REGENT COMPUTRONICS PVT. LTD.

J.Muthurajan Appellant

V/S

S.Vaikundarajan Respondents

Referred Judgements :-

LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
KUM. GEETHA, D/O LATE KRISHNA VS. NANJUNDASWAMY [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
HARI SHANKAR SINGHANIA VS. GAUR HARI SINGHANIA [REFERRED TO]
DHURANDHAR PRASAD SINGH V. JAI PRAKASH UNIVERSITY [REFERRED TO]
JAI NARAIN RAM LUNDIA VS. KEDAR NATH KHETAN [REFERRED TO]
VEMAREDDI RAMARAGHAVA REDDY VS. KONDURU SESHU REDDY [REFERRED TO]
SOMASUNDARAM VS. LIYAKAT ALI [REFERRED TO]
SUHRID SINGH ALIAS SARDOOL SINGH VS. RANDHIR SINGH [REFERRED TO]
JAGANNATH PRASAD ANDOTHERS VS. CHANDRAWATL [REFERRED TO]

JUDGEMENT

(1.) These appeals are directed against the order made in I.A.No.5 of 2023 in O.S.No.72 of 2022, dtd. 29/8/2024 rejecting the plaint.

(2.) For the sake of convenience and brevity, the parties will hereinafter be referred as per their status/ranking in the original suit.

(3.) The appellants in both appeals have filed a suit to declare that the conciliation proceedings of the seventh defendant culminating in the conciliation award dtd. 2/1/2019 propounded by the defendants is a fraudulent and fabricated document, void and illegal and not binding on the plaintiffs and to declare that the Kaithadi Baga Pirivinai Pathiram dtd. 31/12/2018 propounded by the defendants has no legal status and it is not binding on the plaintiffs as it is neither registered nor having sufficient stamp duty.

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J.MUTHURAJAN Vs. S.VAIKUNDARAJAN

Referred Judgements :-

JUDGEMENT

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