REGENT COMPUTRONICS PVT. LTD.

N.C.Mohandas Appellant

V/S

N.C.Aravindakshan Respondents

Referred Judgements :-

CHENGTI BAI (DEAD) THROUGH LRS V. SHIV RATAN (DIED) THROUGH LRS IS GIVEN HEAVY RELIANCE BY ADV. SAJAN VARGHESE K. [REFERRED TO]
GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
RAMESHWAR PROSHAD KHANDELWAL BABU RAM MEHER CHAND VS. COMMISSIONERS LAND REFORMS AND JAGIRS MADHYA BHARAT NOW MADHYA PRADESH [REFERRED TO]
COMMISSIONER OF INCOME TAX MADRAI VS. AJAX PRODUCTS LIMITED [REFERRED TO]
SURENDRA PAL VS. SARASWATI ARORA [REFERRED TO]
SURENDRA PAL VS. SARASWATI ARORA [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
RABINDRA NATH MUKHERJEE VS. PANCHANAN BANERJEE [REFERRED TO]
NEKI RAM VS. AMA RAM GODARA [REFERRED TO]
N KAMALAN DEAD VS. AYYASAMY [REFERRED TO]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [REFERRED TO]
PENTAKOTA SATYANARAYANA VS. PENTAKOTA SEETHARATNAM [REFERRED TO]
T T JOSEPH V K VS. IPPUNNY [REFERRED TO]
M.B. RAMESH VS. K.M. VEERAJE [REFERRED TO]
M.B. RAMESH VS. K.M. VEERAJE [REFERRED TO]
JAGDISH CHAND SHARMA VS. NARAIN SINGH SAINI AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The defendants 1 and 2 in O.S. No.605 of 2008 on the files of the Court of the Additional Subordinate Judge, Palakkad are the appellants in R.S.A. No.222 of 2016 filed under order XLII Rule 1 and 2 read with Sec. 100 of the Code of Civil Procedure. The respondents herein are the plaintiff as well as the 3rd defendant. The appellants assail decree and judgment in A.S. No.129 of 2010 dtd. 29/11/2014 on the files of the II Additional District Court, Palakkad arose from decree and judgment in O.S. No.605 of 2008 dtd. 29/1/2010 on the files of the Additional Sub Court, Palakkad.

(2.) R.S.A No.603 of 2015 has been filed under order XLII Rule 1 and 2 read with Sec. 100 of the Code of Civil Procedure challenging the decree and judgment in A.S. No.115 of 2010 dtd. 29/11/2014 on the files of the II Additional District Court, Palakkad arose from decree and judgment in O.S. No.272 of 2007 dtd. 29/1/2010 on the files of the Additional Sub Court, Palakkad. The appellant herein is the plaintiff in O.S. No.272 of 2007 and the respondents herein are the defendants.

(3.) Heard both sides in detail.

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N.C.MOHANDAS Vs. N.C.ARAVINDAKSHAN

Referred Judgements :-

JUDGEMENT

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