REGENT COMPUTRONICS PVT. LTD.

V.U. Paulose Appellant

V/S

V.P. Molly Respondents

Referred Judgements :-

SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
ASHAN DEVI VS. PHULWASI DEVI [REFERRED TO]
STATE OF HARYANA VS. STATE OF PUNJAB [REFERRED TO]
T ANJANAPPA VS. SOMALINGAPPA [REFERRED TO]
KANWAR SINGH SAINI VS. HIGH COURT OF DELHI [REFERRED TO]
EVURU VENKATA SUBBAYYA VS. SRISHTI VEERAYYA [REFERRED TO]
PREMLAL VS. GOVERNMENT OF KERALA [REFERRED TO]
KRISHNAN NAMBOODIRI VS. A P UNNIKRISHNAN NAMBOODIRI [REFERRED TO]
GOPINATHAN PILLAI VS. RAJAPPAN [REFERRED TO]
VARGHESE VS. SIVARAMAN [REFERRED TO]
KAPOOR SINGH VS. OM PRAKASH [REFERRED TO]

JUDGEMENT

(1.) An interesting question as regards the applicability of Order 21, Rule 32(5) arises for consideration in this Original Petition. In the execution of a decree for declaration of title, followed by a prohibitory injunction, whether a Commission can be issued to construct a compound wall, which relief was not, in terms, granted, is the issue involved.

(2.) Having regard to the seriousness and intricacies of the issue involved, this Court appointed Adv.Jacob P.Alex as Amicus Curiae.

(3.) Heard Sri.Naseer Moidu, learned counsel for the petitioner; Sri.E.S.M.Kabeer, learned counsel for the respondents and the learned Amicus.

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V.U. PAULOSE Vs. V.P. MOLLY

Referred Judgements :-

JUDGEMENT

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