REGENT COMPUTRONICS PVT. LTD.

N.M.Subramaniam Appellant

V/S

Unnammal Respondents

Referred Judgements :-

SUSEELA AND OTHERS VS. RAMASAMI GOUNDER AND OTHERS [REFERRED TO]
DANISH VARGHESE VS JANCY DANISH [REFERRED TO]
K.PALANICHAMY GOUNDER VS.KANDASAMY GOUNDER AND OTHERS [REFERRED TO]
RANGA NILAYAM RAMA KRISHNA RAO VS. KANDOKORI CHELLAYAMMA [REFERRED TO]
HARNANDRAI BADRIDAS VS. DEBIDUTT BHAGWATI PRASAD [REFERRED TO]
PATTAM KHADER KHAN VS. PATTAM SARDAR KHAN [REFERRED TO]
RATAN BAPU PATIL VS. DODHU [REFERRED TO]
BALAKRISHNAN VS. MALAIYANDI KONAR [REFERRED TO]
NAZARETH CO OPERATIVE BUILDING SOCIETY LIMITED VS. KANAKARAJ DIED [REFERRED TO]
CHANDRA MANI SAHA VS. ANARJAN BIBI [REFERRED TO]
K.R.LAKSHMINARAYANA RAO VS. NEW PREMIER CHEMICAL INDUSTRIES [REFERRED TO]
A. KAMAL BATCHA VS. GOKULAM AMMAL AND ORS. [REFERRED TO]
S. SIVASUBRAMANIAN VS. N. CHINNASAMY AND SENNIAPPA GOUNDER [REFERRED TO]
ARAVINDAKSHAN NAIR VS. BINJOY KURIAN [REFERRED TO]
T. MUTHUKUMARASAMY VS. J. SELVASUNDARRAJ [REFERRED TO]
ANANT SHANKAR BHAVE VS. KALYAN DOMBIVLI MUNICIPAL CORPORATION [REFERRED TO]
BHASKER VS. AYODHYA JEWELLERS [REFERRED TO]

JUDGEMENT

(1.) This review application has been filed contending that the judgment under review requires a reconsideration in the light of law laid down in 1996 (5) SCC 48 [Pattam Khader Khan vs. Pattam Sardar Khan]and 2017(6) CTC 602 [T.Muthukumarasamy vs. J. Selvasundarraj] and that in the light of the above two judgments, there appears to be an error apparent on the face of the record and there are sufficient reasons for seeking a review of the judgment.

(2.) In the judgment under review, the judgments above referred to have not been brought to the notice of this Court and relying on the judgment reported in 2004 (4) CTC 148 [Ratan Bapu Patil (dead) by Lrs and Others Vs. Dodhu and Others], the second appeal has been dismissed.

(3.) In the light of the submissions made, the judgment which is the subject matter of this review petition requires to be reviewed and accordingly, the review application is allowed. Both the learned counsels have made their submissions in the main second appeal itself.

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N.M.SUBRAMANIAM Vs. UNNAMMAL

Referred Judgements :-

JUDGEMENT

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