REGENT COMPUTRONICS PVT. LTD.

SANTHAMANI Appellant

V/S

S Saradamani Respondents

Referred Judgements :-

P.VIJAYALAKSHMI V. P.SUSEELA AND OTHERS [REFERRED TO]
YUDHISHTER VS. ASHOK KUMAR [REFERRED TO]
G SEKAR VS. GEETHA [REFERRED TO]
PREMA VS. NANJE GOWDA [REFERRED TO]
GANDURI KOTESHWARAMMA VS. CHAKIRI YANADI [REFERRED TO]
VAISHALI SATISH GANORKAR VS. SATISH KESHAORAO GANORKAR [REFERRED TO]
P.VIJAYALAKSHMI VS. P.SUSHEELA [REFERRED TO]
PANEERSELVAM VS. MOHANA [REFERRED TO]

JUDGEMENT

(1.) Animadverting upon the judgment and decree dated 03.11.2009 passed in A.S.No.4 of 2007 on the file of the First Additional District Court, Coimbatore, reversing the judgment and decree dated 28.07.2006 passed in O.S.No.85 of 2005 on the file of the Sub Court, Udumalpet, this second appeal is focussed by D2.

(2.) The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) The epitome and the long and the short of the germane facts absolutely necessary for the disposal of this Second Appeal would run thus:

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SANTHAMANI Vs. S SARADAMANI

Referred Judgements :-

JUDGEMENT

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