REGENT COMPUTRONICS PVT. LTD.

BABU RAJ Appellant

V/S

VASANTHI DEVI Respondents

Referred Judgements :-

RAGHO PRASAD V/S.PRATAP NARAIN AGARWAL [REFERRED TO]
NOORDUDDIN VS. K L ANAND [REFERRED TO]
BRAHMDEO CHAUDHARY VS. RISHIKESHPRASADJAISWAL [REFERRED TO]
ANWABI VS. PRAMOD D A JOSHI [REFERRED TO]
PHILIPOSE VS. HARIHARA IYER [REFERRED TO]
SANKARA PILLAI VS. KESAVA PILLAI [REFERRED TO]
MAMMOO VS. KRISHNAN [REFERRED TO]
THANKAMMA VS. MAMACHAN [REFERRED TO]
AYYAPPA VS. ANANDA [REFERRED TO]
ITTIYACHAN VS. M I TOMY [REFERRED TO]
KUNJU KUNJU CHANDRAN VS. VELOUTHAKUNJU RAGHVAN [REFERRED TO]

JUDGEMENT

(1.) The claim petitioners in EA Nos. 731 and 842 of 2006 in EP No. 95 of 1982 in OS No. 339/1969 on the file of the II Addl. Munsiff, Neyyattinkara, are the appellants in these Execution Second Appeals filed under S.100 read with Order 42 R.1 and O.21 R.103 CPC.

(2.) At the time of hearing on admission of these Second Appeals, the respondents / decree holders who had lodged caveats were also heard. These Second Appeals were heard on the following questions of law:

(3.) THE FACTUAL SETTING

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BABU RAJ Vs. VASANTHI DEVI

Referred Judgements :-

JUDGEMENT

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