REGENT COMPUTRONICS PVT. LTD.

K. Arumuga Velaiah Appellant

V/S

P.R. Ramasamy Respondents

Referred Judgements :-

KASHINATHSA YAMOSA KABADI V. NARSINGA BHASKARSA KABADI [REFERRED TO]
MOHANLAL GOENKA VS. BENOY KISHNA MUKHERJEE [REFERRED TO]
CHAINPALAL VS. SAMRATHBAI [REFERRED TO]
STATE OF WEST BENGAL VS. HEMANT KUMAR BHATTACHARJEE [REFERRED TO]
SIROMANI SIROMANI VS. HEMKUMAR DINMANI [REFERRED TO]
SATISH KUMAR VS. SURINDER KUMAR [REFERRED TO]
MATHURA PRASAD BAJOO JAISWAL VS. DOSSIBAI N B JEEJEEBHOYF [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
LACHHMAN DASS VS. RAM LAL [REFERRED TO]
BHOOP SINGH VS. RAM SINGH MAJOR [REFERRED TO]
AMAR AHMED VS. DURGAH COMMITTEE, AJMER [REFERRED TO]
RAJANGAM AYYAR VS. RAJANGAM AYYAR [REFERRED TO]
RAVINDER KAUR GREWAL VS. MANJIT KAUR [REFERRED TO]
RIPUDAMAN SINGH VS. TIKKA MAHESHWAR CHAND [REFERRED TO]

JUDGEMENT

(1.) The plaintiff in Original Suit No. 101 of 2004 has assailed the judgment and decree passed in Second Appeal No. 92 of 2007 by the Madurai Bench of the High Court of Judicature of Madras dated 6th August, 2007 by which, the judgment and decree passed in Appeal Suit No. 38 of 2005 by the First Appellate Court i.e. Court of the Subordinate Judge, Devakottai, affirming the dismissal of the aforesaid suit by the District Munsiff Court, Devakottai has been sustained.

(2.) For the sake of convenience the parties herein shall be referred to in terms of their rank and status before the Trial Court.

(3.) The case of the Plaintiff in a nutshell is stated as under :

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K. ARUMUGA VELAIAH Vs. P.R. RAMASAMY

Referred Judgements :-

JUDGEMENT

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