REGENT COMPUTRONICS PVT. LTD.

G. RANGARAJU Appellant

V/S

R. VENKATESWARAN Respondents

Referred Judgements :-

SURAJ BUNSI KOER V. SHEOPROSHAD SINGH [REFERRED TO]
BHAGBUT PERSHAD V. MT. GIRJA KOER [REFERRED TO]
GANPATI V. RAMESHWAR [REFERRED TO]
RAMASAMAYYAN V. VIRASAMI AYYAR [REFERRED TO]
FAQIR CHAND VS. SARDARNI HARNAM KAURDEAD [REFERRED TO]
MADRAS RUBBER FACTORY LIMITED VS. UNION OF INDIA [REFERRED TO]
MITHILESH KUMARI VS. PREM BEHARI KHARE [REFERRED TO]
K KHAJA MOHIDEEN VS. K MUHAIDEEN BATCH [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is filed against a judgment and decree in O.S. No. 358 of 1978, on the file of the Second Additional Subordinate Judge, Madurai, dated 3-12-1980. Defendants 13 and 14 are the appellants. In this appeal, we are concerned only with items 2 to 4 in the plaint Schedule.

(2.) FOR the sake of convenience, the parties will be referred to hereafter by their ranks in the Court below in the suit.

(3.) THE 6th defendant, sister of the plaintiff, also supported the case of the plaintiff.

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G RANGARAJU Vs. R VENKATESWARAN

Referred Judgements :-

JUDGEMENT

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