REGENT COMPUTRONICS PVT. LTD.

P. GANESAN Appellant

V/S

M.Revathy Prema Rubarani Respondents

Referred Judgements :-

KRISHNA BHATTACHARJEE VS. SARATHI CHOUDHURY AND ANOTHER [REFERRED TO]
MOHANA SESHATHRI VS. E.ANUJA [REFERRED TO]
DR.SANDIP MRINMOY CHAKRABARTY VS. MRS. RESHITA CHAKRABARTY [REFERRED TO]
DARGAH COMMITTEE AJMER VS. STATE OF RAJASTHAN [REFERRED TO]
S A L NARAYAN ROW N D MEHROTRA VS. ISHWARLAL BHAGWANDAS VRAJLAL KEWALDAS [REFERRED TO]
STATE OF WEST BENGAL VS. SUJIT KUMAR RANA [REFERRED TO]
INDERJIT SINGH GREWAL VS. STATE OF PUNJAB [REFERRED TO]
R SUBRAMANIAM VS. COMMISSIONER OF POLICE [REFERRED TO]
V B DMONTE VS. BANDRA BOROUGH MUNICIPALITY [REFERRED TO]
MAMMOO VS. STATE OF KERALA [REFERRED TO]
PRAMODINI VIJAY FERNANDES VS. VIJAY FERNANDES [REFERRED TO]
M MURUGANANDAM VS. M MEGALA [REFERRED TO]
MRS ANNIE BESANT VS. ADVOCATE GENERAL OF MADRAS [REFERRED TO]
KUNAPAREDDY @ NOOKALA SHANKA BALAJI VS. KUNAPAREDDY SWARNA KUMARI & ANR [REFERRED TO]
RAM KISHAN FAUJI VS. STATE OF HARYANA AND ORS. [REFERRED TO]
SATISH CHANDER AHUJA VS. SNEHA AHUJA [REFERRED TO]
P. PATHMANATHAN AND ORS. VS. V. MONICA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The Civil Revision Petitions and the Tr. C.M.Ps were listed before us pursuant to the orders of the Hon'ble Chief Justice on a reference made by two of our Learned Brothers Hon'ble Mr. Justice R. Subramanian and Hon'ble Mr. Justice K. Murali Shankar.

(2.) Hon'ble Mr.Justice.K. Murali Shankar, by an order dtd. 27/9/2021 in C.R.P.PD (MD) Nos. 909 and 915 of 2021 has raised the following questions to be answered on reference.

(3.) Upon hearing the Learned Counsels for the parties and after considering the submissions made by the Learned Counsel on either side, we propose to answer the Reference question wise, though not in the same order.

Click here to view full judgment.

P. GANESAN Vs. M.REVATHY PREMA RUBARANI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address