REGENT COMPUTRONICS PVT. LTD.

Aramanai Raman Chettiar Appellant

V/S

RAVICHANDRAN Respondents

Referred Judgements :-

BHOOP SINGH V. RAM SINGH MAJOR AND OTHERS [REFERRED TO]
SATYADHYAN GHOSAL VS. DEORAJIN DEBI [REFERRED TO]
PRAHLAD SINGH VS. COLLECTOR SUKHDEV SINGH [REFERRED TO]
BHANU KUMAR JAIN VS. ARCHANA KUMAR [REFERRED TO]
BHANU KUMAR JAIN VS. ARCHANA KUMAR [REFERRED TO]
ISHWAR DUTT VS. LAND ACQUISITION COLLECTOR [REFERRED TO]
CHHABIL DAS VS. PAPPU [REFERRED TO]

JUDGEMENT

(1.) THE allegations found in the affidavit filed by the petitioners are as follows:

(2.) IN the counter filed by the fifth respondent, the following averments are found:

(3.) THE learned Principal Sub -Judge, Kumbakonam, on 25.4.2008, allowed the application with costs granting the reliefs as prayed for in the petition. The said order is under challenge before this Court.

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ARAMANAI RAMAN CHETTIAR Vs. RAVICHANDRAN

Referred Judgements :-

JUDGEMENT

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