REGENT COMPUTRONICS PVT. LTD.

S. Palanichamy Appellant

V/S

NAGAJOTHI Respondents

Referred Judgements :-

KOPPULA KOTAYYA NAIDU AND OTHERS VS. CHITRAPU MAHALAKSHMAMMA [REFERRED TO]
JAYDAYAL PODDAR VS. BIBI HAZRA [REFERRED TO]
UNION OF INDIA VS. MOKSH BUILDERS AND FINANCIERS LIMITED [REFERRED TO]
THAKUR BHIM SINGH THAKUR KAN SINGH VS. THAKUR KAN SINGH:THAKUR BHIM SINGH [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
CHANCHAL DEVI VS. PURI BANK LTD [REFERRED TO]
P. KRISHNA BHATTA AND ORS. VS. MUNDILA GANAPATHI BHATTA (DIED) AND ORS. [REFERRED TO]
NAZIR MOHAMED VS. J. KAMALA [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over dismissal of the suit filed by the plaintiff for recovery of possession and also the accounts, the present appeal came to be filed.

(2.) For the sake of convenience, the parties are referred to herein, as per their rank before the trial Court.

(3.) The brief facts, leading to the filing of this Appeal Suit, are as follows:-

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S. PALANICHAMY Vs. NAGAJOTHI

Referred Judgements :-

JUDGEMENT

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