REGENT COMPUTRONICS PVT. LTD.

GOMATHI AMMA Appellant

V/S

Lalithambika Respondents

Referred Judgements :-

COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
MALKIATSINGH VS. JOGINDERSINGH [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
DEVI VS. K JAYARAMAN CAVETOR [REFERRED TO]
K THIRUMURTHY VS. MUTHAMMAL [REFERRED TO]
RATHINATHAMMAL VS. MUTHUSAMY [REFERRED TO]
G JAYARAMAN VS. DEVARAJAN [REFERRED TO]
C RAGHUPATHY VS. C GOVINDAN [REFERRED TO]
A SEYED HAKIM VS. K S MAIDEEN [REFERRED TO]

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to set aside the fair and decretal order, dated 21.11.2011, passed by the learned District Judge, Kanniyakumari at Nagercoil, made in I.A. No. 127 of 2010 in A.S. No. 133 of 2004.

(2.) THE petitioner is the first defendant, whereas the respondents are the plaintiffs and the petitioner's husband viz., Sukumaran Nair, is the second defendant in the suit in O.S. No. 44 of 1995 on the file of Subordinate Court, Kuzhithurai.

(3.) THE petitioner filed an application in I.A. No. 127 of 2010 in A.S. No. 133 of 2004 to condone the delay in filing the application to restore the first appeal.

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GOMATHI AMMA Vs. LALITHAMBIKA

Referred Judgements :-

JUDGEMENT

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