REGENT COMPUTRONICS PVT. LTD.

Marcellin Mari Christian Appellant

V/S

K. Rajendiran Respondents

Referred Judgements :-

RAM SARAN LALL THE STATE OF PUNJAB VS. DOMINI KUER:MST DOMINI KUER [REFERRED TO]
K J NATHAN VS. S V MARUTHI RAO [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
HAR NARAIN VS. MAM CHAND [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
DAYA VS. BUDH RAM, DECEASED REPRESENTED BY CHHAJJU, ETC AND ORS [REFERRED TO]
KANWAR RAJ SINGH (D) VS. GEJO. (D) [REFERRED TO]

JUDGEMENT

(1.) This second appeal arises out of the judgment and decree of the Court of the learned Additional Subordinate Judge at Puducherry in A.S.No. 18 of 2016, dtd. 24/9/2018 in reversing the Judgment and Decree of the Court of the Principal District Munsif at Puducherry in OS.No.60 of 2013 dtd. 12/12/2016.

(2.) The appellants before me are the defendants 1 to 3 in the suit.

(3.) O.S.No.60 of 2013 was presented by the plaintiff for the relief of declaration that

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MARCELLIN MARI CHRISTIAN Vs. K. RAJENDIRAN

Referred Judgements :-

JUDGEMENT

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