REGENT COMPUTRONICS PVT. LTD.

R Chinnasamy Appellant

V/S

Chinna Ramasamy Gounder Respondents

Referred Judgements :-

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]
UNION OF INDIA VS. IBRAHIM UDDIN [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 deceased defendant, animadverting upon the judgment and decree dated 10.9.2012 passed by the Principal District and Sessions Judge, Erode, in A.S.No.58 of 2012, confirming the judgment and decree dated 29.4.2011 passed by the Subordinate Judge in O.S.No.176 of 2010, which was one for recovery of money.

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

(3.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus:

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R CHINNASAMY Vs. CHINNA RAMASAMY GOUNDER

Referred Judgements :-

JUDGEMENT

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