REGENT COMPUTRONICS PVT. LTD.

Mathew Lawrence Appellant

V/S

Rockey C Neroth Respondents

Referred Judgements :-

VADIRAJ NAGGAPPA VERNEKAR VS. SHARAD CHAND PRABHAKAR [REFERRED TO]
K K VELUSAMY VS. N PALANISAMY [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
SAVITHRI VS. SREENIVASAN [REFERRED TO]
BAGAI CONSTRUCTION VS. GUPTA BUILDING MATERIAL STORE [REFERRED TO]
RAM RATI VS. MANGE RAM (D) THR LRS. & ORS. [REFERRED TO]

JUDGEMENT

(1.) The petitioner is the plaintiff and the respondents are the defendants in the suit O.S.No.124/2013 on the file of the Sub Court, Kochi.

(2.) The parties shall be hereinafter referred to according to their status in the suit.

(3.) The suit is instituted for granting a decree of declaration that the document No. 3539/2010 of the S.R.O, Kochi executed by the plaintiff is null and void and for cancellation of that document.

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MATHEW LAWRENCE Vs. ROCKEY C NEROTH

Referred Judgements :-

JUDGEMENT

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