH VS. UNION OF INDIA [REFERRED TO]
AZIZ AHMED KHAN VS. I A PATEL [REFERRED TO]
KALLAIAH K VS. NINGEGOWDA [REFERRED TO]
MAHBOOB PASHA ALIAS BASHAN JAN VS. SYAD ZAHEERUDDIN [REFERRED TO]
SHYAM SUNDER VS. HUDIBAI [REFERRED TO]
SHRIKRISHNA KESHAV KULKARNI VS. BALAJI GANESH KULKARNI [REFERRED TO]
MOHAMMAD KHALIL KHAN VS. MAHBUB ALI MIAN [REFERRED TO]

JUDGEMENT

(1.) the appeal is admitted.

(2.) the instant appeal is filed against the order on la.no. Iv dated 10-2-1996 in o.s. No. 1949 of 1994 Passed by the v Additional City Civil Judge (c.c.h. No. 13) Bangalore, whereby the said judge was pleased to allow the said la. And further pleased to reject the plaint under order 7, Rule ll(d) of Civil Procedure Code.

(3.) the matter was originally listed for admission. However, in view of the fact that parties are represented, by consent of parties, the matter was taken up for final disposal.

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P VASANTM Vs. VIMALA MARTIN

Referred Judgements :-

JUDGEMENT

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