REGENT COMPUTRONICS PVT. LTD.

M.DHANDAPANI Appellant

V/S

P.K.Ramakrishnan Respondents

Referred Judgements :-

GOPALA KRISNAYYA V. LAKSHMANA RAO [REFERRED TO]
MEHAR SINGH V. LABH SINGH [REFERRED TO]
ALABHAI VAISURABHAI V. BHURA BHAYA [REFERRED TO]
ASHOK TRANSPORT AGENCY VS. AWADHESH KUMAR [REFERRED TO]
MURA MOHIDEEN VS. V O A MOHOMED [REFERRED TO]
MOHAMED IBRAHIM VS. CHELLAMMAL [REFERRED TO]
UNION OF INDIA VS. K ABBORVAM [REFERRED TO]
AMAR KAUR RAM LAL VS. SADHU SINGH [REFERRED TO]

JUDGEMENT

(1.) Civil Revision Petition is directed against the order and decretal order in E.A. No. 25 of 2013 in E.P. No. 1 of 2013 in O.S. No. 317 of 1996, on the file of the learned District Munsif Court, Udulmalpettai, dismissing an application filed by the petitioner, under Section 47 CPC. The moot question in this Civil Revision Petition is whether, a suit instituted against a dead person, is valid in law and whether the decree obtained against him, can be executed.

(2.) Facts leading to the Civil Revision Petition are as follows:

(3.) The schedule mentioned property in the abovesaid suit, is as follows:

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M.DHANDAPANI Vs. P.K.RAMAKRISHNAN

Referred Judgements :-

JUDGEMENT

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