(1.) The petitioners have challenged the order, dated 18.6.2009 passed by the III Addl. District Judge, D.K., Mangalore in M.A.No.9/2008 and the order, dated 14.9.2007 passed by the I Addl. Civil Judge (Sr.Dn.), Mangalore on I.A.Nos.6 and 7 in O.S.No.40/1996.
(2.) The facts of the case in brief are that the petitioners filed the suit for partition, separate possession, etc. During the pendency of the suit, the defendant No. 1, Shantharama Pergade died on 10.5.2000. The petitioners filed two I.As. - I.A.No.6 for substituting the legal representatives of the deceased defendant No. 1 and I.A.No.7 for setting aside the abatement. The said I.A.s were rejected by the Trial Court, by its common order, dated 14.9.2007.
(3.) Feeling aggrieved by the same, the petitioners preferred M.A.No.9/2008. The Learned Appellate Judge dismissed the said appeal by confirming the orders of the Trial Court. On suffering the concurrent orders, this petition is presented.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN