(1.) THIS second appeal has been directed against the Judgment and decree passed in Appeal Suit No.121 of 2004 by the Principal District Court, Tirunelveli, wherein the Judgment and decree dated passed in Original Suit No.185 of 2001 by the Sub Court, Sankarankoil are reversed.
(2.) THE respondent herein as plaintiff has instituted Original Suit No.185 of 2001 on the file of the trial Court for the reliefs of specific performance and perpetual injunction, wherein the present appellant has been shown as sole defendant.
(3.) ON the basis of the divergent pleadings raised on either side, the trial Court has framed necessary issues and after poring both the oral and documentary evidence has dismissed the suit stating that the plaintiff has failed to perform his part of the contract. Against the Judgment and decree passed by the trial Court, the plaintiff as appellant has preferred Appeal Suit No.121 of 2004 on the file of the first appellate court.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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