REGENT COMPUTRONICS PVT. LTD.

SAGAYARAJ Appellant

V/S

J. THERASA Respondents

Referred Judgements :-

VASANTARAO LAXMENRAO SAHANE V. SAHGHBI ARITLAL BEHARILAL [REFERRED TO]
NOORUDDIN V. RAIMATH [REFERRED TO]
SHAH JAGMOHANDAS PURSHOTTAMDAS VS. JAMNADAS VRAJLAL GANDHI [REFERRED TO]
TRIKAMLAL MANILAL SHAH VS. MUSAMIYA IMAM HAIDERBUX RAZVI [REFERRED TO]
STATE OF MADRAS VS. M A NOOR MOHAMED AND CO TANNERS AND DEALERS IN HIDES AND [REFERRED TO]
K AKUNJALU VS. V VJOSE [REFERRED TO]
MANIKA UDAYAR VS. D A MUSTAFA [REFERRED TO]
V PETHAPERUMAL VS. SYNDICATE BANK [REFERRED TO]
CHENNICHI ALIAS PARIKKAL, WIFE OF MARIAPPA GOUNDAR VS. D.A. SRINIVASAN CHETTIAR S/O. ARUNACHALA CHETTIAR [REFERRED TO]

JUDGEMENT

(1.) SAGAYARAJ, Jesuraj and Regina, the petitioners herein, challenging the fair order and decretal order dated 7.6.1995 passed in I.A.No.442 of 1993 in O.S.No.98 of 1982 on the file of the District Munsif Court, Mannargudi, have filed this civil revision petition.

(2.) THE facts leading to the filing of the present petition are as follows:

(3.) MR.Vijayaraghavan, the counsel for the respondent would contend that the above objection was too technical, which would not affect the well-reasoned order, especially when that objection is being raised by the petitioners with an ulterior motive to drag on the proceedings. He would cite the following decisions:

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SAGAYARAJ Vs. J THERASA

Referred Judgements :-

JUDGEMENT

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