REGENT COMPUTRONICS PVT. LTD.

G.Banumithra Appellant

V/S

T.Santhakumar Respondents

Referred Judgements :-

CHAND RANI [SMT] [DEAD] BY LRS VS. KAMAL RANI [SMT] [DEAD] BY LRS [REFERRED TO]
TIRUMALACHETTI RAJARAM VS. TIRUMALACHETTI RADHAKRISHNAYYA CHETTY [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
JUGRAJ SINGH VS. JASWANT SINGH [REFERRED TO]
KALI PRASAD SINGH VS. RAM PRASAD SINGH [REFERRED TO]
HOSHIAM SHAVAKSHA DOLIKUKA VS. THRITY HOSHIE DOLIKUKA [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
I.S. SIKANDAR VS. K. SUBRAMANI [REFERRED TO]
MOHINDER KAUR VS. SANT PAUL SINGH [REFERRED TO]

JUDGEMENT

(1.) The defendants in the suit in OS.No.420/2006 on the file of the Additional District Court cum Fast Track Court No.1, Chengalpattu, are the appellants in AS.No.1011/2008. The plaintiff in the said suit is the appellant in AS.No.1067/2009. Since both the appeals arise out of the same judgment and decree in OS.No.420/2006, both these appeals are heard and disposed of by this common judgment.

(2.) Since the plaintiff as well as the defendants have filed independent appeals against the judgment and decree of the Trial Court, reference to the appellants would mean defendants and the plaintiff will be otherwise referred to as the respondent.

(3.) Brief facts that are necessary for the disposal of the above Appeal Suits are as follows:-

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G.BANUMITHRA Vs. T.SANTHAKUMAR

Referred Judgements :-

JUDGEMENT

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