REGENT COMPUTRONICS PVT. LTD.

C.S.VARKEY (ZACHARIA VARKEY) Appellant

V/S

SUNNY ZACHARIAS Respondents

Referred Judgements :-

NETHERLANDSCHE V. CHATTIAR FIRM (LORD CARSON) [REFERRED TO]
HUKUMCHAND SARUPCHAND V. HANSRAJ [REFERRED TO]
MA THAN THAN V. MA PWA THIT (LORD PARMOOR) [REFERRED TO]
MUTTATHIPARAMBIL V. KURIAKOSE [REFERRED TO]
DEBENDRA NATH V. N.T.COAL CO. [REFERRED TO]
F.J.R.KERWICKV. K.M.KERWICK [REFERRED TO]
T D GOPALAN VS. COMMISSIONER OF HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS MADRAS [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
KAMAKSHI BUILDERS VS. AMBEDKAR EDUCATIONAL SOCIETY [REFERRED TO]
NATIONAL STEAMSHIP CO LIMITED VS. ABU [REFERRED TO]
GANGADHARAN NAIR VS. STATE OF KERALA [REFERRED TO]
KALYAN MAL VS. AHMAD UDDIN KHAN [REFERRED TO]
RICHARD THOROLD GRANT VS. AUSTRALIAN KNITTING MILLS, LTD [REFERRED TO]
T S PALANIAPPA MUDALIAR VS. SYED GULAM GHOUSE MADANI SAHIB [REFERRED TO]

JUDGEMENT

(1.) In this intra - Court appeal filed under S.5 of the Kerala High Court Act, 1958, the appellant who was the plaintiff in OS No. 237/1984 on the file of the Subordinate Judge's Court, Kottayam challenges the judgment and decree dated 03/02/1997 passed by a learned Single Judge of this Court in AS No. 269/1988.

(2.) The aforementioned suit OS No. 237/1984 was one for realisation of a sum of Rs. 28966.65 with 12% interest on the principal amount of Rs. 25,000/- from the date of the suit namely 09/11/1984.

(3.) The case of the plaintiff can be summarised as follows:

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SUNNY ZACHARIAS Vs. C S VARKEY

Referred Judgements :-

JUDGEMENT

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