REGENT COMPUTRONICS PVT. LTD.

A.V.Ravi Appellant

V/S

M.M.Abdulkhadar Respondents

Referred Judgements :-

GISBORNE AND COMPANY VS. SUBAL BOWRI [REFERRED TO]
STATE OF KERALA VS. MCDOWELL AND COMPANY LIMITED [REFERRED TO]
WEST COAST ELECTROPLATING CO LTD VS. SREEDHARAN [REFERRED TO]
SECY BOARD OF REVENUE VS. SELLWELL TEA AGENCIES [REFERRED TO]
MATHAI MATHEW VS. THAMPI [REFERRED TO]
M R SREEDHARAN VS. G GOPI [REFERRED TO]
THOMAS VS. SUB ORDINATE JUDGES COURT [REFERRED TO]
RADHA VS. SANKARANARAYANAN [REFERRED TO]
CHAMIYAPPA MANNADIAR VS. DANAVAN [REFERRED TO]
VISWANATHAN VS. LESLIE PHILIP [REFERRED TO]

JUDGEMENT

(1.) The petitioner is the third defendant in the suit O.S.No.124/2013 on the file of the Sub Court, Muvattupuzha. The first respondent is the plaintiff and the second and the third respondents are the first and the second defendants in the suit.

(2.) The suit is for realisation of money and other reliefs. The claim for money made in the suit is based on a document (Ext.P4) allegedly executed by the first defendant in favour of the plaintiff.

(3.) When Ext.P4 document was tendered in evidence, the defendants raised objection to the marking of the document on the ground that it is a bond and it is an insufficiently stamped document.

Click here to view full judgment.

A.V.RAVI Vs. M.M.ABDULKHADAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address