REGENT COMPUTRONICS PVT. LTD.

R.Jamkimmal Appellant

V/S

R.SRINIVASAN Respondents

Referred Judgements :-

ISWAR BHAI C PATEL BACHU BHAI PATEL VS. HARIHAR BEHERA [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
ARUN KUMAR AGARWAL VS. NATIONAL INSURANCE COMPANY [REFERRED TO]
CENTRAL BOARD OF SECONDARY EDUCATION VS. ADITYA BANDOPADHYAY [REFERRED TO]
MARCEL MARTINS VS. M PRINTER [REFERRED TO]
KUMARSWAMI CHETTIAR VS. VELIBURAMMAL [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. DEEPIKA [REFERRED TO]
STATE OF GUJARAT VS. HON’BLE MR. JUSTICE R.A.MEHTA [REFERRED TO]
KIRTI VS. ORIENTAL INSURANCE COMPANY LIMITED [REFERRED TO]
CHANDRA SUNDARARAJ AND ORS. VS. C.M. DHINAKARAN AND ORS. [REFERRED TO]
V. SELVARANI (DIED) VS. R. BALAKRISHNAN [REFERRED TO]

JUDGEMENT

(1.) Both the OSAs are arising against the judgment and decree passed in C.S.No.1910 of 1995 dtd. 11/2/2004.

(2.) OSA No.178 of 2004 was originally filed by the first defendant Janakiammal. After her demise, the defendants 6 to 9 were transposed as appellants 2 to 5.

(3.) The other OSA No.198 of 2004 was filed by the defendants 6 to 9 by themselves. Since both the OSAs are arising against the same judgment and decree, and the parties are also one and the same, we deem it appropriate to dispose of both the OSAs jointly.

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R.JAMKIMMAL Vs. R.SRINIVASAN

Referred Judgements :-

JUDGEMENT

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