REGENT COMPUTRONICS PVT. LTD.

PONNUSWAMY Appellant

V/S

V.SANTHAMMAL Respondents

Referred Judgements :-

SHAW V. FOSTER [REFERRED TO]
PRANJIVANDAS MEHTA V. CHAN MA PHEE [REFERRED TO]
MODERN HOUSING CONSTRUCTION AND PROPERTIES LTD. V. THE ALAGAPPA TEXTILES [REFERRED TO]
AYESHA BEEVI V. ABDUL KADIR [REFERRED TO]
KEDAR NATH DUTT V. SHAMLAL KHETTAY [REFERRED TO]
M. SUBRAMANIAN V. M. L. R. M. LUTCHMAN [REFERRED TO]
SUNDARACHARIAR V. NARAYANA AYYAR [REFERRED TO]
SIR HARI SHANKAR PAUL V. KEDAR NATH SAHA [REFERRED TO]
RACHPAL MAHRAJ VS. BHAGWANDAS DARUKA [REFERRED TO]
UNITED BANK OF INDIA LIMITED VS. LEKHARAM SONARAM AND CO [REFERRED TO]
DEB DUTTA SEAL VS. RAMANLAL PHUMRA [REFERRED TO]
INDIAN BANK VS. ANOMULA SESHAGIRI RAO AND SONS CO VIJAYAWADA [REFERRED TO]
INDERSAIN VS. MOHAMMED RAZA GOWHER [REFERRED TO]

JUDGEMENT

(1.) DEFENDANT in O.S.No.1203 of 1979, on the file of III Additional Subordinate Judge's court, Coimbatore, is the appellant.

(2.) THE respondents, who are plaintiffs in the suit sought for the following reliefs against the defendant:

(3.) THE question whether such a memorandum requires registration had come of reconsideration in various decisions. In one of the very early decisions reported in Kedar Nath Dutt v. Shamlal Khettay, (1973)11 Bengal L.R. 405, which is referred to in most of the subsequent decisions of the Supreme Court, this question was considered. At page 412 of the reports, it has been held thus:

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PONNUSWAMY Vs. V SANTHAMMAL

Referred Judgements :-

JUDGEMENT

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