REGENT COMPUTRONICS PVT. LTD.

K.SELVAM Appellant

V/S

VISALAM CHIT FUND LIMITED, SRIVILLIPUTHUR, REPRESENTED BY ITS BRANCH MANAGER Respondents

Referred Judgements :-

JADUNATH V. PARAMESWAR [REFERRED TO]
IMPERIAL BANK OF INDIA V. U RAI GYAW THU. AND CO. LTD. [REFERRED TO]
M.N.NAGENDRAN CHETTIAR V. LAKSHMI AMMAL [REFERRED TO]
SUBA RAO V. VENKATASESHACHARLU [REFERRED TO]
RACHPAL MAHRAJ VS. BHAGWANDAS DARUKA [REFERRED TO]
SAMARENDRA NATH SINHA VS. KRISHNA KUMAR NAG [REFERRED TO]
KEDAR NATH LAL VS. GANESH RAM [REFERRED TO]
JAYARAM MUDALIAR VS. AYYASWAMI [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM KISHUN [REFERRED TO]
SAMBANDA MUDALIAR VS. MUTHUSWAMI MUDALIAR [REFERRED TO]
ROSY GEORGE VS. STATE BANK OF INDIA [REFERRED TO]
JOSEPH VS. MICHAEL [REFERRED TO]
EASWARAN VS. T K VENKATACHALAM [REFERRED TO]

JUDGEMENT

(1.) THIS civil revision petition has been filed by the petitioner as revision petitioner against the order and decretal order dated 12.11.2001 and made in E.A.No.478 of 2000 in E.P.No.257 of 1996 in O.S.No.203 of 1998 on the file of the learned Subordinate Judge, Srivilliputhur.

(2.) THE facts that are necessary for disposal of the civil revision petition are as follows:

(3.) THE revision petitioner was examined as P.W.1 while P.W.2 M.Sankar and P.W.3 Manikandan were examined to support that P.W.1 is in possession of the demised property. Exs.P-1 to P-10 were also produced before the Court. THE Manager of the first respondent Chit Fund Company, Vellaiyan was examined as R.W.1 while the fifth respondent Sethurajan was examined as R.W.2. Ex.R-1 was marked on the side of the respondents.

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K SELVAM Vs. VISALAM CHIT FUND LIMITED SRIVILLIPUTHUR

Referred Judgements :-

JUDGEMENT

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