REGENT COMPUTRONICS PVT. LTD.

M.K.Kanniappan Appellant

V/S

Ganesa Mudaliar Respondents

Referred Judgements :-

P.SAMPOORANAM AND OTHERS VS. L.R.SOMASUNDARAM AND OTHERS [REFERRED TO]
PARAK UNNAN VEETILL JOSEPHS SON MATHEW VS. NEDUMBARA KURUVILAS SON [REFERRED TO]
DURGA PRASAD VS. LILAWATI [REFERRED TO]
RAMCHANDER SINGH VS. BIBI ASGHARI BEGAM [REFERRED TO]
KIRTARATH RAI VS. SRIPAT RAI [REFERRED TO]
NATRAJAN VS. SMT. MARUDHAKKAL [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed as against the judgment and decree dated 23.11.2000 made in A.S.No.53 of 1994 on the file of the Sub Court, Ranipet, Vellore District, reversing the judgment and decree dated 25.02.1994 made in O.S.No.397 of 1986 on the file of the District Munsif Court, Arakkonam.

(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.K.KANNIAPPAN Vs. GANESA MUDALIAR

Referred Judgements :-

JUDGEMENT

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