REGENT COMPUTRONICS PVT. LTD.

KUMARASAMY Appellant

V/S

RAJKUMAR Respondents

Referred Judgements :-

B.V.NAGESH AND ANOTHER V. H.V.SREENIVASA MURTHY,JT [REFERRED TO]
STATE BANK OF INDIA AND OTHERS V. S.N.GOYA [REFERRED TO]
GHIKKAM KORESWARA RAO VS. CHIKKAM SUBBA RAO [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]
PARIMAL VS. VEENA ALIAS BHARTI [REFERRED TO]

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff animadverting upon the judgment and decree dated 22.12.2006 made in A.S.No.192 of 2006 on the file of the I Additional Sub Judge, Tirunelveli, in reversing the judgment and decree dated 25.04.2005 made in O.S.No.94 of 2000 on the file of the Principal District Munsif cum Judicial Magistrate, Nanguneri.

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

(3.) THE fifth defendant did not file any written statement resisting the suit.

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KUMARASAMY Vs. RAJKUMAR

Referred Judgements :-

JUDGEMENT

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