REGENT COMPUTRONICS PVT. LTD.

ZUBAIDA Appellant

V/S

MAHABOOB BIVI Respondents

Referred Judgements :-

MAHBOOB SAHAB VS. SYED ISMAIL [REFERRED TO]
AYEESHEE BIVI VS. K S A SHAIK MOHAMED ALIM SAHIB [REFERRED TO]
SHANMUGHAM VS. SARASWATHI [REFERRED TO]
SULAIKA BIVI VS. RAMEEZA BIVI [REFERRED TO]
NOORUNISSAALIASPICHAMMA VS. RAHAMAN BI [REFERRED TO]
SYED SALEEM HASHMI VS. SYED ABDUL FATEH [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is against the judgment and decree dated 12.9.1994 in O.S.No.143 of 1993 on the file of the Sub Court, Udumalpet, in dismissing the suit, filed by appellants.

(2.) FOR convenience, the parties are referred as arrayed in the suit.

(3.) THE 5th defendant states as follows:

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ZUBAIDA Vs. MAHABOOB BIVI

Referred Judgements :-

JUDGEMENT

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