REGENT COMPUTRONICS PVT. LTD.

ATHIYAPPAN Appellant

V/S

PAVAYEE Respondents

Referred Judgements :-

SARASWATI DEVI GUPTA V. HAR NARAIN JOHARI [REFERRED TO]
A. JAYALAKSHMI & OTHERS V. M. RAMALINGAM [REFERRED TO]
MADEMSETTY SATYANARAYANA VS. G YELLOJI RAO [REFERRED TO]
GOMATHINAYAGAM PILLAI VS. PALANISWAMI NADAR [REFERRED TO]
LAKHI RAM DEAD VS. TRIKHA RAM [REFERRED TO]
RAM AWADH VS. ACHHAIBAR DUBEY [REFERRED TO]
H P PYAREJAN VS. DASAPPA [REFERRED TO]
MARIA COLACO VS. ALBA FLORA HERMINDA D SOUZA [REFERRED TO]
NARENDRA GOPAL VIDYARTHI VS. RAJAT VIDHYARTHI [REFERRED TO]
U R VIRUPAKSHAIAH VS. SARVAMMA [REFERRED TO]
INDERCHAND JAIN VS. MOTILAL [REFERRED TO]
DUBARIA VS. HAR PRASAD [REFERRED TO]
P LAKSHMI AMMAL VS. S LAKSHMI AMMAL [REFERRED TO]
NAMBARUKANDI MARAKKAR VS. NALLITHODI THAVALAPARAMBIL APPU [REFERRED TO]
EMBAR NAIDU VS. RATHNAM CHETTAIR [REFERRED TO]
ARDESHIR H MAMA VS. FLORA SASSOON [REFERRED TO]

JUDGEMENT

(1.) THESE Second Appeals are filed against the judgment and decree dated 05.09.2000 made in A.S. Nos.126 and 127 of 1999 on the file of First Additional District Judge-cum-Chief Judicial Magistrate, Salem, confirming the judgment and decree dated 30.04.1999 made in O.S. Nos.111/1995 and 168/1991 on the file of Sub-Court, Namakkal.

(2.) THE averments in the Plaint in O.S. No.168 of 1991 (S.A. No.1334 of 2001) are as follows:

(3.) THE averments in the Plaint in O.S. No.111 of 1995 (S.A. No.1333 of 2001) are as follows:

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ATHIYAPPAN Vs. PAVAYEE

Referred Judgements :-

JUDGEMENT

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