REGENT COMPUTRONICS PVT. LTD.

G. Manoharan Appellant

V/S

R. Edwin Solomon Respondents

Referred Judgements :-

RAMASWAMY GOUNDER VS. K.M. VENKATACHALAM AND OTHERS [REFERRED TO]
P.ARUMUGAM VS. M.SHUNMUGAM PILLAI [REFERRED TO]
PARAK UNNAN VEETILL JOSEPHS SON MATHEW VS. NEDUMBARA KURUVILAS SON [REFERRED TO]
INDIRA KAUR VS. SHEO LAL KAPOOR [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
H G KRISHNA REDDY AND CO VS. M M THIMMAIAH [REFERRED TO]
G CHELLIAH NADAR DIED VS. PERIASAMI NADAR [REFERRED TO]
NALLAYA GOUNDER VS. P RAMASWAMI GOUNDER [REFERRED TO]
S S CHOKKALINGAM VS. R B S MANI [REFERRED TO]
PANKAJAM PARTHASARATHY VS. KASTURI GUNA SINGH [REFERRED TO]
SURINDER KAUR VS. BAHADUR SINGH [REFERRED TO]

JUDGEMENT

(1.) The judgment and decree dated 15.03.2019 passed by the learned District Judge, District Court No.II, Kancheepuram in O.S.No.128 of 2015 is under challenge in the present appeal suit.

(2.) The appellant in the appeal suit is the defendant in the suit and the respondent in the appeal suit is the plaintiff in the suit.

(3.) For the sake of convenience, the ranking of the parties in the appeal suit would be referred to as per their ranks before the Trial Court.

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G. MANOHARAN Vs. R. EDWIN SOLOMON

Referred Judgements :-

JUDGEMENT

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