REGENT COMPUTRONICS PVT. LTD.

G.Ramachandiran Appellant

V/S

S.Arumugam Respondents

Referred Judgements :-

RAJ LUKHEE DEBEA V. GOKOOL CHANDER CHOWDRY [REFERRED TO]
KANDASAMI V. NAGALINGA [REFERRED TO]
JANIKIRAM SITAL RAM FIRM V. THE CHOTA NAGPUR BANKING ASSOCIATION LTD. [REFERRED TO]
KUMARASWAMI SASTRI,J. IN NAYAKAMMAL V. MUNUSWAMI MUDALIAR [REFERRED TO]
STATE OF BIHAR VS. RADHA KRISHNA SINGH [REFERRED TO]
RAHASA PANDIANI VS. GOKULANANDA PANDA [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
KATASANI RAMA LAKSHMAMMA VS. KATASANI JAGADESWARA REDDI [REFERRED TO]
JEGANNATHAM PILLAI VS. KUNJITHAPATHAM PILLAI [REFERRED TO]
R C CHURCH VS. K SEERANGA GOUNDER [REFERRED TO]
NARAYANA AIYAR VS. RAMA AIYAR [REFERRED TO]
(VEMULAPALLI) RAMAKOTAYYA VS. (GUTHA) VIRARAGHAVAYYA [REFERRED TO]
RAMGOUDA ANNAGOUDA PATIL VS. BHAUSAHEB [REFERRED TO]

JUDGEMENT

(1.) This appeal is arising out of a Judgement and Decree passed by the First Appellate Court, in A.S.No.26/2006, dated 27.10.2006, in dismissing the appeal and thereby confirming the judgement and decree passed in O.S.No.225/1999, dated 11.04.2002.

(2.) For the better appreciation of this appeal, the brief averments of the plaint as well as the written statement are reproduced hereunder:

(3.) The brief averments of the written statement are as follows:

Click here to view full judgment.

G.RAMACHANDIRAN Vs. S.ARUMUGAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address