REGENT COMPUTRONICS PVT. LTD.

KARUPPASAMY Appellant

V/S

SHANMUGASUNDARAM Respondents

Referred Judgements :-

DHARMALINGAM V. PAVALKODI [REFERRED TO]
GANESH VS. SANKARAN AND ANOTHER [REFERRED TO]
THARMAPITCHAI VS. A C A FUNDS TIRUNELVELI [REFERRED TO]
M MUTHUSWAMY VS. SUPASRI CHIT FUNDS COIMBATORE [REFERRED TO]
K M KANNU GOUNDER VS. MAHBOOB ALI SAHIB [REFERRED TO]
K VIJAYAN VS. K G KUPPUSAMY [REFERRED TO]
N C DURAISAMY NAIDU VS. K PAPPAIYA NAIDU [REFERRED TO]
CHINNARASU VS. PEYAPPA GOUNDER [REFERRED TO]
PARVATHAM TEXTILES VS. CHONA FINANCIAL SERVICES P LTD [REFERRED TO]
SENTHIL KUMAR VS. K M N SURENDRAN [REFERRED TO]

JUDGEMENT

(1.) ANIMADVERTING upon the 11.12.2009 passed by the District Munsif, Kangayam, Erode District, E.P.No.1 of 2007 in O.S.No.43 of 2005, this civil revision petition is filed.

(2.) A thumbnail sketch of the germane facts absolutely necessary and germane for the disposal of this civil revision petition, in a few broad strokes can be encapsulated thus:

(3.) ACCORDING to the learned counsel for the revision petitioner/judgement debtor, his client was earning a sum of Rs.50/- per day and that now he is jobless

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KARUPPASAMY Vs. SHANMUGASUNDARAM

Referred Judgements :-

JUDGEMENT

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