REGENT COMPUTRONICS PVT. LTD.

S Manickam Appellant

V/S

INDIAN BANK 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]
STATE BANK OF INDIA VS. S N GOYAL [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]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
BIBHABATI DEVI VS. RAMENDRA NARAYAN ROY [REFERRED TO]

JUDGEMENT

(1.) This Second appeal is focussed by the first defendant animadverting upon the judgment and decree dated 29.4.2011 passed by the Additional District Court, Fast Track Court No.1, Salem, in confirming the judgment and decree dated 31.3.2010 passed by the Sub Court, Attur, in O.S.No.53 of 2004, which was one for recovery of money.

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

(3.) A r'esume of facts absolutely necessary for the disposal of this Second Appeal, would run thus:

Click here to view full judgment.

S MANICKAM Vs. INDIAN BANK

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address