REGENT COMPUTRONICS PVT. LTD.

BADRU Appellant

V/S

A.MARUTHACHALAM Respondents

Referred Judgements :-

HIS HOLINESS ACHARYA SWAMI GANESH DASSJI VS. SHRI SITA RAM THAPAR [REFERRED TO]
JUGRAJ SINGH VS. LABH SINGH [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]
J P BUILDERS VS. A RAMADAS RAO [REFERRED TO]
RATHINAM CHETTIAR VS. EMBAR NAIDU [REFERRED TO]
ARUNACHALA MUDALIAR VS. JAYALAKSHMI AMMAL [REFERRED TO]
YESUDASS VS. HENRY VICTOR [REFERRED TO]

JUDGEMENT

(1.) ANIMADVERTING upon the judgment and decree dated 30.06.2010 passed by the learned Additional District Sessions Judge, Fast Track Court No.I, Coimbatore in O.S.No.632 of 2007, the plaintiff has preferred this appeal.

(2.) FOR convenience sake, the parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) THE learned counsel for the appellant/plaintiff placing reliance on the grounds of appeal, would pyramid his argument, which could succinctly and precisely be set out thus:

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BADRU Vs. A.MARUTHACHALAM

Referred Judgements :-

JUDGEMENT

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