REGENT COMPUTRONICS PVT. LTD.

R Sarala Appellant

V/S

CHANDRASEKAR Respondents

Referred Judgements :-

LAL MOHAMMAD VS. S.D.O.,BAREILLY [REFERRED TO]
SHANMUGAM SERVAI VS. PERIYAKARUPPAN SERVAI [REFERRED TO]
SAVITRI DEVI VS. LAL CHAND AGARWAL [REFERRED TO]
SHAKOORAN BEGUM VS. MOHAMMED WARIS [REFERRED TO]
SANJEEV SARIN VS. RITA WADHWA [REFERRED TO]
JAGADANANDA V. RABINDRA [REFERRED TO]
ANADI VS. RABINDRA [REFERRED TO]
PERSBADI VS. STATE OF UTTAR PRADESH [REFERRED TO]
NORTHERN INDIA CATERERS INDIA LIMITED VS. LT GOVERNOR OF DELHI [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
AJIT KUMAR RATH VS. STATE OF ORISSA [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
PRAVAKAR PATI VS. AJAYA KUMAR DAS [REFERRED TO]
K R M MONEY LENDERS VS. A MANOHARAN ALIAS DOSS [REFERRED TO]
JAYARAMAN VS. UNION OF INDIA [REFERRED TO]
B DHANALAKSHMI VS. M SHAJAHAN [REFERRED TO]

JUDGEMENT

(1.) THIS review application is directed against the Judgment dated 23.09.2008 and made in A.S.No.1040 of 2004 on the file of this Court.

(2.) THE review applicant is the first respondent in the appeal in A.S.No.1040 of 2004 and the plaintiff in the suit in O.S.No.2550 of 1999, on the file of the learned III Additional City Civil Court, Chennai. The respondents 1 and 2 herein are the appellants in the appeal and the defendants 1 and 2 in the suit. The third respondent herein is the second respondent in the appeal and the third defendant in the suit.

(3.) .Heard the learned counsel appearing for the petitioner as well as the learned counsel appearing for the respondents 1 and 2.

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R SARALA Vs. CHANDRASEKAR

Referred Judgements :-

JUDGEMENT

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