REGENT COMPUTRONICS PVT. LTD.

ARUNACHALAM Appellant

V/S

Valliyappan Respondents

Referred Judgements :-

KRISHNA V. CHATHAPPAN [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
B JANAKIRAMAIAH CHETTY VS. A K PARTHASARTHI [REFERRED TO]
IMPROVEMENT TRUST LUDHIANA VS. UJAGAR SINGH [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
NARAYANA GOUNDER VS. DEVAKI AMMAL [REFERRED TO]
ARUMUGHA GOUNDER VS. TMT PALANIAMMAL [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition has been filed to get set aside the fair and decreetal order dated 25.08.2011 passed in I.A. No. 307 of 2011 in O.S. No. 66 of 2007 by the learned Additional District Munsif, Karaikudi. Heard both sides.

(2.) The epitome and the long and short of the germane facts absolutely necessary for the disposal of this Civil Revision Petition would run thus:

(3.) Being aggrieved by and dissatisfied with the order passed by the lower Court, this Civil Revision Petition has been focussed on various grounds.

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ARUNACHALAM Vs. VALLIYAPPAN

Referred Judgements :-

JUDGEMENT

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