REGENT COMPUTRONICS PVT. LTD.

PAPPA Appellant

V/S

RENGAMMAL Respondents

Referred Judgements :-

STONEY V. EASTBOURNE R D COUNCIL [REFERRED]
SIDHESWAR MUKHARJEE V. BHUVNESHWAR PRASAD [REFERRED]
KESHAV NANDAN SAHAY VS. BANK OF BIHAR [REFERRED]
MODI NATHUBHAI MOTILAL AND OTHERS VS. CHHOTUBHAI MANIBHAI DESAI [REFERRED]
SUDHAMANI DEI VS. SADANANDA MOHANTY [REFERRED]
KANDAN VS. CUSTODIAN AND C [REFERRED]
LAXMIDHAR SAHU VS. PADMINI TRIPATHY [REFERRED]
GOVINDAMMAL AND ANOTHER VS. BHUVANESWARI FINANCING CORPORATION [REFERRED]
PERWIRA AFFIN BANK BHD VS. LORAIN ESME OSMAN [REFERRED]
CHIDAMBARA PADAYACHI VS. VELLAIYA PADAYACHI [REFERRED]
SUNDARAMOORTHY VS. R PALANISAMY [REFERRED]

JUDGEMENT

(1.) The Appellant/Defendant has filed the present Second Appeal as against the Judgment and Decree dated 3/4/2006 in A.S. No. 4 of 2006 passed by the learned Subordinate Judge, Kovilpatti.

(2.) Plaint Averments:-

(3.) The Respondent/Plaintiff on 1/7/2002 has issued a legal notice to the Appellant/Defendant claiming the principal amount as well as the interest. The Appellant/Defendant received the notice sent by the Respondent/Plaintiff on 3/7/2002 but towards the loan transaction till date, no amount has been by the Appellant/Defendant. Further, she has not sent any reply to the notice issued by the Respondent/Plaintiff.

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PAPPA Vs. RENGAMMAL

Referred Judgements :-

JUDGEMENT

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