REGENT COMPUTRONICS PVT. LTD.

CHOCKALINGAM Appellant

V/S

DEVARAJ Respondents

Referred Judgements :-

REVANNA V. DR. A. V. RANGA RA [REFERRED TO]
MYSORE HIGH COURT IN HUTCHEGOWDA V. CHENNIGEGOWDA [REFERRED TO]
CHENNUPATI VENKATASUBBAMMA VS. NELLURI NARAYANASWAMI [REFERRED TO]
IRUDAYAM AMMAL VS. SALAYATH MARY [REFERRED TO]
PROBHAT CHANDRA KANRAR VS. RANI BALA KANRAR [REFERRED TO]
KAMAKSHI AMMAL VS. RAJALAKSHMI [REFERRED TO]
ATMARAM SAKHARAM KALKYE VS. VAMAN JANARDAN KASHELIKAR [REFERRED TO]
MUNSHI EHTISHAM ALI VS. JAMNA PRASAD [REFERRED TO]

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 30.01.2004, in A.S.No.24 of 2002 on the file of the Principal District Court, Dharmapuri District at Krishnagiri reversing the decree and judgment dated 26.03.2002 in O.S.No.218 of 2000 on the file of the District Munsif cum Judicial Magistrate Court, Pochampalli.

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

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

Click here to view full judgment.

CHOCKALINGAM Vs. DEVARAJ

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address