REGENT COMPUTRONICS PVT. LTD.

MARY JOSEPH Appellant

V/S

Thomas Joseph Respondents

Referred Judgements :-

MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
LAKSHMI KANT PANDEY VS. UNION OF INDIA [REFERRED TO]
KARNATAKA STATE COUNCIL FOR CHILD WELFARE VS. SOCIETY OF SISTERS OF CHARITY ST GEROSA CONVENT [REFERRED TO]
SUMANLAL CHHOTALAL KAMDAR VS. ASHATRILOKBHAI SHAH [REFERRED TO]
INDIAN COUNCIL SOCIAL WELFARE VS. STATE OF ANDHRA PRADESH [REFERRED TO]
LAXMI KANT PANDEY VS. UNION OF INDIA [REFERRED TO]
ANOKHA VS. STATE OF RAJASTHAN [REFERRED TO]
BIJU RAMESH VS. J P VIJAYAKUMAR [REFERRED TO]
MAXIN GEORGE VS. INDIAN OIL CORPORATION [REFERRED TO]
PHILIPS ALFRED MALVIN VS. Y J GONSALVIS [REFERRED TO]

JUDGEMENT

(1.) This Regular First Appeal is at the instance of defendant No.1 and additional 6th defendant in O.S.No.73/2005 on the files of the Principal Sub Judge, Alappuzha and they assail decree and judgment therein dtd. 30/11/2007.

(2.) Heard the learned counsel for the appellants/defendant No.1 and additional 6th defendant, the learned counsel appearing for 1st respondent/1st plaintiff, learned counsel appearing for additional respondent Nos.8 and 9, and the learned counsel appearing for 6th respondent/5th defendant. Perused the pleadings and evidence.

(3.) The parties in this appeal shall be referred as to their status before the trial court.

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MARY JOSEPH Vs. THOMAS JOSEPH

Referred Judgements :-

JUDGEMENT

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