REGENT COMPUTRONICS PVT. LTD.

T A Dakshayani Appellant

V/S

P Chengiah Respondents

Referred Judgements :-

UNION CARBIDE CORPORATION VS. UNION OF INDIA [REFERRED TO]
RUBY SALES AND SERVICES PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
SURJIT SINGH VS. HARBANS SINGH [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION CO PRIVATE LIMITED [REFERRED TO]
INDIAN BANK VS. SATYAM FIBRES INDIA PRIVATE LIMITED [REFERRED TO]
BALDEVBHAI GOPALBHAI PATEL VS. K M V COOP HSG SOCIETY LIMITED [REFERRED TO]
MARDIA CHEMICALS LIMITED VS. UNION OF INDIA [REFERRED TO]
PRESTIGE LIGHTS LTD VS. STATE BANK OF INDIA [REFERRED TO]
GURUSWAMY NADAR VS. P LAKSHMI AMMAL [REFERRED TO]
CENTURY FLOUR MILLS LIMITED VS. S SUPPIAH [REFERRED TO]
TAMILNADU MERCANTILE BANK LTD VS. B RAMACHANDRA ADITYAN [REFERRED TO]
KESHRIMAL JIVIJI SHAH VS. BANK OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The appellant in O.S.A.Nos.22 to 24 of 2009 is a third party to the suit in C.S.No.1843 of 1994. The respondents 1 to 5 are the plaintiffs in C.S.No.1843 of 1994 and the sixth respondent is the defendant in the said suit.

(2.) The appellant in O.S.A.Nos.29 to 31 of 2009 is the defendant in C.S.No.1843 of 1994 and respondents 1 to 5 are the plaintiffs in the said suit.

(3.) The parties are referred to as per the cause title in O.S.A.Nos.22 to 24 of 2009.

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T A DAKSHAYANI Vs. P CHENGIAH

Referred Judgements :-

JUDGEMENT

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