REGENT COMPUTRONICS PVT. LTD.

ASHOK KUMAR GUPTA Appellant

V/S

Sitalaxmi Sahuwala Medical Trust Respondents

Referred Judgements :-

ABDUR RAHIM V. MAHOMED BARKAT ALI [REFERRED TO]
JANKI BAI V. THIRUCHITRAMBALA VINAYAKAR [REFERRED TO]
V.RAJASEKARAN VS. M. RAJENDRAN [REFERRED TO]
SHANMUKHAM CHETTY V. GOVINDA CHETTY [REFERRED TO]
CHAIRMAN MADAPPA VS. M N MAHANTHADEVARU ANA [REFERRED TO]
BISHWANATH VS. THAKUR RADHA BALLABHJI [REFERRED TO]
SUGRA BIBI VS. HAZI KUMMUMIA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the final judgment and order dated 30.04.2019 passed by the High Court of Judicature at Madras in C.R.P. (PD) No.2708 of 2013.

(3.) Original Suit No.566 of 2012 was filed by the present appellants in the Court of the District Judge, Coimbatore stating basic facts as under:-

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ASHOK KUMAR GUPTA Vs. SITALAXMI SAHUWALA MEDICAL TRUST

Referred Judgements :-

JUDGEMENT

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