REGENT COMPUTRONICS PVT. LTD.

R.HARIKRISHNAN Appellant

V/S

KAMALAKANNAN Respondents

Referred Judgements :-

RAVAL AND CO VS. K G RAMACHANDRAN [REFERRED TO]
TAMIL NADU ELECTRICITY BOARD VS. N RAJU REDDIAR [REFERRED TO]
LATA CONSTRUCTION VS. RAMESHCHANDRA RAMNIKLAL SHAH [REFERRED TO]
ROOP KUMAR VS. MOHAN THEDANI [REFERRED TO]
H B BASAVARAJ VS. CANARA BANK [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]
J P BUILDERS VS. A RAMADAS RAO [REFERRED TO]

JUDGEMENT

(1.) This appeal is focussed at the instance of the unsuccessful plaintiff as against the judgment and decree dated 20.12.2007 passed by the learned VI Additional Judge, City Civil Court, Chennai in O.S.No.9334 of 2006.

(2.) For convenience sake, the parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) A thumb-nail sketch of the relevant facts as stood exposited from the plaint would run thus:

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R.HARIKRISHNAN Vs. KAMALAKANNAN

Referred Judgements :-

JUDGEMENT

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