REGENT COMPUTRONICS PVT. LTD.

V.SUMATHI Appellant

V/S

D.VEDAGIRI Respondents

Referred Judgements :-

NANJA NAICKAN V. RANGAMMAL [REFERRED TO]
A.RAMACHANDRA PILLAI V. VALLIAMMAL (DIED) [REFERRED TO]
KRISHNA AIYAR V. SUBRAHMANIA AIYAR [REFERRED TO]
CHINNAMMAL & 7 OTHERS V. BUMALAI & 4 ORS. [REFERRED TO]
VATTAM RAMAKRISHNAYYA V. VATTINI SATYANARAYANA & ORS. [REFERRED TO]
RAMASWAMI CHETTIAR V. VELLAYAPPA CHETTAR [REFERRED TO]
RAMDAS V. CHUNDURU SARADA [REFERRED TO]
BHUPENDRA NARAYAN SINHA BAHADUR V. RAJESWAR PRASAD BHAKAT & ORS. [REFERRED TO]
VENKATA REDDY VS. PETHI REDDY [REFERRED TO]
PHOOLCHAND VS. COPAL LAL [REFERRED TO]
NANJA NAICKEN VS. RANGAMMAL [REFERRED TO]
NEELAKANTA PILLAI VS. AYYAPPAN PILLAI [REFERRED TO]
M SHANMUGHA UDAYAR VS. SIVANANDAM [REFERRED TO]
KALIAMMAL VS. KARUPPAN [REFERRED TO]

JUDGEMENT

(1.) Application No. 5401 of 2002 has been filed by the applicant to implead herself namely Mrs. V. Bhuvaneswari as 2nd defendant in the above suit.

(2.) Application No. 5014 of 2002 has been filed by the defendant to implead the proposed party namely the very same Mrs. V. Bhuvaneswari as 2nd defendant in the suit.

(3.) The applicant in Application No. 5401 of 2002 is hereinafter referred to as applicant, the first respondent in both the applications as plaintiff and the applicant in Application No. 5014 of 2002 as defendant.

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V SUMATHI Vs. D VEDAGIRI

Referred Judgements :-

JUDGEMENT

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