PONCHAI CHETTIAR Vs. RAMASAMY NAICKER
LAWS(SC)-2000-3-25
SUPREME COURT OF INDIA
Decided on
March 31,2000
PONCHAI CHETTIAR
Appellant
VERSUS
RAMASAMY NAICKER
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) We have heard learned Counsel for the parties finally in this appeal.
(3.) A limited notice was issued on 6.9.1999 asunder: " Notice to issue for final disposal which shall state that the respondent may show cause why the impugned order should not be set aside and the Second Appeal should not be remanded to the High court for fresh decision strictly as per section 100, Code of Civil Procedure. " ;
(2.) We have heard learned Counsel for the parties finally in this appeal.
(3.) A limited notice was issued on 6.9.1999 asunder:
Copyright © Regent Computronics Pvt.Ltd.