REGENT COMPUTRONICS PVT. LTD.

K. Mohan Kumar Appellant

V/S

PONNAMMAL Respondents

Referred Judgements :-

PAPPANNAN AND ORS. VS. KOLANDASAMY [REFERRED TO]
R V E VENKATACHALA GOUNDER VS. ARULMIGU VISWESARASWAMI AND V P TEMPLE [REFERRED TO]
RAMCHANDRA SAKHARAM MAHAJAN VS. DAMODAR TRIMBAK TANKSALE [REFERRED TO]
FGP LTD VS. SALEH HOOSEINI DOCTOR [REFERRED TO]
KAMMAVAR SANGAM VS. MANI JANAGARAJAN [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
S.NIRMALA VS. KANNIAMMAL [REFERRED TO]

JUDGEMENT

(1.) The defendant in the suit is the appellant in the above appeal. The Second Appeal is filed against the judgment and decree dtd. 18/2/2011 in A.S. No.27 of 2010 on the file of Subordinate Judge, Dharapuram, confirming the judgment and decree dtd. 18/9/2010 in OS.No.330 of 2007 on the file of District Munsif Court, Kangayam, Erode District.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.

(3.) The brief facts, which gave rise to this Second Appeal, are as follows:

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K. MOHAN KUMAR Vs. PONNAMMAL

Referred Judgements :-

JUDGEMENT

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