REGENT COMPUTRONICS PVT. LTD.

K. Varatharaj Appellant

V/S

Thulasimani Respondents

Referred Judgements :-

JUGRAJ SINGH VS. LABH SINGH [REFERRED TO]
RAM AWADH VS. ACHHAIBAR DUBEY [REFERRED TO]
A C ARULAPPAN VS. AHALYA NAIK [REFERRED TO]
M M S INVESTMENTS MADURAI VS. V VEERAPPAN [REFERRED TO]
P RETNASWAMY VS. A RAJA [REFERRED TO]
LATIF ESTATE LINE INDIA LTD VS. HADEEJA AMMAL [REFERRED TO]
GARRE MALLIKHARJUNA RAO VS. NALABOTHU PUNNIAH [REFERRED TO]
T.RAMAN VS. A.DEVARAJ [REFERRED TO]
I.S. SIKANDAR VS. K. SUBRAMANI [REFERRED TO]
B. VIJAYA BHARATHI VS. P. SAVITRI & ORS. [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 12.12.2008 passed in A.S.No.64 of 2008 on the file of the Principal District Court, Erode, reversing the judgment and decree dated 22.11.2007 passed in O.S.No.579 of 1998 on the file of the Principal Subordinate Court, Erode.

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

(3.) The plaintiff in O.S.No.579 of 1998 is the appellant in this second appeal.

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K. VARATHARAJ Vs. THULASIMANI

Referred Judgements :-

JUDGEMENT

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