REGENT COMPUTRONICS PVT. LTD.

NAVANEETHAMMAL Appellant

V/S

KULLAMMAL Respondents

Referred Judgements :-

BALKISHEN DAS V. LEGGE [REFERRED TO]
TAMBOLI RAMANLAL V. GHANCHI CHIMANLAL [REFERRED TO]
CHUNCHUN JHA VS. EBADAT ALI [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
CHENNAMMAL VS. MUNIMALAIYAN [REFERRED TO]
RAMLAL VS. PHAGUA [REFERRED TO]
RAMLAL VS. PHAGUA [REFERRED TO]
VISHWANATH DADOBA KARALE VS. PRISA SHANTAPPA UPADHYE [REFERRED TO]
P ARUMUGHAM VS. MURUGESAN [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree passed in A.S.No.177 of 1997 dated 12.10.1999 in reversing the judgment and decree passed by the trial Court in O.S.No.533 of 1995 dated 20.11.1996 in decreeing the suit.

(2.) THE appellant herein was the plaintiff and the respondents were the defendants before the trial Court. For convenience, the status of the parties before the trial court are maintained in this judgment.

(3.) THE defendants 1, 3 to 5 remained exparte.

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NAVANEETHAMMAL Vs. KULLAMMAL

Referred Judgements :-

JUDGEMENT

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