REGENT COMPUTRONICS PVT. LTD.

E. Rathinabai Appellant

V/S

E. Shanmugam Respondents

Referred Judgements :-

LADII PANHAD JAISWAL VS. KAROAL DISTILLERY CO LTD [REFERRED TO]
GANESH SHET VS. C S G K SETTY [REFERRED TO]
MANJUNATH ANANDAPPA URF SHIVAPPA HANSI VS. TAMMANASA [REFERRED TO]
ANIGLASE YOHANNAN VS. RAMLATHA [REFERRED TO]
FAQUIR CHAND VS. SUDESH KUMARI [REFERRED TO]
SILVEY VS. ARUN VARGHESE [REFERRED TO]
BAL KRISHNA VS. BHAGWAN DAS [REFERRED TO]
JAIPUR VIKAS PRADHIKARAN VS. ASHOK KUMAR CHOUDHARY [REFERRED TO]
MD ZIAUL HAQUE VS. CALCUTTA VYAPER PRATISTHAN [REFERRED TO]
V UDAYA KUMAR VS. L NAVANEETHAMMAL [REFERRED TO]
GANESH RAM VS. GANPAT RAI [REFERRED TO]
T.A. KATHIRU KUNJU VS. JACOB MATHAI [REFERRED TO]
ANGAYARKANNI VS. MR. N. PONNUSWAMI [REFERRED TO]

JUDGEMENT

(1.) These two Second Appeals arise out of the Judgment and Decree of the Court of the I Additional District Judge at Thiruvallur in A.S. No.13 of 2012, dtd. 13/12/2013 in partly modifying the Judgment and Decree of the Court of Subordinate Judge at Tiruttani in O.S. No.21 of 2010, dtd. 31/10/2011.

(2.) For the sake of convenience, parties will be referred to as per their ranks in the Original Suit.

(3.) O.S. No.70 of 2008 was originally presented before the learned Subordinate Judge at Tiruvallur. Subsequently, it was transferred and renumbered as O.S. No.29 of 2010 on the file of the Sub-Court, Tiruttani.

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E. RATHINABAI Vs. E. SHANMUGAM

Referred Judgements :-

JUDGEMENT

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