REGENT COMPUTRONICS PVT. LTD.

GOVINDAMMAL Appellant

V/S

RANGASAMY GOUNDER Respondents

Referred Judgements :-

NAGUBAI AMMAL AND ORS. V. B. SHAMA RAO [REFERRED TO]
JAYARAM MUDALIAR VS. AYYASWAMI [REFERRED TO]
RIKHU DEV CHELA BAWA HARJUG DASS VS. SOM DASS [REFERRED TO]
AMIT KUMAR SHAW VS. FARIDA KHATOON [REFERRED TO]
VINOD SETH VS. DEVINDER BAJAJ [REFERRED TO]
A NAWAB JOHN VS. V N SUBRAMANIYAM [REFERRED TO]
THOMSON PRESS (INDIA) LTD VS. NANAK BUILDERS & INVESTORS P.LTD [REFERRED TO]
V.L. DHANDAPANI VS. REVATHY RAMACHANDRAN [REFERRED TO]

JUDGEMENT

(1.) Revision petition filed against the orders passed by the trial court, dismissing the application, filed to implead the subsequent purchaser, who purchased the suit property, during the pendency of the suit.

(2.) The trial court taking note of the fact that since the subsequent purchase is hit by Doctrine of lispendens, subsequent purchaser could not be impleaded. Aggrieved over the same, the revision petitioners/plaintiffs have come up with this revision.

(3.) Heard both sides.

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GOVINDAMMAL Vs. RANGASAMY GOUNDER

Referred Judgements :-

JUDGEMENT

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