REGENT COMPUTRONICS PVT. LTD.

Yogavalli Appellant

V/S

ELUMALAI Respondents

Referred Judgements :-

BISHAN SINGH VS. KHAZAN SINGH [REFERRED TO]
RAM BARAN PRASAD VS. RAM MOHIT HAZRA [REFERRED TO]
SHIVJI VS. RAGHUNATH DEAD [REFERRED TO]
K NAINA MOHAMED VS. A M VASUDEVAN CHETTIAR [REFERRED TO]
GANESH CHANDRA PRADHAN VS. RUKMANI MOHANTY [REFERRED TO]
FATIMA VS. K SARASWATHI AMMA [REFERRED TO]
KULASEKARAN CHETTIAR DECD VS. MEENAKSHI AMMAL [REFERRED TO]
B.K. RANGACHARI AND ORS. VS. L.V. MOHAN [REFERRED TO]
TILAK RAJ BAKSHI VS. AVINASH CHAND SHARMA [REFERRED TO]
SRIDHAR VS. N. REVANNA [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 31.07.2007 passed in A.S.No.54 of 2006 on the file of the Additional District Judge, Fast Track Court No.2, Ranipet, reversing the Judgment and Decree dated 28.02.2005 passed in O.S.No.391 of 1987 on the file of the District Munsif Court, Arakkonam.

(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.391 of 1987 is the appellant in the second appeal.

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YOGAVALLI Vs. ELUMALAI

Referred Judgements :-

JUDGEMENT

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