REGENT COMPUTRONICS PVT. LTD.

Anthonisamy Appellant

V/S

Christo Raj Respondents

Referred Judgements :-

M. ABDUL MUTHALIP V. M. SAMSUDEEN [REFERRED TO]
P.C. KANDASAMY V. A. SEERANGASAMY AND ANOTHER [REFERRED TO]
NARANDAS KARSONDAS VS. S A KAMTAM [REFERRED TO]
BHATORI VS. RAM PIARI [REFERRED TO]
P RETNASWAMY VS. A RAJA [REFERRED TO]
FIRM MATHRA DAS JAGAN NATH VS. FIRM JIWAN MAL GIAN CHAND [REFERRED TO]
KEWAL KRISHAN VS. RAJESH KUMAR [REFERRED TO]

(1.) The Plaintiff who suffered concurrent findings before the Trial Court as well as the First Appellate Court is the Appellant herein.

(2.) The parties are described as per their litigative status before the Trial Court.

(3.) The material facts that would be necessary to decide the Second Appeal are as hereunder: