REGENT COMPUTRONICS PVT. LTD.

Benjeena P. J. Appellant

V/S

C. P. Pappachan Respondents

Referred Judgements :-

L.J. LEACH AND CO. LTD. VS. JARDINE SKINNER [REFERRED TO]
B.K. NARAYANA PILLAI VS. PARAMESHWARAM PILLAI [REFERRED TO]
MODI SPINNING AND WEAVING MILLS COMPANY LIMITED VS. LADHA RAM AND CO [REFERRED TO]
AKSHAYA RESTAURANT VS. P ANJANAPPA [REFERRED TO]
B K N PILLAI VS. P PILLAI [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
M MEENAKSHI VS. METADIN AGARWAL [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]

JUDGEMENT

(1.) This petition is filed challenging the order dtd. 9/11/2023 in I.A.No.2 of 2023 in O.P.No.578 of 2023 on the files of the Family Court, North Paravur, by which the application filed by the respondent for amendment of the written statement was allowed.

(2.) Short facts are as under. For the sake of ease and clarity, the parties shall be described as per their status before the Family Court.

(3.) We have heard Sri.G.Krishnakumar, the learned counsel appearing for the petitioner and Sri.Yash Thomas Mannully, the learned counsel appearing for the respondent.

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BENJEENA P. J. Vs. C. P. PAPPACHAN

Referred Judgements :-

JUDGEMENT

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