REGENT COMPUTRONICS PVT. LTD.

R Suriyanarayanan Appellant

V/S

C Vasanthal Respondents

Referred Judgements :-

SAYED MUHAMMED MASHUR KUNHI KOYA THANGAL V. BADAGARA JAMAYATH PALLI DHARAS COMMITTEE AND OTHERS [REFERRED]
ANATHULA SUDHAKAR V. P.BUCHI REDDY (DEAD) BY LRS. AND OTHERS [REFERRED]
STATE BANK OF INDIA AND OTHERS V. S.N.GOYA [REFERRED]
ANATHULA SUDHAKAR V. P.BUCHI REDDY (DEAD) BY LRS AND OTHERS [REFERRED]
HERO VINOTH VS. SESHAMMAL [REFERRED]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED]
SRINIVASAN VS. MADHYARJUNESWARASWAMI PATTAVIATHALAI TIRUCHIRAPALLY DISTRICT [REFERRED]
GOVINDARASAMI NAIDU VS. SHANMUGA NATTAR [REFERRED]
R PANNERSELVAM VS. A SUBRAMANIAN [REFERRED]
CHINNA NACHIAPPAN VS. PL LAKSHMANAN [REFERRED]

JUDGEMENT

(1.) This second appeal is focussed by the defendant animadverting upon the judgment and decree dated 04.11.2009 made in A.S.No.16 of 2009 on the file of the Sub Court, Devakottai, in reversing the judgment and decree dated 04.02.2009 made in O.S.No.86 of 2008 on the file of the Principal District Munsif, Karaikudi.

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

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this second appeal would run thus:

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R SURIYANARAYANAN Vs. C VASANTHAL

Referred Judgements :-

JUDGEMENT

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