PADMINI CHANDRASEKHARAN Vs. R RAJAGOPAL REDDY
LAWS(SC)-1996-2-225
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on February 19,1996

Padmini Chandrasekharan Appellant
VERSUS
R Rajagopal Reddy Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard the learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment and decree dated 16/8/1995 of the division bench of the Madras High court made in OSA No. 27 of 1980.;


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