REGENT COMPUTRONICS PVT. LTD.

Bhasy Appellant

V/S

Thoman Respondents

Referred Judgements :-

SARADA V. DIVAKARA KURUP [REFERRED TO]
OUSEPH VARGHESE VS. JOSEPH ALEY [REFERRED TO]
BRIJ MOHAN VS. SUGRA BEGUM [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
VIMAL CHAND GHEVARCHAND JAIN VS. RAMAKANT EKNATH JAJOO [REFERRED TO]
GRASIM INDUSTRIES LTD VS. AGARWAL STEEL [REFERRED TO]
S R BALAKRISHNAN VS. YAKOOB [REFERRED TO]
UMMER VS. KUNHAVA [REFERRED TO]
SEEMA VS. JOHNY THOMAS [REFERRED TO]

JUDGEMENT

(1.) This appeal arises from the judgment and decree dtd. 23/3/2015 passed by the Additional District Court, Irinjalakkuda in A.S.No.12 of 2008. The Appeal Suit arose from O.S.No.392 of 2006 on the file of the Additional Subordinate Judge's Court, Irinjalakkuda. The defendant is the appellant. The plaintiff is the respondent.

(2.) Material facts relevant for the adjudication of this appeal are briefly narrated below:-

(3.) The parties went to trial. PWs 1 and 2 were examined and Exts.A1 to A5 were marked on the side of the plaintiff and DW1 was examined and Exts.B1 to B7 were marked on the side of the defendant. Exts.C1 and C1(a) were marked as Court exhibits.

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BHASY Vs. THOMAN

Referred Judgements :-

JUDGEMENT

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