REGENT COMPUTRONICS PVT. LTD.

SUMATHI Appellant

V/S

Chinnamal Respondents

Referred Judgements :-

COMMISSIONER OF WEALTH TAX KANPUR VS. CHANDER SEN [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. P L KARUPPAN CHETTIAR [REFERRED TO]
BHANWAR SINGH VS. PURAN [REFERRED TO]
ADDITIONAL COMMISSIONER OF INCOME TAX MADRAS- VS. P L KARUPPAN CHETTIAR [REFERRED TO]
ROHIT CHAUHAN VS. SURINDER SINGH [REFERRED TO]
UTTAM VS. SAUBHAG SINGH & ORS. [REFERRED TO]
CHINNA PALANISAMY GOUNDER VS. LATHA [REFERRED TO]
M.PALANIAPPAN VS. NACHIMUTHU [REFERRED TO]
VINEETA SHARMA VS. RAKESH SHARMA [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 28.04.2008 passed in A.S.No.26 of 2008 on the file of First Additional District Court, Erode, reversing the judgment and decree dated 30.09.2005 passed in O.S.No.16 of 2004 on the file of the First Additional District Munsif Court, Erode.

(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.16 of 2004 are the appellants in this second appeal.

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SUMATHI Vs. CHINNAMAL

Referred Judgements :-

JUDGEMENT

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