REGENT COMPUTRONICS PVT. LTD.

K.P.A.Manokaran Appellant

V/S

A.Subbulakshmi Respondents

Referred Judgements :-

VIDYABAI AND OTHERS V. PADMALATHA AND ANOTHER [REFERRED TO]
VAN VIBHAG K.G.N. SAHKARI SANSTHAN V. RAMESH CHANDER AND OTHERS [REFERRED TO]
STATE OF MADHYA PRADESH VS. UNION OF INDIA AND ANOTHER [REFERRED TO]
J.R.ARUN KUMAR AND OTHERS VS. K.BOOPALAN [REFERRED TO]
J SAMUEL VS. GATTU MAHESH [REFERRED TO]

JUDGEMENT

(1.) THE Civil Revision Petition has been filed to get set aside the order dated 09.11.2012 passed in I.A.No.442 of 2012 in O.S.No.393 of 2010 by the learned Principal Subordinate Judge, Dindigul.

(2.) HEARD both sides.

(3.) BEING aggrieved by and dissatisfied with the same, this Civil Revision Petition has been focussed on various grounds.

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K.P.A.MANOKARAN Vs. A.SUBBULAKSHMI

Referred Judgements :-

JUDGEMENT

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