REGENT COMPUTRONICS PVT. LTD.

Thillainayagam Appellant

V/S

Chidambaram Thillaiamman Respondents

Referred Judgements :-

VEDIAMMAL AND OTHERS V. M. KANDASAMY AND OTHERS [REFERRED TO]
LONANKUTTY V. THOMMAN ANDANOTHER,SHEODAN SINGH V. DARYAO KUNWAR [REFERRED TO]
SHEODAN SINGH VS. DARYAO KUNWAR [REFERRED TO]
PREMIER TYRES LIMITED VS. KERALA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
RENGANAYAKI VS. K R RENGANATHA MUDALIAR [REFERRED TO]
K A PERUMALSAMY VS. A KANDASAMY [REFERRED TO]

JUDGEMENT

(1.) The following are the brief averments find in O.S.No.380 of 1990:

(2.) In the written statement of the 1st defendant, adopted by the 2nd defendant the following are averred:

(3.) The facts contained in the plaint in O.S.No.411 of 90 are all some what similar to the averments found in the plaint of the suit in O.S.No.380 of 1990. The written statement is so also.

Click here to view full judgment.

THILLAINAYAGAM Vs. CHIDAMBARAM THILLAIAMMAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address