REGENT COMPUTRONICS PVT. LTD.

Fawzunissa Appellant

V/S

Indian Hotels Co. Ltd Respondents

Referred Judgements :-

A.ELUMALAI VS. G.VIJAYALAKSHMI AND OTHERS [REFERRED TO]
DHANAPAL AND ANOTHER VS. RASAMMAL [REFERRED TO]
M P APPULU VS. A FATIMA LOHRA [REFERRED TO]
M P APPULU VS. A FATIMA LOHRA [REFERRED TO]
PONNUSAMY VS. SALEM VAIYAPPAMALAI JANGAMAR SANGAM [REFERRED TO]
R V RAMALINGAM VS. ABDUL MUTHALIFF [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition has been filed under Article 227 of the Constitution of India, against the order and decreetal order passed by the learned District Munsif at Udhagamandalam, in I.A.No.953 of 2016 in O.S.No.5 of 2016, dated 05.09.2018.

(2.) The plaintiff is the revision petitioner herein.

(3.) The brief facts of the case are as follows:-

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FAWZUNISSA Vs. INDIAN HOTELS CO. LTD

Referred Judgements :-

JUDGEMENT

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