REGENT COMPUTRONICS PVT. LTD.

PAPPOO Appellant

V/S

MARYKUTTY JOSEPH Respondents

Referred Judgements :-

BAKSHISH SINGH V. ARJAN SINGH [REFERRED TO]
B.S.SINGH V. R.D.SINGH [REFERRED TO]
MADAN NAIK DEAD VS. HANSUBALA DEVI [REFERRED TO]
S A RAHIM VS. RAJAMMA [REFERRED TO]
VELAPPAN PILLAI VS. PARAPPAN PANICKAR [REFERRED TO]
JANABAI AMMAL VS. T A S PALANI MUDALIAR [REFERRED TO]
THANHABAI JAIVANTA ILAG VS. DHODIRAM PANDURANG ILAG [REFERRED TO]
NACHAMMAL VS. MARAKATHA AMMAL [REFERRED TO]
KALYANI BHAI VS. MADAN NADAR [REFERRED TO]
RAJNATH SAHGAL VS. SHIVA PRASAD SINHA [REFERRED TO]
MD S IMAM VS. RAI BHARAT KUMAR [REFERRED TO]
LAKSHMANAN CHETTIAR VS. CHIDAMBARAM CHETTIAR [REFERRED TO]
VISHNUMOORTHI BHAGWATHA AND ANOTHER VS. RUDRA SHEDTHI AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) This C.R.P. is filed by the 1st defendant in O. S. No. 382/1994 challenging the common order in I.A. Nos. 3813/2000 and 3841/2000, dated 26th August 2000 passed by the Sub Court, Ernakulam.

(2.) I.A. No. 3813/2000 was filed by the first defendant to dismiss the suit as abated and I.A. No. 3841/2000 was filed by the plaintiff in O. S. No. 392/94 to exempt her from impleading the legal representatives of the 2nd defendant in the suit. By the impugned common order the learned Sub Judge dismissed I.A. No. 3813/2000 filed by the 1st defendant and allowed I.A. No. 3841/2000 filed by the plaintiff.

(3.) The question for consideration in this C.R.P. is whether the lower court exceeded the rights in exercising its jurisdiction under O.22 R.4(4) of the CPC.

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PAPPOO Vs. MARYKUTTY JOSEPH

Referred Judgements :-

JUDGEMENT

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