REGENT COMPUTRONICS PVT. LTD.

Visuwasam Appellant

V/S

V Balakrishnan Respondents

Referred Judgements :-

K.KUPPUSWAMI PILLAI V. K.NATARAJAN AND ANOTHER [REFERRED]
GURDIAL SINGH AND OTHERS V. RAJ KUMAR ANEJA AND OTHERS [REFERRED]
KANAGAMBARAM AMMAL V. KAKAMMAL AND FIVE OTHERS [REFERRED]
DURGA DIN VS. SURAJ BAKHSH [REFERRED]
SELVI AND TWO OTHERS V. GOMATHY AMMAL [REFERRED]
KUMAR ; HARISH CHANDRA SINGH DEO VS. BANSIDHAR MOHANTY [REFERRED]
HEIRS KANTILAL PURSHOTTAMDAS PATEL VS. DAHIBEN JAGDISH RATHOD [REFERRED]
YADAV RAM VS. LAMAN SINGH BISHT [REFERRED]
GOMATHI AMMAL VS. V S M KRISHNA IYER [REFERRED]
MARIA STELLA VS. T JOSEPH CATHERINE [REFERRED]

JUDGEMENT

(1.) The Appellant/Defendant has preferred this Second Appeal as against the Judgment and Decree dated 27.03.2006 in A.S.No.74 of 2005 passed by the Learned I Additional Subordinate Judge, Nagercoil in reversing the Judgment and Decree dated 26.10.2004 in O.S.No.311 of 2004 passed by the Learned Principal District Munsif, Nagercoil.

(2.) The Plaint scenario:

(3.) The Written Statement Averments:

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VISUWASAM Vs. V BALAKRISHNAN

Referred Judgements :-

JUDGEMENT

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