REGENT COMPUTRONICS PVT. LTD.

S.George Appellant

V/S

S.Alphonse Rani 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 focussed by the defendants, inveighing the judgment and decree dated 21.12.2012 passed by the learned Principal Judge, city Civil Court, Chennai in A.S. No. 110 of 2012 confirming the judgment and decree dated 23.11.2011 passed by the VI Assistant Judge, City Civil Court, Chennai in O.S. No. 4726 of 2010. The parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(2.) A re'sume of facts absolutely necessary and germane for the disposal of this second appeal would run thus:

(3.) Heard the learned counsel for the appellants.

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S.GEORGE Vs. S.ALPHONSE RANI

Referred Judgements :-

JUDGEMENT

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