REGENT COMPUTRONICS PVT. LTD.

D.JANAKI Appellant

V/S

S.JAYALAKSHMI Respondents

Referred Judgements :-

GOVINDARAJ - VS.-DR.NALLASIVAM. [REFERRED TO]
R.ELANGO - VS. - K.DHANASEKARAN. [REFERRED TO]
K.R.CHINNASAMY - VS. - K.R.CHINNASAMY. [REFERRED TO]
K R MOHAN REDDY VS. NET WORK INC [REFERRED TO]
BASAYYA I MATHAD VS. RUDRAYYA S MATHAD [REFERRED TO]
PALANIAMMAL VS. PALANISWAMI [REFERRED TO]
N CHINNASAMY VS. P S SWAMINATHAN [REFERRED TO]
K.V. EASWARAN AND ANOTHER VS. T.S.T. ANAND [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition is preferred challenging the order and decreetal order dated 18.7.2011 passed in C.M.P.No.817 of 2011 in A.S.No.367 of 2010 on the file of the V Additional Judge, City Civil Court, Chennai.

(2.) Heard Mrs.V.Yamunadevi, learned counsel appearing for the petitioner and Mr.N.Manoharan, learned counsel appearing for the respondent.

(3.) Defendant is the revision petitioner. The suit O.S.No.3522 of 2007 was filed on 14.6.2007 for recovery of money lent on a promissory note. In the trial Court, the respondent/plaintiff was examined as P.W.1 and marked Exs.A-1 to A-3 as follows:-

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D JANAKI Vs. S JAYALAKSHMI

Referred Judgements :-

JUDGEMENT

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