REGENT COMPUTRONICS PVT. LTD.

K CHANDRAN Appellant

V/S

V Geethalakshmi Respondents

Referred Judgements :-

BRITISH AIRWAYS .VS. ART WORKS EXPORT LTD.,AND ANOTHER [REFERRED]
S.P.CHENGALVARAYA NAIDU .VS. JAGANNATH [REFERRED]
STATE ORISSA .VS. KLOCKNER & COMPANY AND OTHERS [REFERRED]
K.K.MODI V. K.N.MODI [REFERRED]
T.G.ASHOK KUMAR .VS. GOVINDAMMAL AND ANOTHER [REFERRED]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED]
HARDEV SINGH VS. GURMAIL SINGH [REFERRED]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED]
RAM PRAKASH GUPTA VS. RAJIV KUMAR GUPTA [REFERRED]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED]
C E SULOCHANA VS. C E SATHYANARAYANA REDDY [REFERRED]
N RAVINDRA VS. V RAMACHANDRAN [REFERRED]

JUDGEMENT

(1.) This is an application filed by defendants 1 to 3 and 12 to reject the plaint in the present suit.

(2.) Respondent is the plaintiff and she filed the suit as against the defendants numbering 12 for the following reliefs;

(3.) Before traversing through the averments made in the affidavit filed by the applicants for rejection of plaint, it would be appropriate to narrate the brief facts about the case of the plaintiff, as averred in the plaint, which reads as under:

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K CHANDRAN Vs. V GEETHALAKSHMI

Referred Judgements :-

JUDGEMENT

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