REGENT COMPUTRONICS PVT. LTD.

SIVASANKARAN Appellant

V/S

UNNIKRISHNAN Respondents

Referred Judgements :-

MATHEW V. TALUK LAND BOARD [REFERRED TO]
RAMAKKE AND ORS. V. GOPI [REFERRED TO]
HAMZA HAJI VS. STATE OF KERALA [REFERRED TO]
PATINHARE PURAYIL NABEESUMMA VS. MINIYATAN ZACHARIAS [REFERRED TO]
KARICHERRY CHARADAN NAIR VS. EDAYILLAM KUNHAMBU NAIR [REFERRED TO]
LAKSHMI BAI VS. TALUK LAND BOARD [REFERRED TO]
BALAKRISHNAN NAIR VS. RADHA AMMA [REFERRED TO]
CHINNAYYA MUDALIYAR VS. VASUDEVAN [REFERRED TO]
MATHILAKATH SKARIA VS. MATHILAKATH JOSEPH [REFERRED TO]
MOHAMMED KOYA VS. BICHIKOYA [REFERRED TO]
VISWAMBARAN VS. SANU [REFERRED TO]

JUDGEMENT

(1.) This appeal arises out of decree and judgment dtd. 19/1/2019 in A.S.No.19 of 2016 on the files of Sub Court, Manjeri, whereby the verdict rendered by the Munsiff Court, Perinthalmanna in O.S.No. 123/2012 dtd. 16/6/2014 was confirmed. Defendants 2 to 4, 6 and 7 and legal heirs of deceased 1st defendant are the appellants herein. The respondents are the original plaintiff as well as 5th defendant.

(2.) As per order dtd. 11/11/2019 my learned predecessor raised the following substantial question of law and admitted this appeal.

(3.) Heard the learned counsel for the appellants as well as the learned counsel appearing for the contesting respondents in detail. Perused the trial court as well as the appellate court records and the relevant decisions placed by the parties.

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SIVASANKARAN Vs. UNNIKRISHNAN

Referred Judgements :-

JUDGEMENT

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