REGENT COMPUTRONICS PVT. LTD.

Chinnammal And Ors. Appellant

V/S

Jitendra B. Chopra Respondents

Referred Judgements :-

V.BARATHIDASAN VS. J.RAMU [REFERRED TO]
CHELLADURAI VS. VELMURUGAN [REFERRED TO]
STATE DELHI ADMINISTRATION VS. PALI RAM [REFERRED TO]
BHARATHAN VS. K SUDHAKARAN [REFERRED TO]
AMMANI AMMAL VS. DHANALAKSHMI BANK LTD [REFERRED TO]
S CHINNATHAI VS. K C CHINNADURAI [REFERRED TO]
XAVIER VS. VAIDOORIYAM [REFERRED TO]
SANKARA NARAYANA PILLAI VS. IGNATIOUS SELVARAJ [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dtd. 1/12/2010 passed in A.S.No.110 of 2009 on the file of the Principal District Court, Erode, reversing the judgment and decree dtd. 30/10/2008 passed in O.S.No.108 of 2005 on the file of the I Additional Subordinate Court, Erode.

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

(3.) Suit for recovery of money.

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CHINNAMMAL AND ORS. Vs. JITENDRA B. CHOPRA

Referred Judgements :-

JUDGEMENT

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