REGENT COMPUTRONICS PVT. LTD.

J.Rajendran Pillai Appellant

V/S

B. Bhasi Respondents

Referred Judgements :-

ABHAI SINGH V. JAIN SINGH [REFERRED TO]
MUTTILLATH VALAPPIL VELLACHI (DIED) AND ORS. V. MADHAVI (DIED) AND ORS [REFERRED TO]
SIVAKUMAR V. G.CHANDRASEKHARAN AND ANR. [REFERRED TO]
T G ASHOK KUMAR VS. GOVINDAMMAL [REFERRED TO]
SANT RAM NAGINA RAM VS. DAYA RAM NAGINA RAM [REFERRED TO]
GIRDHARI LAL VS. RAM LAL [REFERRED TO]
OMANA AMMA VS. THANKAMONY AMMA [REFERRED TO]

JUDGEMENT

(1.) Order in I.A.No.1771 of 2016 in O.S.No.274 of 2016 dated 25.06.2018 which was confirmed in CMA.No.40/2018 of the III Additional District Judge, Kollam, as per judgment dated 10/04/2019, is under challenge in this Original Petition filed under Article 227 of the Constitution of India.

(2.) The petitioner herein is the 7th defendant in the above Suit. Original plaintiff and defendants 1 to 6 are the respondents herein.

(3.) Heard the learned counsel for the petitioner and the learned counsel representing the learned counsel for the 1st respondent.

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J.RAJENDRAN PILLAI Vs. B. BHASI

Referred Judgements :-

JUDGEMENT

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