REGENT COMPUTRONICS PVT. LTD.

SHIBU Appellant

V/S

SREEKUMARAN Respondents

Referred Judgements :-

KAMALA MILLS LIMITED VS. STATE OF BOMBAY [REFERRED TO]
PREMIER AUTOMOBILES LIMITED AUTOMATIC ELECTRIC PVT LIMITED VS. KAMLEKAR SHANTARAM WADKE OF BOMBAY :ENGINEERING MAZDOOR SABHA [REFERRED TO]
RAJA RAM KUMAR BHARGAVA DEAD VS. UNION OF INDIA [REFERRED TO]
DHRUV GREEN FIELD LIMITED VS. HUKAM SINGH [REFERRED TO]
KOCHUNNY VS. STATE OF KERALA [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. PLAQELAL PANNALAL TALWAR [REFERRED TO]
THODUPUZHA MUNICIPALITY VS. ABRAHAM PHILIP [REFERRED TO]
BERNAD MANI @ ROY VS. JAMES [REFERRED TO]
SOUTH DELHI MUNICIPAL CORPORATION VS. TODAY HOMES AND INFRASTRUCTURE PVT. LTD. [REFERRED TO]

JUDGEMENT

(1.) This is an Original Petition filed under Article 227 of the Constitution of India by the petitioners, who are defendant Nos.2 and 3 in O.S.No.85/2013 on the file of the First Additional Munsiff Court, Neyyattinkara. The 1st respondent herein is the plaintiff in the above Suit. The 2nd respondent is the 1st defendant in the above Suit.

(2.) Heard the learned counsel for the petitioners Advocate Arun V.G and Advocate Govind Padmanabhan appearing for the 1st respondent.

(3.) Three questions of seminal importance come forth in this case, which are as under:

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SHIBU Vs. SREEKUMARAN

Referred Judgements :-

JUDGEMENT

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