REGENT COMPUTRONICS PVT. LTD.

K.B.Nawabjan Appellant

V/S

PARIMALA Respondents

Referred Judgements :-

DR.PREM NATH VS. PT.MANMOHAN NATH DAR AND OTHERS [REFERRED TO]
T.PARTHASARATHY CHETTI VS. K.SHYAMALAMBA BY AGENT P.LAKSHMI NARAYANA [REFERRED TO]
T.PARTHASARATHY CHETTI VS. K.SHYAMALAMBA BY AGENT P.LAKSHMINARAYANA [REFERRED TO]
K.C.CHANDU KUTTI KURUP V. GULAM MOHIDEEN SAHEB [REFERRED TO]
N.A.KARIM SAIT (DEAD) AND OTHERS VS. HYAT BASHA [REFERRED TO]
SANKARLAL JAIN VS. R.KALAVATHI AMMAL AND 2 OTHERS [REFERRED TO]
(NATESAN PILLAI V. SETHUMANI AMMAL [REFERRED TO]
S.BALASUBRAMANIAM VS. GULAB JAN [REFERRED TO]
M/S. EAST INDIA CORPORATION LTD.,VS. SHREE MEENAKSHI MILLS LTD. [REFERRED TO]
SARADAMBAL VS. SANTHI AND OTHERS [REFERRED TO]
HIRALAL VALLABHRAM VS. SHETH KASTURBHAI LALBHAI [REFERRED TO]
MAHABIR PRASAD VERMA VS. SURINDER KAUR [REFERRED TO]
KERSI COMMISSARIAT VS. MINISTRY OF FOOD AND CIVIL SUPPLIES GOVT OF MAHARASHTRA, MUMBAI [REFERRED TO]
SANKARLAL JAIN VS. R KALAVATHI AMMAL [REFERRED TO]
ARUNACHALAM alias ANNAMALAI VS. SUBBULAKSHMI AMMAL [REFERRED TO]
SARADAMBAL VS. SANTHI [REFERRED TO]
HAJI ABDULLAH SAIT VS. K. SANJEEVI RAO [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the Judgment and decree passed by the First Appellate Court in A.S.No.28 of 2002 dated 13.01.2004 in reversing the Judgment and decree passed by the trial Court made in O.S.No.4987 of 1976 dated 16.02.2001 in dismissing the suit.

(2.) The appellant herein was the 7th defendant in the suit and the first respondent was the plaintiff and the respondents 2 to 6 were the defendants 2 to 6 and the respondents 7 to 15 were the defendants 9 to 17 before the trial Court. The rank of parties before the trial Court are being maintained for convenience.

(3.) The case of the plaintiff as stated in the plaint would be as follows:

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K.B.NAWABJAN Vs. LODD RAMGOPAL

Referred Judgements :-

JUDGEMENT

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