REGENT COMPUTRONICS PVT. LTD.

J. VINCENT Appellant

V/S

S. SRINIVASAN Respondents

Referred Judgements :-

S.M. GOPAL CHETTY VS. RAMAN [REFERRED TO]
PARAK UNNAN VEETILL JOSEPHS SON MATHEW VS. NEDUMBARA KURUVILAS SON [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
N P THIRUGNANAM VS. R JAGAN MOHAN RAO [REFERRED TO]
PATEL NATWARLAL RUPJI VS. KONDH GROUP KHETI VISHAYAK [REFERRED TO]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
MOTILAL JAIN VS. RAMDASI DEVI [REFERRED TO]
NIRMALA ANAND VS. ADVENT CORPORATION PRIVATE LIMITED [REFERRED TO]
P DSOUZA VS. SHONDRILO NAIDU [REFERRED TO]
ANIL RISHI VS. GURBAKSH SINGH [REFERRED TO]
SILVEY VS. ARUN VARGHESE [REFERRED TO]
ALOKA BOSE VS. PARMATMA DEVI [REFERRED TO]
J P BUILDERS VS. A RAMADAS RAO [REFERRED TO]
PRAMOD BUILDINGS AND DEVELOPERS LTD VS. SHANTA CHOPRA [REFERRED TO]
S V SANKARALINGA NADAR VS. P T S RATNASWAMI NADAR [REFERRED TO]
SUSHILA VS. NILHALCHAND NAHATA [REFERRED TO]
V KANNIAMMAL VS. ANJALAKSHIAMMAL [REFERRED TO]
S NARAYANAPPA VS. SAMPANGI RAMAYYA & OTHERS [REFERRED TO]
SILUVAI RAJAN @ M.S.RAJAN VS. GLORY STELLA BAI [REFERRED TO]

JUDGEMENT

(1.) THE case of the plaintiff in a nut -shell is as follows:

(2.) THE defendant has filed written statement under Order 8 Rule 1 CPC, stating as follows:

(3.) AT the time of trial, on the side of the plaintiff, P.W. 1 -plaintiff -J. Vincent was examined, apart from two other witnesses - -P.W. 2 M.V. Govindan, P.W. 3 -S. Subramanian and P.W. 4 -V.K. Veeramani and Exs. P -1 to P -14 were marked; on the side of the defendant, S. Srinivasan (defendant) was examined as D.W. 1, apart from D.W. 2 -S. Jayalakshmi (wife of D.W. 1 -defendant) and Exs. D -1 to D -21 were marked. Exs. C -1 to C -3 were marked as Court documents.

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J. VINCENT Vs. S. SRINIVASAN

Referred Judgements :-

JUDGEMENT

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