REGENT COMPUTRONICS PVT. LTD.

S. Udayasankar Appellant

V/S

R. Kothandapani And Ors. Respondents

Referred Judgements :-

N P THIRUGNANAM VS. R JAGAN MOHAN RAO [REFERRED TO]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
V S PALANICHAMY CHETTIAR FIRM VS. C ALAGAPPAN [REFERRED TO]
SYED DASTAGIR VS. T R GOPALAKRISHNASETTY [REFERRED TO]
SEENI AMMAL VS. VEERAYEE AMMAL [REFERRED TO]
AMIRTHAM VS. SUBBIAN [REFERRED TO]
R RAJARAM VS. T R MAHESWARAN [REFERRED TO]
P SAMIAPPAN VS. RUKMANI [REFERRED TO]

JUDGEMENT

(1.) THIS Appeal Suit arises out of the judgment and decree dated 30.09.2003 made in O.S. No. 76 of 1997 on the file of the Additional Sub -Court, Gobichettipalayam.

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

(3.) THE trial Court, after considering the averments both in the plaint and the written statement and arguments of both the counsel, has framed three issues and considering the oral evidence of P.W.1, P.W.2, D.W.1 and D.W.2 and documentary evidence of Exs. A1 to A15 and B1 to B6, decreed the suit as prayed for in the plaint, against which, 1st defendant/appellant has preferred this appeal.

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S. UDAYASANKAR Vs. R. KOTHANDAPANI AND ORS.

Referred Judgements :-

JUDGEMENT

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