REGENT COMPUTRONICS PVT. LTD.

P.ASHOK KUMAR Appellant

V/S

P.ASHOK KUMAR Respondents

Referred Judgements :-

V.S.K.CHETTI CHOULTRY V. VEERASAMI [REFERRED TO]
NATARAJAN.C. V. ANANDAMMAL [REFERRED TO]
SRINIVASAN.R. V. V.THANGARAJU AND 6 OTHERS [REFERRED TO]
P.M.PUNNOOSE V. K.M.MUNNERUDDIN AND OTHERS [REFERRED TO]
RAHINAVELU V. UDAYASANKARAN [REFERRED TO]
SUNDARAM STEEL COMPANY ETC. V. S.LAKSHMI [REFERRED TO]
VIJAYA TRADERS VS. C K SAMPATH [REFERRED TO]
MALLIGA VS. A P KATHIJA BEEVI [REFERRED TO]
B ANRAJ PIPADA VS. V UMAYAL [REFERRED TO]
T PRAMOD WILSON VS. HARI RAMESH [REFERRED TO]
M S PREMCHAND VS. K KARUPPAIAH NADAR [REFERRED TO]
SYED MAQBUL VS. M THANGAVEL CHETTIAR [REFERRED TO]

JUDGEMENT

(1.) Inasmuch as the issues arising for consideration in both the revisions are one and the same, a common order is being passed.

(2.) The civil revision petition, in C.R.P.No.2634 of 2007, has been filed against the order, dated 25.6.2007, made in R.C.A.No.183 of 2006, on the file of the VII Court of Small Causes, Chennai, partly confirming the order, dated 3.2.2006, made in R.C.O.P.No.1034 of 2005, on the file of the XI Court of Small Causes, Chennai.

(3.) The Civil Revision Petition in C.R.P.No.2902 of 2007, has been filed against the order, dated 25.6.2007, made in R.C.A.No.183 of 2006, on the file of the VII Court of Small Causes, Chennai, confirming the order, dated 3.2.2006, made in R.C.O.P.No.1034 of 2005, on the file of the XI Court of Small Causes, Chennai.

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P K KUMAR Vs. K R NANDULAL

Referred Judgements :-

JUDGEMENT

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