REGENT COMPUTRONICS PVT. LTD.

PERUMAL Appellant

V/S

ALAGAMMAL @ PAPPATHI Respondents

Referred Judgements :-

SRI J.T.SURAPPA AND ANOTHER V. SRI SATCHIDHANANDENDRA [REFERRED TO]
BENGA BEHERA AND ANOTHER V. BRAJA KISHORE NANDA AND OTHERS [REFERRED TO]
STATE BANK OF INDIA AND OTHERS V. S.N.GOYA [REFERRED TO]
SETH BENI CHAND SINCE DEAD NOW VS. KAMLA KUNWAR [REFERRED TO]
MALKANI VS. JAMADAR [REFERRED TO]
RAM PIARI VS. BHAGWANT [REFERRED TO]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
D KAUSALYA VS. S SANKARAN 16 MANICKA NAICKEN STREET PURASAVAKKAM [REFERRED TO]
MUNIAMMAL VS. ANNADURAI [REFERRED TO]

JUDGEMENT

(1.) This second appeal is focussed by the defendant animadverting upon the judgment and decree dated 23.10.2007 made in A.S.No.93 of 2006 on the file of the Sub Court, Ambasamudram, in confirming the judgment and decree dated 24.10.2005 made in O.S.No.276 of 2002 on the file of the Additional District Munsif Court, Ambasamudram.

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

(3.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus:

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PERUMAL Vs. ALAGAMMAL ALIAS PAPPATHI

Referred Judgements :-

JUDGEMENT

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