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Sabu Issac Appellant

V/S

ANTONY CHACKO Respondents

Referred Judgements :-

RAJASTHAN STATE ELECTRICITY BOARD JAIPUR VS. MOHAN LAL [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
R RATHINAVEL CHETTIAR VS. V SIVARAMAN [REFERRED TO]
K S BHOOPATHY VS. KOKILA [REFERRED TO]
SNEH GUPTA VS. DEVI SARUP [REFERRED TO]
VIDHYDHAR DUBE VS. HAR CHARAN [REFERRED TO]
PRABHAVATHI VS. KUNHATHABI UMMA [REFERRED TO]
AMMINI KUTTY VS. GEORGE ABRAHAM [REFERRED TO]
CHOICE SCHOOL VS. M P SALIM [REFERRED TO]
V. RAJENDRAN VS. ANNASAMY PANDIAN [REFERRED TO]
MARY TEACHER VS. VARGHESE [REFERRED TO]
ANIL KUMAR SINGH VS. VIJAY PAL SINGH & ORS. [REFERRED TO]

JUDGEMENT

(1.) An order passed by the first appellate court, granting permission to the plaintiff to withdraw the two suits instituted by him with liberty to file fresh suit/suits on the same subject matter, is under challenge in these original petitions.

(2.) The petitioner is the first defendant in the suit O.S.No.266/2011 and the sole defendant in the suit O.S.No.9/2015 on the file of the Sub Court, Alappuzha. The respondent herein is the plaintiff in these two suits.

(3.) The second defendant in the suit O.S.No.266/2011 is not a party to these original petitions. However, for the sake of O.P.(C) Nos.123/2020 and convenience, the parties shall be hereinafter referred to as 'the plaintiff' and 'the defendant'.

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SABU ISSAC Vs. ANTONY CHACKO

Referred Judgements :-

JUDGEMENT

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