REGENT COMPUTRONICS PVT. LTD.

T.K.Unnikrishna Pilla Appellant

V/S

Ajithkumar Respondents

Referred Judgements :-

MALANKARA ORTHODOX SYRIAN CHURCH CATHOLICATE PALACE AND OTHERS V. ELDHO BASIL AND OTHERS [REFERRED TO]
SWAMI PARAMATMANAND SARASWATI VS. RAMJI TRIPATHI [REFERRED TO]
CHARAN SINGH VS. DARSHAN SINGH [REFERRED TO]
R M NARAYANA CHETTIAR VS. N LAKSHMANAN CHETTIAR [REFERRED TO]
P V MATHEW VS. K V THOMAS [REFERRED TO]
SULAIMAN VS. CHUNAKARA S M JAMA ATH [REFERRED TO]
GOVINDAN VS. KOOVALASSERI SREE MAHADEVAR KSHETHRAM TRUST [REFERRED TO]
T R SANJEEV VS. KARANAKODAM SRI VENKITACHALAPATHY DEVASWOM [REFERRED TO]
RAMDAS BHAGAT VS. KRISHNA PRASAD TEWARI [REFERRED TO]
PROF. MEERAN MALUK MOHAMMED.S AGED 76, S/O. M. SAYED KANNU, JAMEELATH, PYARIS ROAD, THIRUVANANTHAPURAM VS. THE MUSLIM ASSOCIATION THIRUVANANTHAPURAM, REG. NO. 40 OF 1966, NANDAVANAM, THIRUVANANTHAPURAM. REPRESENTED BY ITS SECRETARY [REFERRED TO]
ASHOK KUMAR GUPTA VS. SITALAXMI SAHUWALA MEDICAL TRUST [REFERRED TO]

JUDGEMENT

(1.) Dated, this the 31/1/2024 The question, which arise for consideration in this Original Petition, is whether an interlocutory application for issuance of Commission, that too at the instance of the defendants in the suit, can be allowed before grant of leave under Sec. 92 of the Code of Civil Procedure.

(2.) The plaintiffs filed an application under Sec. 92 of the Code seeking leave to file the instant suit. While so, the defendants sought for issuance of a Commission, apparently to disprove the allegations in the plaint. The same was allowed by the learned Sub Judge by Ext.P6 order, which is under challenge herein.

(3.) Sri.B.Krishna Mani, learned counsel for the petitioners relied upon the following judgments to canvass the proposition that a commission application cannot be allowed before grant of leave under Sec. 92 of the Code.

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T.K.UNNIKRISHNA PILLA Vs. AJITHKUMAR

Referred Judgements :-

JUDGEMENT

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