REGENT COMPUTRONICS PVT. LTD.

SEKAR Appellant

V/S

SIVAKUMARAN Respondents

Referred Judgements :-

MADHUKAR VISHWANATH V. MADHAO [FOLLOWED) [PARA 10(1)]]
VISHWAMBHAR V. LAXMINARAYANA (DEAD) THROUGH L.RS [REFERRED TO]
VENI V. PERUMAL [RELIED ON]
G.M. KASIM ALI V. RATNA MANIKKA MUDALIAR [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
T M KRISHNAMOORTHY PILIAI VS. MANGALAM [RELIED ON]
SANKARANARAYANA PILLAI VS. KANDASAMIA PILLAI [RELIED ON]

JUDGEMENT

(1.) THIS second appeal is focussed by the first defendant inveighing the judgement and decree dated 28.9.2010 passed by the learned I Additional Subordinate Judge, Villupuram in A.S. No. 41 of 2010 in reversing the judgment and decree dated 17.2.2010 passed by the Principal District Munsif, Ulundurpet in O.S. No. 146 of 2008.

(2.) THE parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) THE gist and kernel of the arguments of the learned senior counsel for D1/appellant would run thus:

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SEKAR Vs. SIVAKUMARAN

Referred Judgements :-

JUDGEMENT

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