REGENT COMPUTRONICS PVT. LTD.

M. Ramamoorthy And Ors. Appellant

V/S

R. Thirunavukkarasu Respondents

Referred Judgements :-

PREMJI RATANSEY SHAH AND OTHERS V. UNION OF INDIA AND OTHERS [REFERRED TO]
PREMJI RATANSEY SHAH VS. UNION OF INDIA [REFERRED TO]
JAI MANGAL ORAON VS. MIRA NAYAK [REFERRED TO]
T TAMILARASAN VS. AROKKIASAMY [REFERRED TO]
T TAMILARASAN VS. AROKKIASAMY [REFERRED TO]
VELURAN @ MUTHUSAMY GOUNDER VS. PERUMAL GOUNDER [REFERRED TO]
SUBRAMANIAM VS. KOSALAI AMMAL [REFERRED TO]

JUDGEMENT

(1.) The second appeal arises out of the judgment and decree dated 24.02.2005 made in A.S.No.43 of 2004 on the file of the learned Principal Subordinate Judge, Virudhachalam, reversing the judgment and decree dated 27.02.2004 passed in O.S.No.254 of 1999 on the file of the learned Second Additional District Munsif, Virudhachalam.

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

(3.) The gist and essence of the written statement filed by the defendant is as follows:

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M. RAMAMOORTHY AND ORS. Vs. R. THIRUNAVUKKARASU

Referred Judgements :-

JUDGEMENT

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