REGENT COMPUTRONICS PVT. LTD.

RAJAMANICKAM, KAMAL BASHA Appellant

V/S

MOHAMMED YASSIN Respondents

Referred Judgements :-

BHAGAVATHY PILLAI: V. SUVURIMUTHU [REFERRED TO]
SURYAGANDHI V. LOURDUSWAMY [REFERRED TO]
KALIAPERUMAL V. VEDAXALLIAMMAL [REFERRED TO]
THAKUR KISHAN SINGH V [REFERRED TO]
ANNAKILI V. A. VENDANAYAGAM [REFERRED TO]
D. KALLAPERUMAL V. VEDAVALLIAMMAL [REFERRED TO]
BALKRISHAN VS. SATYAPRAKASH [REFERRED TO]
M DURAI VS. MADHU [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
PONNAIYAN VS. MUNIAN DIED [REFERRED TO]
P AMBROSE VS. PUNJAB NATIONAL BANK THANJAVUR [REFERRED TO]

JUDGEMENT

(1.) Second appeal filed against the decree and judgment passed in A.S. No. 22 of 1999 dated 17.6.99 on the file of III Additional District Judge, Pondicherry in confirming the judgment and decree dated 24.6.98 made in O.S. No. 768 of 1996 on the file of Additional Sub-Judge, Pondicherry.

(2.) The averments made in the plaint O.S. No. 768 of 1999 are as follows:

(3.) The gist and essence of written statement in O.S. No. 768 of 1996 filed by the Defendant is as follows:

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RAJAMANICKAM ALIAS KAMAL BASHA Vs. MOHAMMAD YASSIN

Referred Judgements :-

JUDGEMENT

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