REGENT COMPUTRONICS PVT. LTD.

Abdul Latheef Maricar Appellant

V/S

Aisa Beevi And Ors. Respondents

Referred Judgements :-

LAXMAN TATYABA KANKATEAND ANOTHER VS. TARAMATI HARISHCHANDRA DHATRAK [REFERRED TO]
T ANJANAPPA VS. SOMALINGAPPA [REFERRED TO]
KRISHNAMURTHY S SETLUR VS. O V NARASIMHA SETTY [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
K THIRUNAVUKKARASU VS. LOGANATHAN (DECEASED) [REFERRED TO]
NANDAGOPAL VS. P RAMALINGAM [REFERRED TO]
NAZIR MOHAMED VS. J. KAMALA [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 29.06.2007 passed in A.S.No.37 of 1992 on the file of the Additional District Court, Pondicherry at Karaikal, reversing the judgment and decree dated 12.12.1991 passed in O.S.No.255 of 1990 on the file of the Principal District Munsif Court, Karaikal.

(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.255 of 1990 is the appellant in this second appeal.

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ABDUL LATHEEF MARICAR Vs. AISA BEEVI AND ORS.

Referred Judgements :-

JUDGEMENT

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