REGENT COMPUTRONICS PVT. LTD.

MARY GOMAS Appellant

V/S

VAITUS Respondents

Referred Judgements :-

M PENTIAH VS. MUDDALA VEERAMALLAPPA [REFERRED TO]
BAI CHANCHAL VS. SYED JALALUDDIN+ [REFERRED TO]
STATE OF PUNJAB VS. GANPAT RAJ [REFERRED TO]
STATE OF PUNJAB VS. JALOUR SINGH [REFERRED TO]
ARJAN SINGH VS. PUNIT AHLUWALIA [REFERRED TO]
JACOB VS. NAJMA BARNETO [REFERRED TO]
MS. EERA THROUGH DR. MANJULA KRIPPENDORF VS. STATE (GOVT. OF NCT OF DELHI) [REFERRED TO]

JUDGEMENT

(1.) The petitioners are the plaintiffs and the respondents are the defendants in the suit O.S.No.466/2010 on the file of the Sub Court, Kollam.

(2.) The suit was for realisation of money. The case was referred to Lok Adalat. The plaintiff and the second defendant only appeared before the Lok Adalat. On the basis of the settlement of dispute between them, on 15.10.2010, the Lok Adalat passed Ext.P1 award in the following terms.

(3.) On 22.10.2010, the trial court passed the following order in the suit.

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MARY GOMAS Vs. VAITUS

Referred Judgements :-

JUDGEMENT

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