REGENT COMPUTRONICS PVT. LTD.

M. Kaliamurthy Appellant

V/S

Ramaswamy Pillai Respondents

Referred Judgements :-

K.A.PERUMALSAMY VS. A.KANDASAMY [REFERRED TO]
PREMIER TYRES LIMITED VS. KERALA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
K GURUMURTHY AUTHORISED REPRESENTATIVE OF CERTAIN VS. SIMPSON AND CO MADRAS [REFERRED TO]
RENGANAYAKI VS. K R RENGANATHA MUDALIAR [REFERRED TO]
Sundararaj VS. R Manoharan [REFERRED TO]
THANGAVELU NAICKER VS. MUTHUKUMARA CHETTIAR AND ANR. [REFERRED TO]

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 28.06.1996 made in A.S.No.23 of 1992 on the file of the Additional Subordinate Court, Mailaduthurai, thereby reversing the judgment and decree dated 30.12.1991 made in O.S.No.602 of 1988 on the file of the District Munsif Court, Mailaduthurai.

(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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M. KALIAMURTHY Vs. RAMASWAMY PILLAI

Referred Judgements :-

JUDGEMENT

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