REGENT COMPUTRONICS PVT. LTD.

M. ALAGIRI Appellant

V/S

PHILOMINA Respondents

Referred Judgements :-

MA SAN V. MA CHIT SU [REFERRED TO]
KALYANSA V. TULSABAI [REFERRED TO]
ABDUL MAJID V. SHAMSHERALI FAKRUDDIN [REFERRED TO]
BALDEV V. PEOPLES BANK OF NORTHERN INDIA LTD. D.L.KHAN [REFERRED TO]
VIRBHADRAPPA SHILVANT V. SHEKABAI HARUN SAVED AHMED ARAI [REFERRED TO]
MAUNG PO HTWA V. MA NGWE ZIN [REFERRED TO]
SARJU VS. ISHWARI [REFERRED TO]
BHAIYA JI VS. JAGESHWAR DAYAL BAJPAI [REFERRED TO]
K LAXMINARAYAN VS. V GOPALASWAMI [REFERRED TO]
RANI PRAVABATI ROY VS. SAILESHNATH ROY [REFERRED TO]
RAMAN NAMBOODIRI VS. CHALDEAN SYRIAN BANK LTD [REFERRED TO]
MADHAVAN MONY VS. C SARASAMMA AMMA [REFERRED TO]
ASARFI MANDAL VS. PARVATI DEVI [REFERRED TO]

JUDGEMENT

(1.) THESE second appeals are focussed by the defendant animadverting upon the common judgment and decrees dated 29.8.2008 passed by the Subordinate Judge, Tirupur, in A.S. Nos. 66,65,64,67,63 and 62 of 2007 confirming the common judgment and decrees dated 21.6.2007 passed by the District Munsif, Tirupur, in O.S. Nos. 251 to 256 of 2006, which were fiied for recovery of the amounts referred to in the respective suits.

(2.) FOR the sake of convenience, the parties are referred to hereunder according to their iitigative status and ranking before the trial Court.

(3.) THE learned counsel for the defendant, reiterating the grounds of appeals, would pray for setting aside the judgments and decrees of the Courts below and for dismissing the suits or in the alternative, for passing money decrees depressed by the amounts covered by the cheques issued by the defendant in favour of Devaraj.

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M ALAGIRI Vs. PHILOMINA

Referred Judgements :-

JUDGEMENT

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