REGENT COMPUTRONICS PVT. LTD.

M.Muthuvel Appellant

V/S

MANGAYARKARASI Respondents

Referred Judgements :-

MITHILESH KUMARI VS. PREM BEHARI KHARE [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
C GANGACHARAN VS. C NARAYANAN [REFERRED TO]
C GANGACHARAN VS. C NARAYANAN [REFERRED TO]
PRABODH CHANDRA GHOSH VS. URMILA DASSI [REFERRED TO]
G MAHILINGAPPA VS. G M SAVITHA [REFERRED TO]

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 11.08.2003, in A.S.No.211 of 1999 on the file of the VII Additional City Civil Judge, Chennai confirming the judgment and decree dated 17.09.1998 in O.S.No.9369 of 1989 on the file of the I Assistant City Civil Court, Chennai.

(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 :-

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M.MUTHUVEL Vs. MANGAYARKARASI

Referred Judgements :-

JUDGEMENT

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