REGENT COMPUTRONICS PVT. LTD.

SHEIK MOHAMMED Appellant

V/S

RAMZAN BI Respondents

Referred Judgements :-

STATE BANK OF INDIA AND OTHERS VS. S.N.GOYAL [REFERRED TO]
M ARTHUR PAUL RATNA RAJU VS. GUDESE GARALINE AUGUSTA BHUSHANABAI [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
BAKTHAVATSALAM VS. ANJAPULI [REFERRED TO]
Neelaka Pillai VS. K Velu Pillai [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is focussed animadverting upon the judgment and decree dated 27.04.2005 passed by the learned Principal District Judge, Villupuram in A.S.No.90 of 2004, reversing the judgment and decree of the learned Subordinate Judge, Kallakurichi, in O.S.No.29 of 1996 dated 08.10.2003.

(2.) THE parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) THE lower Court framed the relevant issues.

Click here to view full judgment.

SHEIK MOHAMMED Vs. RAMZAN BI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address