REGENT COMPUTRONICS PVT. LTD.

JAYALAKSHMI TRADING CO. Appellant

V/S

KRISHNAMURTHY Respondents

Referred Judgements :-

RACHPAL MAHRAJ VS. BHAGWANDAS DARUKA [REFERRED TO]
BHASKAR WAMAN JOSHI VS. SHRINARAYAN RAMBILAS AGARWAL [REFERRED TO]
UNITED BANK OF INDIA LIMITED VS. LEKHARAM SONARAM AND CO [REFERRED TO]
DEB DUTTA SEAL VS. RAMANLAL PHUMRA [REFERRED TO]
VEERAMACHINENI GANGADHARA RAO VS. ANDHRA BANK LIMITED [REFERRED TO]
BIPIN SHANTILAL PANCHAL VS. STATE OF GUJARAT [REFERRED TO]
KAKARAPARTHY BHAVANARAYANA VS. OFFICIAL RECIEVER KRISHNA [REFERRED TO]
INDIAN BANK VS. ANOMULA SESHAGIRI RAO AND SONS CO VIJAYAWADA [REFERRED TO]
A C LAKSHMIPATHY VS. A M CHAKRAPANI REDDIAR [REFERRED TO]
MEHBOOB ALAM VS. NASIRA BEGUM [REFERRED TO]
SIR HARI SHANKAR PAUL VS. KEDAR NATH SAHA [REFERRED TO]
KEDAR NATH SAHA VS. SIR HARI SANKAR PAUL [REFERRED TO]

JUDGEMENT

(1.) THESE revisions are preferred against the order dated 19-2-2001, made in la. Nos. 16843 and 16486/2000 in O. S. No. 9054/1996 by the V Additional City Civil court, Chennai, allowing the applications filed under O. 13, Rr. 3 and 6, CPC r/w Sec. 151, CPC, deleting Ex. A.-14. Plaintiff jayalakshmi Trading Company is the revision petitioner.

(2.) C. S. No. 1040/1992 Original Side. High Court Madras Transferred to the City civil Court. Chennai and renumbered as D. S. No. 954/1996 :-

(3.) TRIAL commenced in the suit. Exs. A-1 to A-8 were marked. Partner of the plaintiff firm was examined as P. W. 1. He was further examined on 14-9-2000 and on the subsequent dates. Exs. A-9 to A-14 were marked; Exs. A-9 to A-13 are the Documents of Title. Ex. A-14 is the Memorandum of agreement.

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JAYALAKSHMI TRADING CO Vs. KRISHNAMURTHY

Referred Judgements :-

JUDGEMENT

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