REGENT COMPUTRONICS PVT. LTD.

Sabareenath M S Appellant

V/S

Neethu M Respondents

Referred Judgements :-

PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
BASANT SINGH VS. ROMAN CATHOLIC MISSION [REFERRED TO]
SUNIL PODDAR VS. UNION BANK OF INDIA [REFERRED TO]
ABU BACKER VS. JOHN [REFERRED TO]
KUNHIMON VS. JAMEELA [REFERRED TO]
DWARIKA PRASAD VS. SHAKUNTALA DUBEY [REFERRED TO]
KULDIP KUMAR LAL VS. SUMAN RANI [REFERRED TO]
BASHEER M.PICHA VS. INDIAN BANK [REFERRED TO]

JUDGEMENT

(1.) This original petition is filed challenging Ext.P9 order in I.A.No.956 and 957 in O.P.No.166/2013 of the Family Court, Malappuram.

(2.) The short facts arising in the matter are as under:

(3.) The respondent filed I.A.No.957/2015 to set aside the ex parte decree along with I.A.No.956/2015 to condone the delay of 456 days. Counter affidavit has been filed by the respondent to the above applications. However, the Family Court allowed the said applications by condoning the delay and the ex parte decree had been set aside by Ext.P9 order, which is being impugned.

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SABAREENATH M S Vs. NEETHU M

Referred Judgements :-

JUDGEMENT

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