REGENT COMPUTRONICS PVT. LTD.

SHANMUGAM Appellant

V/S

Kunchithapatham Respondents

Referred Judgements :-

CHUNILAL V. MEHTA AND SONS LTD. V. CENTURY SPG. AND MGF. CO. LTD. [REFERRED TO]
ORIENTAL INVESTMENT CO LIMITED VS. COMMISSIONER OF INCOME TAX BOMBAY [REFERRED TO]
PRATIVA DEVI VS. T V KRISHNAN [REFERRED TO]
SATYA GUPTA ALIAS MADHU GUPTA VS. BRUESH KUMAR [REFERRED TO]
RAGAVENDRA KUMAR VS. FIRM PREM MACHINARY AND CO [REFERRED TO]
MOLAR MAL DEAD VS. KAY IRON WORKS PRIVATE LIMITED [REFERRED TO]
JAI SINGH VS. SHAKUNTALA [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
BHARATHA MATHA VS. R VIJAYA RENGANATHAN [REFERRED TO]
DINESH KUMAR VS. YUSUF ALI [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
SETH SUWALAL CHHOGALAL VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
BIBHABATI DEVI VS. RAMENDRA NARAYAN ROY [REFERRED TO]

JUDGEMENT

(1.) THIS second appeal is filed by the defendant, inveighing the judgement and decree dated 18.8.2011 passed by the learned District Judge, Tiruvarur, in A.S.No.6 of 2008, confirming the judgement and decree dated 10.4.2007 passed by the Subordinate Judge, Mannarkudi, in O.S.No.26 of 2006, which is one for recovery of money.

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

(3.) BEING aggrieved by and dissatisfied with the judgements and decrees of both the Courts below, this second appeal has been filed by the defendant on various grounds and also suggesting the following substantial questions of law:

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SHANMUGAM Vs. KUNCHITHAPATHAM

Referred Judgements :-

JUDGEMENT

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