REGENT COMPUTRONICS PVT. LTD.

R.M.PALAT Appellant

V/S

P.A.NEDUNGADI Respondents

Referred Judgements :-

AKSHAY ZEMINDARI LTD. V. RAMA NATH [REFERRED TO]
NAGPUR,DADOO BALAJI V. KANHAIALAL DHANARAM [REFERRED TO]
LAHORE SPINNING AND WEAVING MILLS CO. LTD. V. UTTAM CHAND [REFERRED TO]
ALLAHABAD,BADLU SINGH V. PANTHU SINGH [REFERRED TO]
JAYAPPA LOKAPPA V. SHIVANGOUDA DYAMANGOUDA [REFERRED TO]
RANGOON,A.S.P.S.S. CHETTYAR FIRM V. LLOYDS BANK [REFERRED TO]
MAHOMED RAZAK V. RAM RATAN TEWARY [REFERRED TO]
LAHORE,KASTURI LAL V. GOVERDHAN DASS [REFERRED TO]
ASSAM,RIVERS STEAM NAVIGATION CO. LTD. V. JALIM MULLA [REFERRED TO]
KASEMALI VS. AJOYENDU PAUL [REFERRED TO]
ARUMUKHAPERUMAL NADAR VS. DWARAPANDYA NADAR [REFERRED TO]
GAURI SHANKAR JHUNJHUNWALA VS. BALDEO SAHUJEE [REFERRED TO]
MEHDI ALI KHAN VS. CHUNNI LAL [REFERRED TO]
RAJ RAGHUBAR SINGH VS. THAKUR JAI INDRA BAHADUR SINGH [REFERRED TO]
KAMBHAM RAMAMURTHY VS. SAGIRAJU TIRUPATIRAJU [REFERRED TO]

JUDGEMENT

(1.) The petitioner was the 1st defendant in O.S. No. 16 of 1955 of the Court of the Subordinate Judge of Ottapalam. The suit was to recover a sum of Rs. 10,448-4-0, the principal and interest due on a promissory note executed by the 2nd defendant to the 1st and endorsed by him to the plaintiff.

(2.) The suit was decreed with costs as payed for, and the 1st defendant filed before this court A.S. No. 172 of 1957. The appeal is still pending disposal.

(3.) The 1st defendant also filed C.M.P. No. 987 of 1957 and prayed that the decree of the Subordinate Judge of Ottapalam in O. S.16 of 1955 in the file of that court be stayed pending disposal of the above appeal. The order on the C. M. P. was:

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R M PALAT Vs. P A NEDUNGADI

Referred Judgements :-

JUDGEMENT

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