REGENT COMPUTRONICS PVT. LTD.

M. Venkatesh And Ors. Appellant

V/S

NANJAPPA Respondents

Referred Judgements :-

P. DURAISAMY VS. THE STATE REPRESENTED BY THE SECRETARY TO GOVERNMENT DEPARTMENT OF HOME (PRISON) FORT ST. GEORGE,CHENNAI 600 009 [REFERRED TO]
EASWARI VS. PARVATHI [REFERRED TO]
OM PRAKASH (DEAD) VS. SHANTI DEVI [REFERRED TO]
HARYANA STATE VS. GRAM PANCHAYAT VILLAGE KALEHRI [REFERRED TO]
SRI SHIVAJI BALARAM HAIBATTI VS. SRI AVINASH MARUTHI PAWAR [REFERRED TO]
UMA PANDEY & ANR VS. MUNNA PANDEY & ORS [REFERRED TO]
STATE OF RAJASTHAN VS. SHIV DAYAL [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 06.09.2008 passed in A.S.No.21 of 2007 on the file of the subordinate court, Hosur, confirming the judgment and decree dated 11/7/2007 passed in O.S.No.131 of 2002 on the file of the District Munsif Court, Hosur,

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial court.

(3.) The defendants in O.S.No.131/2002 are the appellants in the second appeal.

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M. VENKATESH AND ORS. Vs. NANJAPPA

Referred Judgements :-

JUDGEMENT

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