REGENT COMPUTRONICS PVT. LTD.

Selvarathinathammal Appellant

V/S

R. Rajeswari Respondents

Referred Judgements :-

M.KALLAPPA SETTY V. M.V. LAKSHMINARAYANA RAO [REFERRED TO]
SHEODAN SINGH VS. DARYAO KUNWAR [REFERRED TO]
CHANDRA BHAN VS. PAMMA BAI [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
LALTOOMANI MOHANTY VS. FIRST ADDITIONAL DISTRICT JUDGE CUTTACK [REFERRED TO]
RAMAJI BATANJI VS. MANOHAR CHINTAMAN [REFERRED TO]
SADASIVA GOUNDER VS. PURUSHOTHAMAN [REFERRED TO]
CHINNA NACHIAPPAN VS. PL LAKSHMANAN [REFERRED TO]
RAJESWARI VS. NAGARAJAN [REFERRED TO]
N.RAMAN VS. P.SIVALINGAM [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
AMSAVENI VS. DISTRICT REVENUE OFFICER [REFERRED TO]
SUBRAMANIAM VS. KOSALAI AMMAL [REFERRED TO]

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 24.02.2000 in A.S. No. 125 of 1997 on the file of IV Additional Court, City Civil Court, Chennai, confirming the judgment and decree dated 12.09.1996 made in O.S. No. 31 of 1995 on the file of I Assistant Court, City Civil Court, Chennai.

(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, D.W.1 to D.W.3 and Exs.A1 to A9 and Exs.B1 to B12, decreed the suit. Aggrieved against the judgment and decree passed by the trial court, the defendant preferred an appeal in A.S. No. 125 of 1997 on the file of the IV Additional Court, City Civil Court, Chennai.

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SELVARATHINATHAMMAL Vs. R. RAJESWARI

Referred Judgements :-

JUDGEMENT

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