REGENT COMPUTRONICS PVT. LTD.

SUSI Appellant

V/S

Sujathan Respondents

Referred Judgements :-

DAMODARA PANICKER V. AYYAPPAN KUTTY [REFERRED TO]
ANJIL VELLACHI V. MAMUNI BHASKARAN [REFERRED TO]
LUKHI NARAIN JAGADEN V. MAHARAJA JODU NATH DEO [REFERRED TO]
MUNSHI RAM VS. DELHI ADMINISTRATION [REFERRED TO]
PURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
E ACHUTHAN NAIR VS. P NARAYANAN NAIR [REFERRED TO]
ACHUTHAN UNNI VS. VALLY [REFERRED TO]
P NARAYANAN NAIR VS. E ACHUTHAN NAIR [REFERRED TO]

JUDGEMENT

(1.) This Regular Second Appeal arises from the judgment dtd. 7/1/2014 in A.S.No.37/2011 of the Principal Subordinate Judge's Court, Irinjalakkuda, which set aside the judgment dtd. 25/2/2011 in O.S.No.741/2001 passed by the Principal Munsiff, Irinjalakkuda.

(2.) The plaintiff is the appellant.

(3.) The brief facts giving rise to this appeal are as follows:

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SUSI Vs. SUJATHAN

Referred Judgements :-

JUDGEMENT

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