REGENT COMPUTRONICS PVT. LTD.

MUTHUKUMAR Appellant

V/S

P. Sundar Respondents

Referred Judgements :-

SWARAN LATA GHOSH VS. H K BANERJEE [REFERRED TO]
C N RAMAPPA GOWDA VS. C C CHANDREGOWDA DEAD BY LRS [REFERRED TO]
SHANTILAL GULABCHAND MUTHA VS. TATA ENGINEERING & LOCOMOTIVE CO. LTD [REFERRED TO]
MEENAKSHISUNDARAM TEXTILES VS. VALLIAMMAL TEXTILES LTD [REFERRED TO]
MEENAKSHISUNDARAM TEXTILES VS. VALLIAMMAL TEXTILES LTD [REFERRED TO]
G. SELVAM AND ORS. VS. KASTHURI AND ORS. [REFERRED TO]
CHITRAKALA VS. P.MAHESH [REFERRED TO]
S. DHANASEKAR VS. K. BALAKRISHNAN [REFERRED TO]
R. STELLA VS. V. ANTONY FRANCIS [REFERRED TO]
J. SAVITHRI VS. SELVARAJ [REFERRED TO]
K.P. NATARAJAN VS. MUTHALAMMAL [REFERRED TO]

JUDGEMENT

(1.) The issue involved in both the Civil Revision Petitions are arising out of the Suit filed in O.S. No.142 of 2001 and hence the following common Order is passed.

(2.) (i). The Civil Revision Petition in C.R.P.(MD) No.706 of 2020 is filed by the Defendant in the Suit to set aside the Fair and Decretal Order, dtd. 1/2/2020 passed in E.A. No.41 of 2018 in E.P. No.10 of 2010 in O.S. No.142 of 2001 on the file of the Subordinate Court, Paramakudi. The said E.A. No.41 is filed inter alia praying to return of articles found in the inventory Report dtd. 7/5/2013.

(3.) The Defendant in the Suit is the Revision Petitioner herein and the Plaintiff in the Suit is the Respondent herein in both the Revision Petitions. For sake of convenience, the parties are referred as Plaintiff and Defendant as per the ranking in the Suit.

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MUTHUKUMAR Vs. P. SUNDAR

Referred Judgements :-

JUDGEMENT

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