REGENT COMPUTRONICS PVT. LTD.

Kuttub K.Z. Appellant

V/S

A. Selvaraj Respondents

Referred Judgements :-

R.KASILINGAM VS. S.P.VADIVELU DECEASED AND OTHERS [REFERRED TO]
SURYA NARAIN UPADHYAYA VS. RAM ROOP PANDEY [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
ANIGLASE YOHANNAN VS. RAMLATHA [REFERRED TO]
RAMESHWAR PRASAD VS. BASANTI LAL [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
K S KRISHAN VS. KRISHNAN [REFERRED TO]
RAMATHAL VS. MARUTHATHAL [REFERRED TO]
KAMAL KUMAR VS. PREMLATA JOSHI [REFERRED TO]
URVASHI AGGARWAL (SINCE DECEASED) THROUGH LRS AND ANOTHER VS. KUSHAGR ANSAL (SUCCESSOR IN INTEREST OF ERSTWHILE DEFENDANT NO.1 MRS. SURAJ KUMARI) AND OTHERS [REFERRED TO]
BEEMANENI MAHA LAKSHMI VS. GANGUMALLA APPA RAO (SINCE DEAD) BY LRS [REFERRED TO]
R.LAKSHMIKANTHAM VS. DEVARAJI [REFERRED TO]
R.GNANA ARULMONI VS. R.S.MAHARAJAN [REFERRED TO]
A.R.MADANA VS. M/S. RAMNATH PUBLICATION [REFERRED TO]
SUGHAR SINGH VS. HARI SINGH (DEAD) THROUGH LRS. [REFERRED TO]
U.N. KRISHNAMURTHY VS. A. M. KRISHNAMURTHY [REFERRED TO]

JUDGEMENT

(1.) The plaintiff in the suit in O.S.No.825 of 2007 on the file of the IV Additional District and Sessions Court, Coimbatore, is the appellant in A.S.No.266 of 2013 and the defendants 1 to 3 in the same suit in O.S.No.825 of 2007 are the appellants in A.S.No.9 of 2014. Since both the appeals arise out of the common judgment and decree of learned IV Additional District Judge, Coimbatore, in the suit in O.S.No.825 of 2007, these two appeals are disposed of by this common judgment.

(2.) For convenience, parties are referred to as per their litigating status before the trial Court.

(3.) Brief facts that are necessary for the disposal of both the appeals are as follows :

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KUTTUB K.Z. Vs. A. SELVARAJ

Referred Judgements :-

JUDGEMENT

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