REGENT COMPUTRONICS PVT. LTD.

PONNI Appellant

V/S

ELAVARASI Respondents

Referred Judgements :-

CHARAN DAS VS. AMIR KHAN [REFERRED TO]
L J LEACH AND CO LIMITED VS. JARDINE SKINNER AND CO [REFERRED TO]
A K GUPTA AND SONS LIMITED VS. DAMODAR VALLEY CORPORATION [REFERRED TO]
SAMPATH KUMAR VS. AYYAKANNU [REFERRED TO]
LAKHA RAM SHARMA VS. BALAR MARKETING PVT LTD [REFERRED TO]
SANJEEVI AMMAL VS. NARASIMHA NAICKER [REFERRED TO]
CHURCH OF SOUTH INDIA TRUST ASSOCIATION TIRUCHIRAPALLI THANJAVUR DIOCESAN COUNCIL VS. KOVIL PILLAI [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order, dtd. 15/12/2020, passed by the Additional District Munsif, Tirupattur, Vellore District, in I.A. No. 1 of 2020 in O.S. No. 204 of 2015, dismissing the application filed by the petitioners/plaintiffs to amend the plaint.

(2.) For the sake of convenience, the revision petitioners and the respondents shall hereinafter be referred to as "plaintiffs" and "defendants", respectively.

(3.) The facts leading to the filing of the present Civil Revision Petition are as follows:

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PONNI Vs. ELAVARASI

Referred Judgements :-

JUDGEMENT

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