REGENT COMPUTRONICS PVT. LTD.

S.LAKSHMANAN Appellant

V/S

S. PALANI Respondents

Referred Judgements :-

ARUMUGHACHARY NADAR V. DEIVANAIAMMAL [REFERRED TO]
LAKSHMIPATHY,A.C. V. A.M.CHAKRAPANI REDDIAR & OTHERS [REFERRED TO]
STATE BANK OF INDIA AND OTHERS V. S.N.GOYA [REFERRED TO]
RAI CHAND JAIN V. CHANDRA KANTA KHOSLA [REFERRED TO]
JAVER CHAND VS. PUKHRAJ SURANA [REFERRED TO]
BAJAJ AUTO LIMITED VS. BEHARI LAL KOHLI [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
K B SAHA AND SONS PVT LTD VS. DEVELOPMENT CONSULTANT LTD [REFERRED TO]
AVINASH KUMAR CHAUHAN VS. VIJAY KRISHNA MISHRA [REFERRED TO]
RATAN LAL VS. HARI SHANKER [REFERRED TO]
BOMMAGUNI RANGAIAH VS. BOMMAGUNI RANGASWAMY [REFERRED TO]
SANJEEVA REDDI VS. JOHANPUTRA REDDI [REFERRED TO]
T BHASKAR RAO VS. T GABRIEL [REFERRED TO]
GOVINDAN NAYAR VS. KOIPUNTHIL AMMED [REFERRED TO]
RAM RATTAN VS. PARMA NAND [REFERRED TO]
JNANCHANDRA DUTTA VS. MAHIM CHANDRA DAS [REFERRED TO]
RANA VIDYA BHUSHAN SINGH VS. RATIRAM [REFERRED TO]
BHASKARABHOTLA PADMANABHAIAH AND OTHERS VS. B. LAKSHMINARAYANA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) This second appeal is focussed by the defendant challenging the judgment and decree dated 31.08.2007 passed in A.S.No.31 of 2007 on the file of the Principal District Judge, Madurai, in confirming the judgment and decree dated 01.08.2006 passed in O.S.No.550 of 2003 on the file of the I Additional Subordinate Judge, Madurai.

(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 long and short of the germane facts absolutely necessary for the disposal of this second appeal would run thus:

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S LAKSHMANAN Vs. S PALANI

Referred Judgements :-

JUDGEMENT

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