REGENT COMPUTRONICS PVT. LTD.

S. SAROJA Appellant

V/S

M. BALASUBRAMANIAN Respondents

Referred Judgements :-

RAMACHANDRA SHENOY VS. HILDA BRITE [REFERRED TO]
A SREENIVASA PAI VS. SARASWATHI AMMAL ALIAS G KAMALA BAI [REFERRED TO]
THOTA SESHARATHAMMA VS. THOTA MANIKYAMMA [REFERRED TO]
BHURA VS. KASHI RAM [REFERRED TO]
DIYYALA GOPALA KRISHNA MURTHY VS. PULLAGURA DHANALAKSHAMMA [REFERRED TO]

JUDGEMENT

(1.) The Appeal Suit is directed against the judgment and decree passed in O.S.No.47 of 2012, dtd. 29/1/2014, on the file of II Additional District Court, Trichy.

(2.) The gist of the plaintiff's case in short is as follows:

(3.) The defence of the defendants 1 to 3 in short is as follows:

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S. SAROJA Vs. M. BALASUBRAMANIAN

Referred Judgements :-

JUDGEMENT

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