REGENT COMPUTRONICS PVT. LTD.

PALANISAMY Appellant

V/S

PUNJAB NATIONAL BANK Respondents

Referred Judgements :-

MOHAMED HUSSAIN V. BABU KISHVA NANDAN [REFERRED TO]
VENKATESHWARLU V. RAGHAVALU [REFERRED TO]
BUDHRAJ V. BHAN ZARLAL [REFERRED TO]
V TULASAMMA VS. SESHA REDDY [REFERRED TO]
RITESH TEWARI VS. STATE OF UP [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
NARAYANA PRABHU VS. JANARDHANA MALLAN [REFERRED TO]

JUDGEMENT

(1.) This appeal is focussed at the instance of the plaintiff as against the judgment and decree dated 10.11.2008 passed by the learned Additional District Judge, Fast Track Court No.I, Salem in O.S.No.125 of 2006.

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

(3.) Compendiously and concisely, the germane facts absolutely necessary for the disposal of this appeal would run thus:

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PALANISAMY Vs. CHINNAKANDAN @ KANDASAMY

Referred Judgements :-

JUDGEMENT

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