REGENT COMPUTRONICS PVT. LTD.

S. Thilagam Appellant

V/S

PALANI Respondents

Referred Judgements :-

UNITED BANK OF INDIA LIMITED VS. LEKHARAM SONARAM AND CO [REFERRED TO]
H G NANJAPPA VS. M F C INDUSTRIES P LTD [REFERRED TO]
STATE OF HARYANA VS. NAVIR SINGH [REFERRED TO]
STATE OF HARYANA VS. NAVIR SINGH [REFERRED TO]
STATE OF HARYANA VS. NAVIR SINGH [REFERRED TO]
K. SIVAKUMAR VS. Y. NEERAJA [REFERRED TO]
Y.L. VEERABADRA VS. A. MOHAMMED FAROOK [REFERRED TO]

JUDGEMENT

(1.) The Plaintiff is on Second Appeal against the reversing finding in a Suit for recovery of money.

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

(3.) The Plaintiff filed O.S. No.436 of 2013 for recovery of a sum of Rs.2,99,933.64 from the Defendant on the strength of a Mortgage by deposit of Title Deeds, dtd. 28/6/2009.

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S. THILAGAM Vs. PALANI

Referred Judgements :-

JUDGEMENT

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