REGENT COMPUTRONICS PVT. LTD.

SENNAN Appellant

V/S

SHOBA Respondents

Referred Judgements :-

BUTA SINGH (DEAD) BY L.RS. V. UNION OF INDIA [REFERRED TO]
K.NATARAJAN VS. P.K.RAJASEKARAN [REFERRED TO]
RAMIAH AND ANOTHER V. R.PALANIAPPAN AND OTHERS [REFERRED TO]
S.V.ARJUNARAJA V. P.VASANTHA [REFERRED TO]
V.N.SUBRAMANIYAM V. A.NAWAB JOHN AND OTHERS [REFERRED TO]
HAMDARD DAWAKHANA WAKF DELHI VS. STATE OF DELHI [REFERRED TO]
N ARUMUGHAM VS. M K PONNUSAMY [REFERRED TO]

JUDGEMENT

(1.) This second appeal is filed against the judgment and decree dated 26.04.2010 passed by the learned Subordinate Judge, Perambalur in A.S. No. 20 of 2009 confirming the judgment and decree dated 25.03.2009 passed by the learned District Munsif, Perambalur in O.S. No. 229 of 2004.

(2.) For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(3.) Heard both sides.

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SENNAN Vs. SHOBA

Referred Judgements :-

JUDGEMENT

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