REGENT COMPUTRONICS PVT. LTD.

A.R.MOHAMED HANIFA Appellant

V/S

ABDUL RAHIM Respondents

Referred Judgements :-

ANKURA AND AKRURA CHARAN SAHU AND ANOTHER V. ARJUNA CHARAN PALEI AND OTHERS [REFERRED TO]
NARAYANA PROSAD AND ANOTHER V. GAJO MAHTON AND OTHERS [REFERRED TO]
LAXMI AND ANOTHER V. KRISHNA BHATTA AND ANOTHER [REFERRED TO]
KRISHNA AYYAR V. MUTHULAKSHMI AMMAL [REFERRED TO]
LAKSHMI RAM BHUYAN VS. HARI PRASAD BHUYAN [REFERRED TO]
DOODHNATH VS. LAKHAN [REFERRED TO]
BOGAMAL GOHAIN VS. LAKHINATH KALITA [REFERRED TO]
GOPENDRA GOSWAMI VS. HARADHAN DAS [REFERRED TO]
PARBANNA VS. VEERSHETTY [REFERRED TO]
KRISHNAN KARTHA VS. PARIATHU [REFERRED TO]
V A AMIAPPA NAINAR VS. N ANNAMALAI CHETTIAR [REFERRED TO]
SAMIR KUMAR CHATTERJEE VS. HIRENDRA NATH GHOSH [REFERRED TO]
ROOHNISHA BEEVI VS. A M M MAHUDU MOHAMED [REFERRED TO]
SADHURAJAN VS. SRIRAMULU NAIDU [REFERRED TO]
JYOTHIAMMAL VS. JAYAPAL [REFERRED TO]
BIBI RIAJAN KHATOON VS. SADRUL ALAM [REFERRED TO]
GANTHAKORU MANGAMMA VS. DULLA PAIDAYYA [REFERRED TO]

JUDGEMENT

(1.) THE Appellant/2nd Defendant has focussed the present Second Appeal before this Court as against the Judgment and Decree dated 08.01.2001 in A.S.No.51 of 1998 passed by the Learned Additional Subordinate Judge, Tiruvannamalai in reversing the Judgment and Decree of the Learned District Munsif, Tiruvannamalai dated 09.02.1998 in O.S.No.623 of 1985 and allowing the Appeal with costs.

(2.) EARLIER, before the trial Court in the main suit filed by the 1st Respondent/Plaintiff, during trial, 1 to 10 issues have been framed. On the side of the 1st Respondent/Plaintiff, witnesses P.W.1 and P.W.2 have been examined and Exs.A.1 to A.9 have been marked. On the side of the Defendants, witnesses D.W.1 to D.W.5 have been examined and Exs.B.1 to B.19 have been marked. Also, on behalf of the Court, Ex.C.1-Commissioner's Report and Ex.C.2-Plan have been marked.

(3.) THE Written Statement averments of the Appellant/2nd Defendant:

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A.R.MOHAMED HANIFA Vs. ABDUL RAHIM

Referred Judgements :-

JUDGEMENT

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