REGENT COMPUTRONICS PVT. LTD.

KRISHNANKUTTY Appellant

V/S

VELAYUDHAN Respondents

Referred Judgements :-

HOLMAN V. JOHNSON [REFERRED TO]
SCOTT V. BRON DOERING ME.NAB & CO. [REFERRED TO]
KUMARASWAMI DESIKAR V. DHIRAVIAM PILLAI [REFERRED TO]
MADAM PILLAI V. ATHINARAYANA PILLAI [REFERRED TO]
T.BRAHMAYYA V. RAMI REDDI [REFERRED TO]
AMIRTHAM PILLAI V. NANJAH GAUNDAN [REFERRED TO]
DAMAJI HIRJI V. MOHAMEDALLI ESSABHOY [REFERRED TO]
SANTHU MOHIDEEN PILLAI THARAGANAR VS. JAMAL MOHAMMAD JAMALUDIN LABBAI [REFERRED TO]
GOUR CHANDRA DAS VS. PRASANNA KUMAR CHANDRA [REFERRED TO]

JUDGEMENT

(1.) The plaintiff in OS 262/ 91 on the file of the Sub Court, Palakkad, is the appellant in this appeal. The said suit filed by the respondents herein was one for realisation of a sum of Rs. 30,000/- with interest thereon.

(2.) The case of the plaintiff can be summarised as follows :--

(3.) Defendants 1 and 2, who are father and son respectively, resisted the suit by filing separate written statements. The 1st defendant contended inter alia as follows :--

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KRISHNANKUTTY Vs. VELAYUDHAN

Referred Judgements :-

JUDGEMENT

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