REGENT COMPUTRONICS PVT. LTD.

Durairaji Appellant

V/S

NADARAJAN Respondents

Referred Judgements :-

JASPAL KAUR CHEEMA AND ANOTHER VERSUS M/S.INDUSTRIAL TRADE LINKS AND OTHERS [REFERRED TO]
THIRUGNANASAMBANDAM VERSUS KANNAN AND OTHERS [REFERRED TO]
SHANMUGASUNDARAM VERSUS A.K.SIVAJEYAM AND OTHERS [REFERRED TO]
M.MOHANSUNDARAM VERUS K.KANDASAMY AND ANOTHER [REFERRED TO]
K.SANTHI VERSUS N.A.CHINNAPPAN [REFERRED TO]
MEHBOOB-UR-REHMAN (DEAD) THROUGH LRS. VERSUS AHSANUL GHANI [REFERRED TO]
LAKSHMI VERSUS SUNDARI [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal has been filed to set aside the judgment and decree dated 02.09.2013 made in A.S.No.18 of 2012 on the file of the Subordinate Judge, Kallakurichi confirming the judgment and decree dated 21.11.2011 made in O.S.No.420 of 2009 on the file of the Principal District Munsif, Kallakurichi.

(2.) The appellants herein are the defendants in the suit. The respondent herein is the plaintiff in the suit.

(3.) The suit was filed for specific performance. The plaintiff and the 1 st defendant are brothers.

Click here to view full judgment.

DURAIRAJI Vs. NADARAJAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address