REGENT COMPUTRONICS PVT. LTD.

NATESA GOUNDER Appellant

V/S

RAJA GOUNDER Respondents

Referred Judgements :-

JUSTINIANO ANTAO VS. BERNADETTE B PEREIRA [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
SWAYAM PRAKASH ASHRAMAM VS. G ANANDAVALLY AMMA [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
NANJAMMAL VS. MARAPPA GOUNDER [REFERRED TO]
PONNAIYAN ALIAS PONNUSAMI GOUNDER VS. KARUPPAKKAL ALIAS PONNAYAL [REFERRED TO]
ARANGASAMY VS. VALARMATHY [REFERRED TO]
P DHAANAKODI VS. ALAMELU [REFERRED TO]

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff animadverting upon the judgment and decree dated 27.02.2002 passed by the learned Subordinate Judge, Sankari in A.S.No.65 of 1998 in reversing the judgment and decree dated 26.06.98 passed by the learned District Munsif, Tiruchengode in O.S.No.589 of 1998.

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

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

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NATESA GOUNDER Vs. RAJA GOUNDER

Referred Judgements :-

JUDGEMENT

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