REGENT COMPUTRONICS PVT. LTD.

VEERASAMY Appellant

V/S

VEERAN Respondents

Referred Judgements :-

JOHN PUSHPARAJ V. KASI NADAR [REFERRED TO]
RAME GOWDA VS. VARADAPPA NAIDU [REFERRED TO]
THIMMAIAH VS. SHABIRA [REFERRED TO]
KUMARI BAGHYAVATHI VS. LAKSHMIKANTHAMMAL [REFERRED TO]
P Rama Srinivasa Rao VS. N Ragavan [REFERRED TO]
P Rama Srinivasa Rao VS. N Ragavan [REFERRED TO]
N.RAMAN VS. P.SIVALINGAM [REFERRED TO]
JHARKHAND STATE HOUSING BOARD VS. DIDAR SINGH & ANR [REFERRED TO]

JUDGEMENT

(1.) This second appeal has been filed against the judgment and decree, in A.S.No.13 of 2014 on the file of the Sub Court, Theni, dtd. 31/3/2015, reversing the judgment and decree in O.S.No.46 of 2012 on the file of the District Munsif Court, Theni, dtd. 4/12/2013. The appellants herein are the defendants, the respondents herein are the plaintiffs in the original suit.

(2.) Brief substance of the plaint, in O.S.No.46 of 2012, is as follows:

(3.) Brief substance of the written statement filed by the first defendant and adopted by the defendants 2 to 4, in O.S.No.46 of 2012, is as follows:-

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VEERASAMY Vs. VEERAN

Referred Judgements :-

JUDGEMENT

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