REGENT COMPUTRONICS PVT. LTD.

M.BANUPRIYA Appellant

V/S

M.LAKSHMI Respondents

Referred Judgements :-

GIRIDHAR,A. .VS. A.SURESH [REFERRED TO]
D RAMACHANDRAN VS. R V JANAKIRAMAN [REFERRED TO]
ADCON ELECTRONIC PRIVATE LIMITED VS. DAULAT [REFERRED TO]
ADCON ELECTRONIC PRIVATE LIMITED VS. DAULAT [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
PREM CHAND VIJAY KUMAR VS. YASH PAL SINGH [REFERRED TO]
NARNE RAMA MURTHY VS. RAVULA SOMASUNDARAM [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
BALASARIA CONSTRUCTION P LTD VS. HANUMAN SEVA TRUST [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
C NATRAJAN VS. ASHIM BAI [REFERRED TO]
BANK OF MADURAI LTD VS. BALARAMADASS AND BROS [REFERRED TO]
PARAMESWARI VELUCHAMY VS. T R JAYARAMAN [REFERRED TO]
S K J DHANASEKAR NO 2 LADY MADAVA ROAD MAHALINGAPURAM CHENNAI 34 VS. S V S JAWAHARLAL E L H I G FLATS MOGAPPAIR CHENNAI [REFERRED TO]
A C SUBBA REDDY VS. JAWAHAR INTERNATIONAL TRADING CORPORATION COMPANY [REFERRED TO]

JUDGEMENT

(1.) A.No.1238 of 2012 has been filed by 5th defendant to reject the plaint filed in C.S.No.801 of 2011 as against the 5th defendant.

(2.) In A.No.1238 of 2012, 5th defendant is the applicant and plaintiff is the respondent. In A.No.1457 of 2012, 3rd defendant is the applicant and plaintiff and defendants 1, 2 and 4 to 7 are the respondents. For easy reference, parties are hereafter referred to as arrayed in the civil suit.

(3.) Before traversing through the averments made in the affidavits filed in both applications for revocation of the order of leave pertaining to 'C' schedule properties and for rejection of plaint, it would be appropriate to narrate brief facts about the case of plaintiff, as averred in the plaint, hereunder:

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M.BANUPRIYA Vs. M.LAKSHMI

Referred Judgements :-

JUDGEMENT

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