REGENT COMPUTRONICS PVT. LTD.

A.GNANAM Appellant

V/S

PALANIAPPA AND CO. Respondents

Referred Judgements :-

SIDHAKAMAL NAYAN RAMANUJ DAS VS. BIRA NAIK [REFERRED]
MRUTUNJAY PANI VS. NARMADA BALA SASMAL [REFERRED]
LAXMI DEVI VS. MUKAND KAN WAR [REFERRED]
SAMARENDRA NATH SINHA VS. KRISHNA KUMAR NAG [REFERRED]
C V RAGHAVAGHAR VS. LAKSHMINARASAMMA [REFERRED]
PANCHANANSHARMA VS. BASUDEO PRASAD JAGANANI [REFERRED]
PARICHHAN MISTRY VS. ACHHIABAR MISTRY [REFERRED]
OLLALA AMBIAH VS. AVADHANULA MALLANNA [REFERRED]
R M S BENJAMIN VS. DEVADOSS [REFERRED]
MAHENDRA MAHTO VS. SURAJ PRASAD OJHA [REFERRED]
VASUDEO RAGHUNATH OKA VS. JANARDHAN SADASHIV APTE [REFERRED]

JUDGEMENT

(1.) An interesting question of law falls for consideration in this Letters Patent Appeal and that is :

(2.) Following factual panorama will help to understand the controversy in a better manner :

(3.) On the pleadings, parties went to trial and, after considering the evidence, both documentary as well as oral, the trial Court came to the conclusion that the suit was not maintainable and the plaintiff had no right of redemption and that she had the entire right, including the right of redemption, in favour of the 1st defendant. The trial Court also held that the suit was barred under S. 47, C.P.C.

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A GNANAM Vs. PALANIAPPA AND CO

Referred Judgements :-

JUDGEMENT

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