REGENT COMPUTRONICS PVT. LTD.

ACHUTHAN NAIR Appellant

V/S

VASUDEVA MENON Respondents

Referred Judgements :-

MADHAVAN NAIR,J. SAID IN VAIDHYANATHASWAMY V. LEKSHMI AMMA [REFERRED TO]
KASHI BAI VS. SUDHA RANI GHOSE [REFERRED TO]
ACHUTHAN UNNI VS. VALLY [REFERRED TO]
DAMODARA PANICKER VS. AYYAPPAN KUTTY [REFERRED TO]
PENNAMMA VALLY VS. ACHUTHAN UNNI [REFERRED TO]
OUSEPH VARKEY VS. OUSEPH JOSEPH [REFERRED TO]
OFFICIAL RECEIVER OF EAST GODAVARI VS. CHAVA GOVINDARAJU [REFERRED TO]
MT ALLAH RAKHI VS. SHAH MOHAMMAD ABDUR RAHIM [REFERRED TO]

JUDGEMENT

(1.) Madhavan Nair, J. said in Vaidhyanathaswamy v. Lekshmi Amma ( 1962 KLT 577 ) referring to the scope of Art.142 of the Limitation Act, 1908 in a suit for recovery of possession:

(2.) The same learned Judge said in a later decision reported in Achuthan Unni v. Vally ( 1962 KLT 1010 ):

(3.) Madhavan Nair, J. noticed the decision of the Division Bench in Ouseph Varkey v. Ouseph Joseph ( 1966 KLT 93 ), and applied that decision to the case before the learned Judge. His Lordship said:

Click here to view full judgment.

ACHUTHAN NAIR Vs. VASUDEVA MENON

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address