REGENT COMPUTRONICS PVT. LTD.

Muthuraja And Ors. Appellant

V/S

LAKSHMINARAYANA Respondents

Referred Judgements :-

JAYASING V. GOPAL [REFERRED TO]
O.A.O.K.C.T. CHIDAMBARAM CHETTIAR (MINOR) AND OTHERS VS SWAMINATHAN ALIAS SAMIDURAI THEVAR AND OTHERS [REFERRED TO]
RAJU V. RAMCHAND [REFERRED TO]
RAHIM UNNISSA BEGUM V. SRINIVASA AIYANGAR [REFERRED TO]
KAMATCHI AMMAL VS ATHIGAMUDAYA PILLAI AND OTHERS [REFERRED TO]
MADAN NAIK DEAD VS. HANSUBALA DEVI [REFERRED TO]
CORPORATION OF THE CITY OF BANGALORE VS. M PAPAIAH [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]
OSWAL FATS AND OILS LIMITED VS. ADDITIONAL COMMISSIONER ADMINISTRATION BAREILLY DIVISION BAREILLY [REFERRED TO]
H H BRIJ INDAR SINGH VS. LALA KANSHI RAM [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]

JUDGEMENT

(1.) THIS second appeal arises out of the Judgment and Decree dated 10.01.2003 in A.S. No. 24 of 2002 on the file of the Principal District Court, Villurpuram confirming the Judgment and Decree dated 30.03.2001 in O.S. No. 306 of 1999 on the file of the Principal District Munsif Court, Ulundurpet.

(2.) THE averments made in the plaint are as follows: -

(3.) THE Learned Trial Judge after considering the averments both in the plaint and written statement and arguments on either side counsel has framed necessary issues and on perusing the oral and documentary evidence viz., P.W.1 to P.W.3, D.W.1, D.W.2 and Exs.A1 to A22, Exs.B1 to B6, decreed the suit. Aggrieved against the judgment and decree of the trial court, the defendants preferred an appeal in A.S. No. 24 of 2002 on the file of the Principal District Court, Villupuram.

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MUTHURAJA AND ORS. Vs. LAKSHMINARAYANA

Referred Judgements :-

JUDGEMENT

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