REGENT COMPUTRONICS PVT. LTD.

V.KALPAKAM AMMA Appellant

V/S

MUTHURAMA IYER MUTHURKRISHNA LYER Respondents

Referred Judgements :-

JOSEPH V. CHELLAMMA [REFERRED TO]
VICTORIA V. BISHOP OF VANCOUVER ISLAND [REFERRED TO]
RAJA DHRUV DEV CHAND VS. RAJA HARMOHINDER SINGH [REFERRED TO]
D G GOSE AND CO AGENTS PRIVATE LIMITED S K SUBRAMANIAN CUSTOMS CLEARING AGENTS ASSOCIATION ALEX CHERIYAN SOUTH CORPORATION PRIVATE LIMITED N KUNHIRAMAN ABRAHAM ABRAHAM K G BHASKARAN MRS LU VS. STATE OF KERALA [REFERRED TO]
MAHADEO PROSAD SHAW VS. CALCUTTA DYEING AND CLEANING CO [REFERRED TO]
SARADA OTHERS VS. M K KUMARAN [REFERRED TO]
V SIDHARTHAN VS. PATTIORI RAMADASAN [REFERRED TO]
MUMTHAS BEEGAM VS. MAITHEEN SAHIB [REFERRED TO]
GEORGE J OVUNGAL VS. PETER [REFERRED TO]
DAMODARAN VS. YESHODA [REFERRED TO]
APPUKUTTY NAMBIAR VS. RATNAGIRI [REFERRED TO]

JUDGEMENT

(1.) Deceased 1st defendant in O.S. 69 of 1980 of the Munsiff's Court, Trivandrum and who was the respondent in A.S. No. 271 of 1983 of the District Court, Trivandrum, is the appellant. Pending appeal she died and the second respondent, i.e. son of the appellant was transposed as additional appellant.

(2.) This appeal is on a reference by a learned single Judge of this court, P. Krishnamoorthy, J.

(3.) The substantial question of law which arise for consideration in this appeal are:

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V KALPAKAM AMMA Vs. MUTHURAMA IYER MUTHURKRISHNA LYER

Referred Judgements :-

JUDGEMENT

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