REGENT COMPUTRONICS PVT. LTD.

S.K. Ramachandra Mudaliar Appellant

V/S

J. Anjamma Respondents

Referred Judgements :-

RAM KUMAR DAS VS. JAGADISH CHANDRA DEB DHABAL DEB AND ANR. [REFERRED TO]
K. B. CAPADIA V. BAI JERBAI WARDEN AND ANOTHER [REFERRED TO]
KARNANI INDUSTRIAL BANK LIMITED VS. PROVINCE OF BENGAL [REFERRED TO]
SHANTI DEVI VS. AMAL KUMAR BANERJEE [REFERRED TO]
S RAJAN VS. DEVI CINE PROPRIETOR MANUFACTURING COMPANY [REFERRED TO]
PALANIMMAL VS. PECHIMUTHU [REFERRED TO]
ERANHIKAL TALAPPIL MOOSA KUTTY VS. KOZHIKOTE PUTHIA KOVILAKATH THEKKE [REFERRED TO]
K. NASIR BASHA VS. TURUKKAN CHATRAM CHARITIES [REFERRED TO]

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 24.07.1997 passed in A.S.No.14 of 1996 on the file of the Principal Subordinate Court, Mayiladuthurai, confirming the judgment and decree dated 14.12.1995 made in O.S.No.79 of 1994 on the file of the District Munsif Court, Sirkali.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.

(3.) The case of the plaintiff in brief is as follows :-

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S.K. RAMACHANDRA MUDALIAR Vs. J. ANJAMMA

Referred Judgements :-

JUDGEMENT

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