REGENT COMPUTRONICS PVT. LTD.

RAGHAVAN Appellant

V/S

DEVAYANI Respondents

Referred Judgements :-

RAM NAGINA RAI AND ANOTHER V. DEO KUMAR RAI (DECEASED) BY LRS AND ANOTHER [REFERRED TO]
RAM NAGINA RAI AND ANR. V. DEO KUMAR RAI (DECEASED) BY LRS AND ANR. [REFERRED TO]
SHRI UTTAM CHAND (D) THROUGH LRS. V. NATHU RAM (D) THROUGH LRS. AND OTHERS [REFERRED TO]
NARASAMMA AND OTHERS V. A. KRISHNAPPA (DEAD) THROUGH LRS. [REFERRED TO]
ANNASAHEB BAPUSAHEB PATIL VILAS G DALVI NATHAL GHARAGE RAJARAM K POWAR PANDURANG B SARNOBAT VS. BALWANT ALIAS BALASAHEB BABUSAHEB PATIL AND HEIRS:RAMACHANDRA Y DALVI:RAJARAM A GHARAGE:DINKARRAO K POWAR:K L SARNOBAT [REFERRED TO]
VIDYA DEVI ALIAS VIDYA VATI VS. PREM PRAKASH [REFERRED TO]
KRISHNAMURTHY S SETLUR VS. O V NARASIMHA SETTY [REFERRED TO]
RAVINDER KAUR GREWAL VS. MANJIT KAUR [REFERRED TO]

JUDGEMENT

(1.) This Regular Second Appeal has been filed by the appellant against the judgment and decree in A.S.No.110/2011 on the files of the District Court, Alappuzha, arose out of the judgment and decree in O.S.No.726/2009 on the files of the Additional Munsiff Court, Alappuzha. The appellant herein is the defendant in the above suit. The plaintiff is the sole respondent herein.

(2.) Heard the learned counsel for the appellant as well as the learned counsel appearing for the respondent.

(3.) I shall refer the parties in this appeal as ' plaintiff' and 'defendant' for convenience.

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RAGHAVAN Vs. DEVAYANI

Referred Judgements :-

JUDGEMENT

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