REGENT COMPUTRONICS PVT. LTD.

DURVASULA DAKSHINA MURTY Appellant

V/S

VAJJALA VIJAYA KUMARI Respondents

Referred Judgements :-

SUBBARAYA V. SEETHA RAMASWAMI [REFERRED TO]
K.A.M. SHERIFF V. RAMU REDDIAR [REFERRED TO]
RAGHO PRASAD GUPTA VS. KRISHNA PODDAR [REFERRED TO]
LAXMISHANKAR HARISHANKAR BHATT VS. YASHRAM VASTA [REFERRED TO]
RAMACHANDRAN VS. VALLIAMMAL [REFERRED TO]
VYANKATESH DHONDDEY DESHPANDE VS. SOU KUSM DATTATRAYA KULKARNI [REFERRED TO]
HARDEVA VS. ISMAIL [REFERRED TO]
MT ZABAISHI BEGAM VS. NAZIRUDDIN KHAN [REFERRED TO]
SURJA NARAIN BERA VS. CHANDRA BERA [REFERRED TO]
POLEGAR MEGHAVARANAM NAIDU VS. AMMAHOMMAD MOHIDEEN SAHIB [REFERRED TO]
KIZHAKKEPATI THAVAZHI TARWAD KARNAVAN AND MANAGER, NARAYANAN NAIR VS. THAVALAPARA KOMLI S SON CHEKUNHI [REFERRED TO]
SORNAMMAL VS. THANGAVELU MUDALIAR [REFERRED TO]

JUDGEMENT

(1.) Heard the Counsel on record.

(2.) This court, on 17.08.1998, made an order in the Second Appeal "Admit on substantial question of law raised in ground No.10", and in C.M.P. No. 15943 of 1998, this Court granted interim stay until further orders. Subsequently, C.M.P. No.1453 of 1999 was filed to vacate the said interim order, and on 15.12.1999, this Court made the following order:

(3.) Thus, the second appeal is coming up for final hearing. The substantial questions of law which arise for consideration in this Second Appeal are as hereunder:-

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DURVASULA DAKSHINA MURTY Vs. VAJJALA VIJAYA KUMARI

Referred Judgements :-

JUDGEMENT

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