REGENT COMPUTRONICS PVT. LTD.

A. SAM MANOHARAN Appellant

V/S

JASMINE HENNA HALEN Respondents

Referred Judgements :-

BALAKRISHNA NAIDU V. SAKUNTALA BAI [REFERRED TO]
JAGIR KAUR VS. JASWANT SINGH [REFERRED TO]
JEEWANTIPANDEY VS. KISHAN CHANDRA PANDEY [REFERRED TO]
DEBI SAHAI VS. GANGA SAHAI [REFERRED TO]
SARETTHA VS. VENKATA SUBBAIAH [REFERRED TO]
T J POONEN VS. RATHI VARGHESE [REFERRED TO]
M GOMATHI VS. S NATARAJAN [REFERRED TO]
JOHN BAPTIST D SOUZA VS. LIZZIE JANE LOBO [REFERRED TO]
SM. PREMLATIKA SIRCAR VS. PROVASH CH. SIRCAR [REFERRED TO]
VARRYMUTYALAMMA ALIAS MURTYALU AND ORS. VS. DASARY NARAYANASWAMY AND ORS. [REFERRED TO]

JUDGEMENT

(1.) These revisions are directed against the common order passed in I.A.No. 133 of 1981 and I.A.No. 180 of 1980 in O.P.No.24 of 1980 by the learned District Judge, Kanyakumari District at Nagercoil.

(2.) The facts which are necessary for the disposal of these two Revisions are as follows: -

(3.) The learned District Judge for the reasons assigned in his order, allowed the petition for amendment in I.A.133/81 while he dismissed the application in I.A.No. 180 of 1980 holding that the said Court is having jurisdiction to try the petition. Aggrieved by the same, these two Revisions are filed.

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A SAM MANOHARAN Vs. JASMINE HENNA HALEN

Referred Judgements :-

JUDGEMENT

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