EDGER FERUS Vs. ABRAHAM ITTYCHERIA
LAWS(SC)-2009-11-72
SUPREME COURT OF INDIA
Decided on November 04,2009

EDGER FERUS Appellant
VERSUS
ABRAHAM ITTYCHERIA Respondents

JUDGEMENT

- (1.) HAVING heard learned appearing counsel for the parties and having perused the record, we do not find any infirmity in the impugned order. The Civil Appeals are dismissed accordingly. No costs. In view of the dismissal of the appeals, no orders need be passed on the application for impleadment, if any.;


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