REGENT COMPUTRONICS PVT. LTD.

K.M.CHERIAN Appellant

V/S

SARAMMA PHILIPPOSE Respondents

Referred Judgements :-

KUNHAVA VS. MAMMADKUTTY [REFERRED TO]
SANJIVA SHETTY VS. KUMME MAHABALA BHAT [REFERRED TO]
FGP LTD VS. SALEH HOOSEINI DOCTOR [REFERRED TO]
B VALSALA VS. SUNDARAM NADAR BHASKARAN [REFERRED TO]

JUDGEMENT

(1.) ADMIT .

(2.) THE following substantial question of law is raised for a decision:

(3.) IN view of the substantial question raised for a decision and since the copy of deposition of the witnesses the plaint and written statements are given to me for perusal, it is not necessary to call for entire records from the case.

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K.M.CHERIAN Vs. SARAMMA PHILIPPOSE

Referred Judgements :-

JUDGEMENT

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