REGENT COMPUTRONICS PVT. LTD.

K.Kalaiyarasu Sylvaster Appellant

V/S

VADIVAMMAL Respondents

Referred Judgements :-

RADHAMONI DEBI V.COLLECTOR OF KHULNA [REFERRED TO]
SECRETARY OF STATE FOR INDIA V.DEBENDRA LAL KHAN [REFERRED TO]
AZGAR BARID (DEAD) BY LEGAL REPRESENTATIVES AND OTHERS VS. MAZAMBI ALIAS PYAREMABI [REFERRED TO]
NAGABHUSHANAMMAL (D) BY LRS. VS. C. CHANDIKESWARALINGAM [REFERRED TO]

JUDGEMENT

(1.) The Appeal Suit is directed against the judgment and decree passed in O.S.No.37 of 2009, dtd. 28/2/2014, on the file of II Additional District Court, Thoothukudi.

(2.) The gist of the plaint is as follows:

(3.) The defence of the first defendant is as follows:

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K.KALAIYARASU SYLVASTER Vs. VADIVAMMAL

Referred Judgements :-

JUDGEMENT

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