REGENT COMPUTRONICS PVT. LTD.

M.SHANMUGHAM Appellant

V/S

S.MURUGADASS Respondents

Referred Judgements :-

APPA RAO V. BALASUBRAMANIA GRAMANI [REFERRED TO]
PARAKUNNAN VEETILL JOSEPH'S SON MATHEW V. NEDUMBARA KURUVILA'S SON AND OTHERS [REFERRED TO]
SITA RAM AND OTHERS V. RADHEY SHYAM [REFERRED TO]
SRIRAM COTTON PRESSING FACTORY V. NARAYANASWAMY [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
V S PALANICHAMY CHETTIAR FIRM VS. C ALAGAPPAN [REFERRED TO]
ANIGLASE YOHANNAN VS. RAMLATHA [REFERRED TO]
NALLAYA GOUNDER VS. P RAMASWAMI GOUNDER [REFERRED TO]
AMIRTHAM VS. SUBBIAN [REFERRED TO]
K M RAJENDRAN VS. ARUL PRAKASAM [REFERRED TO]
RATHINAM CHETTIAR VS. EMBAR NAIDU [REFERRED TO]
M RANGANATHAN VS. M THULASI NAICKER [REFERRED TO]

JUDGEMENT

(1.) THIS appeal has been arising out of the judgment and decree dated 29.06.2006 passed in O.S.No. 359 of 2004 on the file of the Additional District Court (Fast Track Court No.4), Coimbatore at Tiruppur.

(2.) THE averments made in the plaint are as follows:

(3.) THE gist and essence of the additional written statement filed by the first defendant is as follows: Even before issuing the notice dated 05.08.2000, the plaintiff has issued another notice dated 05.02.2000 through his Advocates Mr.Jayabalan and Mr.A.Ranganathan, Coimbatore alleged that this defendant has borrowed a sum of Rs.2,10,000/- from the plaintiff and for the said notice, this defendant has issued a detailed reply notice dated 03.03.2000 through his Advocate Mr.S.Ramamurthy, Tiruppur. THEse facts will clearly prove that there was no sale agreement between the plaintiff and this defendant on 24.04.1998. Hence, he prayed for dismissal of the suit.

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M SHANMUGHAM Vs. S MURUGADASS

Referred Judgements :-

JUDGEMENT

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