REGENT COMPUTRONICS PVT. LTD.

Krishnapillai And Ors. Appellant

V/S

Marimuthupillai Respondents

Referred Judgements :-

KEDAR LAL SEAL VS. BAN LAL SEAL [REFERRED TO]
MAHESH CHAND SHARMA VS. RAJ KUMARI SHARMA [REFERRED TO]
C MASILAMANI MUDALIAR VS. IDOL OF SRI SWAMINATHASWAMI SWAMINATHASWAMI THIRUKOIL [REFERRED TO]
GOMTIBAI DEAD VS. MATTULAL DEAD [REFERRED TO]
KAREWWA VS. HUSSENSAB KHANSAHEB WAJANTRI [REFERRED TO]
BONDAR SINGH VS. NIHAL SINGH [REFERRED TO]
PAULSAMY NADAR VS. UDAYA KUMAR LINGAN [REFERRED TO]
S K VENKATASUBRAMANIA AYYAR VS. SSIVAGURUNATHA CHETTIAR [REFERRED TO]
SUDISH PRASAD VS. BABUI JONHIA ALIAS MANORMA DEVI [REFERRED TO]
CHAIRMAN & MANAGING TRUSTEE VS. C.V.RAJESWARI AMMAL [REFERRED TO]

JUDGEMENT

(1.) THE judgment and decree, dated 29.11.2005 and made in A.S. No. 53 of 2005 on the file of the Principal Sub Court, Tindivanam, reversing the judgment and decree dated 20.4.2005 and made in O.S. No. 104 of 1997 on the file of the District Munsif -cum -Judicial Magistrate Court, Vanur, are under challenge in this memorandum of second appeal.

(2.) THE appellants are the legal representatives of the plaintiff in the suit in O.S. No. 104 of 1997, whereas the respondent is the defendant.

(3.) THE necessary facts leading to the filing of this second appeal are as under: - -

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KRISHNAPILLAI AND ORS. Vs. MARIMUTHUPILLAI

Referred Judgements :-

JUDGEMENT

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