REGENT COMPUTRONICS PVT. LTD.

V. Alwar Chetty And Others Appellant

V/S

Madala Pitchaiah Naidu And Others Respondents

Referred Judgements :-

LAKSHMI AMMAL V. KADIRESAN CHETTIAR [REFERRED TO]
ABDUL KADIR SAHIB V. SOMASUNDARAM CHETTIAR [REFERRED TO]
RASANANDA RATH V. RATHA SAHU [REFERRED TO]
GIRI MALLAPPA V. NABISAHIB ABALAL [REFERRED TO]
TRIAMBAK TUMBDU V. S. ZIPARU CHATURDAS [REFERRED TO]
KHUDI RAI V. LALO RAI [REFERRED TO]
RAN BAHADUR SINGH V. SALIG RAM [REFERRED TO]
NAWAL KISHORE V. KHIALI RAM [REFERRED TO]
MEYYAPPA CHETTIAR V. CHIDAMBARAM CHETTIAR [REFERRED TO]
ARUNACHALAM CHATTY V. PERLASAMI SERVAI [REFERRED TO]
MALLIKARJUNA PRASADA NAYUDU V. VIRAYYA [REFERRED TO]
VENKATARATHNAM V. RANGANAYAKAMMA [REFERRED TO]
P. R. AYYA PATTAR V. ATTUPURATH [REFERRED TO]
CANNANORE BANK LTD. V. MADHAVI [REFERRED TO]
AZIZ JAHAN BEGAM VS. SARDAR SINGH AND SABIR HUSAIN [REFERRED TO]
BENOY KRISHNA DE VS. ASHUTOSH DE [REFERRED TO]
MARUDACHALA NADAR VS. CHINNA MUTHU NADAR [REFERRED TO]
RAMANANDHAN CHETTIAR VS. VEERAPPA CHETTIAR [REFERRED TO]
G LAKSHMINARASAMMA VS. NAVUGOTLA PYDANNA [REFERRED TO]
NARAYANA TANTRI V. NAGAPPA [REFERRED TO]
NIMBA GANBA GHULE VS. NARAYAN PAIKAJI KALE [REFERRED TO]
JAGJIVAN DHONDIRAM KIRAD VS. GOPAL VINAYAK JOSHI [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order of the District Judge's Court, Nellore, dated 18th March, 1959 in A. S. No. 114 of 1958 on the file of the said Court, reversing the judgment and decree of the Subordinate Judge's Court, Nellore, in O. S. No. 77/58 on the file of the said Court and directing a remand of the matter for further enquiry by that Court.

(2.) THE facts having bearing on this appeal may be, briefly referred to:

(3.) THE suit was contested by the registered partnership which figured as the plaintiff -decree -holder in O. S. No. 794 of 1953, represented in the suit by the legal representatives of the two partners, who are the appellants herein, on the same lines as they contested E. A. No. 124 of 1955. Mainly they pleaded, that the prior order in I. A. No. 768 of 1953 became final and conclusive, and that order if at all could have been set aside under Article 11 of the Limitation Act within one year from the date of the said order, and that, that order not having been so set aside, could not be questioned in these proceedings.

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V. ALWAR CHETTY AND OTHERS Vs. MADALA PITCHAIAH NAIDU AND OTHERS

Referred Judgements :-

JUDGEMENT

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