REGENT COMPUTRONICS PVT. LTD.

SUBBARAYULU Appellant

V/S

LAKSHMANAN Respondents

Referred Judgements :-

N.K.JINNAH V SUNIL FINANCE AGENCIES [REFERRED TO]
LAXMINIVAS AGARWAL V ANDHRA SEMI CONDUCTORS PRIVATE LIMITED [REFERRED TO]
PRESUMPTION OF INNOCENCE V REVERSE BURDENS [REFERRED TO]
SHYAMAL KUMAR ROY V SUSHIL KUMAR AGARWAL [REFERRED TO]
HARBHAJAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
BHARAT BARREL AND DRUM MANUFACTURING COMPANY VS. AMIN CHAND PAYRELAL [REFERRED TO]
NARENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
RANJITSING BRAHMAJEETSING SHARMA VS. STATE OF MAHARASHTRA [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]
RAJESH RANJAN YADAV ALIAS PAPPU YADAV VS. CBI [REFERRED TO]
UNION OF INDIA VS. KONDURU VENKATA REDDY [REFERRED TO]
S AHMED IBRAHIM VS. D RAMADAS [REFERRED TO]
I ARMUGAM VS. CHANNAGIRI N GOVINDARAJ SHETTY [REFERRED TO]
WOLSTENHOLME INTERNATIONAL LIMITED VS. TWIN STARS INDUSTRIAL CORPORATION [REFERRED TO]
C NARAYANA REDDY VS. STATE BANK OF INDIA AGRICULTURAL DEVELOPMENT [REFERRED TO]
N S ARUMUGAM VS. TRISHUL TRADERS DEALERS IN FERROUS AND NON FERROUS IRON SCRAP RUBBISH [REFERRED TO]
V THANGARAJ VS. SANKARAN FINANCIERS [REFERRED TO]
T G BALAGURU VS. RAMACHANDRAN PILLAI [REFERRED TO]
MOIDEENKUTTY HAJEE VS. PAPPU MANJOORAN [REFERRED TO]

JUDGEMENT

(1.) The Appellant/Defendant had preferred this present Appeal as against the Judgment and Decree dated 01.10.2002 in O.S.No.89 of 1999 passed by the Learned Additional Subordinate Judge, Virudhachalam.

(2.) The trial Court, on an appreciation of oral and documentary evidence available on record, while passing the Judgment in O.S.No.89 of 1999 on 01.01.2002, had, inter alia, observed that on 15.08.1998 the Appellant/Defendant had received a sum of Rs.3,00,000/- from the Respondent/Plaintiff towards loan and only after filling up the details like amount, date, had given the Ex.A.1-Cheque and further held that as per written statement and exhibited through the evidence of D.W.1 to D.W.3, Ex.A.1-Cheque dated 15.08.1998 was not given to the Respondent/Plaintiff by the Appellant/Defendant. Further, it decreed the suit in directing the Appellant/Defendant to pay the suit sum of Rs.3,13,500/- together with future interest to the Respondent/Plaintiff together with costs.

(3.) Before the trial Court, in the main Suit, on behalf of the Respondent/Plaintiff, witness P.W.1 (Plaintiff) was examined and Exs.A.1 to A.5 were marked. On the side of the Appellant/Defendant, witnesses D.W.1 to D.W.4 were examined and Exs.B.1 to B.4 were marked. On the side of the Court, Ex.C.1 was marked.

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SUBBARAYULU Vs. LAKSHMANAN

Referred Judgements :-

JUDGEMENT

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