K M SRINIVASAN Vs. K M ARUMUGHAM
LAWS(SC)-1996-10-156
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
October 25,1996
K M Srinivasan
Appellant
VERSUS
K M Arumugham
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the Single Judge of the Madras High court made on 16/11/1996 in Second Appeal No. 1234 of 1995.;
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the Single Judge of the Madras High court made on 16/11/1996 in Second Appeal No. 1234 of 1995.;
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