REGENT COMPUTRONICS PVT. LTD.

V.L.KALIANNAN Appellant

V/S

JAGADAMBAL Respondents

Referred Judgements :-

VIDYABAI AND OTHERS VS. PADMALATHA [REFERRED TO]
RAMESHKUMAR AGARWAL VS. RAJMALA EXPORTS PVT.LTD [REFERRED TO]
UNION OF INDIA VS. MAJOR GENERAL MADAN LAL YADAV [RETD ] [REFERRED TO]
AMEER TRADING CORPORATION LIMITED VS. SHAPOORJI DATA PROCESSING LIMITED [REFERRED TO]
KAILASH VS. NANHKU [REFERRED TO]
AJENDRAPRASADJI N PANDE VS. SWAMI KESHAVPRAKESHDASJI N [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]

JUDGEMENT

(1.) HEARD both sides.

(2.) ANIMADVERTING upon the fair and final order dated 02.04.2012 passed by the learned I Additional Subordinate Judge, Erode in I.A.No.277 of 2012 in A.S.No.30 of 2011, this civil revision petition has been focussed.

(3.) PER contra, the learned counsel for the respondents/defendants, would pyramid his argument, which could pithily and precisely be set out thus:

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V L KALIANNAN Vs. JAGADAMBAL

Referred Judgements :-

JUDGEMENT

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