REGENT COMPUTRONICS PVT. LTD.

R. RAMAIAH Appellant

V/S

LAKSHMAMMA Respondents

Referred Judgements :-

STATE BANK OF INDIA & OTHERS V S.N.GOYAL [REFERRED TO]
P L BAPUSWAMI VS. N PATTAY GOUNDER [REFERRED TO]
UMABAI VS. NILKANTH DHONDIBA CHAVAN [REFERRED TO]
CHENNAMMAL VS. MUNIMALAIYAN [REFERRED TO]
BISHWANATH PRASAD SINGH VS. RAJENDRA PRASAD [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
TULSI VS. CHANDRIKA PRASAD [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
RAJ KISHORE VS. PREM SINGH [REFERRED TO]
MUNIMALAIYAN VS. CHENNAMMAL [REFERRED TO]

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff, animadverting upon the judgement and decree dated 28.04.2004 passed by the learned Subordinate Judge, Hosur in A.S.No.37 of 2002 confirming the judgment and decree dated 25.04.2001 passed by the learned District Munsif, Denkanikottai in O.S.No.67 of 1997.

(2.) THE parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) AS such, suggesting the following substantial questions of law, the plaintiff has filed this second appeal.

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R RAMAIAH Vs. LAKSHMAMMA

Referred Judgements :-

JUDGEMENT

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