REGENT COMPUTRONICS PVT. LTD.

K.Murali (Died) Appellant

V/S

K.Karunanithi Respondents

Referred Judgements :-

KODENDERA K.UTHAIAH (DIED ) BY LEGAL HEIRS VS. P.M.MEDAPPA AND ORS. [REFERRED TO]
COMMISSIONER OF INCOME TAX PATIALA VS. RANGILA RAM [REFERRED TO]
COMMISSIONER OF INCOME TAX PATIALA VS. RANGILA RAM [REFERRED TO]
MOHD LAIQUIDDIN VS. KAMALA DEV MISHRA [REFERRED TO]
V DEVARAJAN VS. R PURUSHOTHAMAN [REFERRED TO]
S GOVINDAN VS. GOPALA AIYANGAR [REFERRED TO]
RAMASWAMY DIED VS. PAPPAMMAL DIED [REFERRED TO]
COMMISSIONER OF INCOME-TAX VS. HARDIT SINGH PAL CHAND AND CO [REFERRED TO]
AVK TRADERS VS. KERALA STATE CIVIL SUPPLIES CORPORATION LIMITED [REFERRED TO]
VIJAY HATHISING SHAH AND ANOTHER VS. GITABEN PARSHOTTAMDAS MUKHI AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 26.06.2003 passed in A.S.No.11 of 2003 by the learned Additional District Judge, Pondicherry, confirming the judgment and decree dated 30.01.2003 passed in O.S.No.121 of 2001 by the learned Principal Subordinate Judge, Pondicherry.

(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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K.MURALI (DIED) Vs. K.KARUNANITHI

Referred Judgements :-

JUDGEMENT

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