REGENT COMPUTRONICS PVT. LTD.

GOVINDAMMAL Appellant

V/S

Anjugam Respondents

Referred Judgements :-

NAGAYASAMI NAIDU AND ORS VS. KOCHADAI NAIDU AND ORS [REFERRED TO]
S.CHINNAYAN AND OTHERS VS. C.CHIDAMBARAM AND ORS. [REFERRED TO]
RAMASAMY GOUNDER AND ORS VS. CHINNAPILLAI AND ORS [REFERRED TO]
K V NARAYANASWAMI IYER VS. K V RAMAKRISHNA IYER [REFERRED TO]
D S LAKSHMAIAH VS. L BALASUBRAMANIYAM [REFERRED TO]
MAKHAN SINGH VS. KULWANT SINGH [REFERRED TO]
K SENGODAN VS. K DHARMALINGAM [REFERRED TO]
MUNIAPPA NACIKER VS. BALAKRISHNA NAICKER [REFERRED TO]
K V RAMASAMY VS. K V RAHGAVAN [REFERRED TO]
G.K. PALANISAMY PROPRIETOR VS. AMUDHAVENI [REFERRED TO]
PANDIAN VS. MADHANMOHAN [REFERRED TO]
S SUBRAMANIAN VS. S RAMASAMY ETC ETC [REFERRED TO]
BHAGWAT SHARAN VS. PURUSHOTTAM [REFERRED TO]

JUDGEMENT

(1.) By order dtd. 31/1/2019, the second appeal was dismissed, confirming the judgment and decree of the Lower Appellate Court. The matter went in appeal before the Hon'ble Supreme Court in C.A.No.524 of 2023 and the Hon'ble Supreme Court by an order dtd. 25/1/2023 allowed the appeal, setting aside the order dtd. 31/1/2019 and remanded the matter to this Court for fresh disposal. Pursuant to the order of remand, the Appeal is listed before this Court.

(2.) This appeal is filed challenging the judgment and decree dtd. 9/8/2007 on the file of the learned Additional District Judge's (FTC) Court, Ariyalur in A.S.No.62 of 2004 reversing the judgment and decree dtd. 28/6/2002 in O.S.No.185 of 2000 on the file of the District Munsif Court, Ariyalur.

(3.) For the sake of convenience, parties are referred as per the ranking before the trial Court.

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GOVINDAMMAL Vs. ANJUGAM

Referred Judgements :-

JUDGEMENT

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