REGENT COMPUTRONICS PVT. LTD.

G. VISWANATHAN Appellant

V/S

Abraham Salamma Respondents

Referred Judgements :-

RATHEESH V. V.S. MARY [REFERRED TO]
KARUNAGAPPALLY COIR VYAVASAYA COOPERATIVE SOCIETY LTD. V. SANKARAN NAMBOOTHIRI RAMACHANDRAN NAMBOODIRI [REFERRED TO]
SATISH CHAND MAKHAN VS. GOVARDHAN DAS [REFERRED TO]
SATISH CHAND MAKHAN VS. GOVARDHAN DAS [REFERRED TO]
M JAYALAXMI VS. G GOVERDHAN REDDY [REFERRED TO]
NOPANY INVESTMENTS P LTD VS. SANTOKH SINGH [REFERRED TO]
P KOCHUKRISHNA PILLAI VS. ACHI AMMAL AMMALU AMMAL [REFERRED TO]
JACOB PHILIP VS. STATE BANK OF TRAVANCORE [REFERRED TO]
PARAMESWARA PANICKER VS. BHARATHAN [REFERRED TO]
GOVINDA PANICKER VS. SREEDHARA WARRIER [REFERRED TO]
A SULAIKHA BEEVI VS. K C MATHEW [REFERRED TO]
ELDHO VS. MANUAL [REFERRED TO]
THOMAS VARKEY VS. ARUNDHATHI AMMAL [REFERRED TO]
C.D.VARGHESE VS. STATE OF KERALA [REFERRED TO]
ABRAHAM VARGHESE VS. KERALA STATE CIVIL SUPPLIES CORPORATION LTD [REFERRED TO]

JUDGEMENT

(1.) This regular first appeal has been filed under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908 [hereinafter referred as 'CPC' for short], challenging the decree and judgment dtd. 31/7/2015 in O.S. No.211/1992 on the files of the Sub Court, Kottarakkara. The appellant herein is the defendant and the respondents herein are the plaintiffs in the above suit.

(2.) Heard the learned senior counsel for appellant and the learned counsel appearing for the respondents, in detail. Perused the verdict under challenge, the records of the trial court and the decisions placed by both sides.

(3.) Parties in this appeal shall be referred with reference to their status before the trial court, hereafter.

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G. VISWANATHAN Vs. ABRAHAM SALAMMA

Referred Judgements :-

JUDGEMENT

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