ING Vysya Bank Ltd. Vs M.V. Mathew and Another
.... 0A need not be in writing, I find myself unable to accept that argument. Rule 10 of Order VII refers to the procedure to be followed when a plaint is returned and states that subject to the provisions of Rule 10A the plaint shall at any stage of the suit be returned to be presented to the court In w ...
High Court Of Kerala
Aravinda Raja Vs D. Aravindakshan and Another
.... necessary. Two suits in relation to the very same properties involved in the present suit had been filed before the Munsiff''s Court at Trivandrum and the Munsiff''s Court at Paravur. OS 222 of 2009 was filed before the Munsiff''s Court, Trivandrum and OS 40 of 2009 before the Munsiff''s Court, Par ...
High Court Of Kerala
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