REGENT COMPUTRONICS PVT. LTD.

Ansilamm Appellant

V/S

John Selvarajan Respondents

Referred Judgements :-

HENTHAMARAKSHAN V. VELAYUDHAN NAIR [REFERRED TO]
KURIAKOSE V. JOSEPH [REFERRED TO]
SATHYAN V. MANAGER,INDIAN OVERSEAS BANK [REFERRED TO]
VISHNU PRATAP SUGAR WORKS PRIVATE LIMITED VS. CHIEF INSPECTOR OF STAMPS U P [REFERRED TO]
SHAMSHER SINGH VS. RAJINDER PRASHAD [REFERRED TO]
KAMALESHWAR KISHORE SINGH VS. PARAS NATH SINGH [REFERRED TO]
SIJU PAUL VS. SUBHASH [REFERRED TO]
SURESH VS. MUTHOOT FINANCE LTD. [REFERRED TO]
VISWAMBARAN VS. SANU [REFERRED TO]

JUDGEMENT

(1.) This is an Original Petition filed under Article 227 of the Constitution of India by plaintiffs 1 and 2 in O.S.No.1043/2012 on the file of the First Additional Munsiff Court, Neyyattinkara arraying defendants 1 to 5 and plaintiffs 3 to 5 as respondents.

(2.) On notice, the 1st and 2nd respondents appeared through Advocate Govind Padmanabhan; 5th respondent appeared through Advocate Vipin P.Varghese; no representation for the other respondents.

(3.) Heard the learned counsel appearing for the petitioners Sri Arun.V.G and Advocate Vinod Padmanabhan appearing for respondents 1 and 2.

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ANSILAMM Vs. JOHN SELVARAJAN

Referred Judgements :-

JUDGEMENT

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