REGENT COMPUTRONICS PVT. LTD.

V N Perumal Appellant

V/S

K Ramamoorthi Respondents

Referred Judgements :-

RAM CHANDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
ISHWARI PRASAD MISRA VS. MOHAMMAD ISA [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
FAKHRUDDIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
MAGAN BIHARI LAL VS. STATE OF PUNJAB [REFERRED TO]
S GOPAL REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
N KAMALAN DEAD VS. AYYASAMY [REFERRED TO]
ALAMGIR VS. STATENCT DELHI [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]
M MOHAMED KASSIM VS. C RAJARAM [REFERRED TO]
M MANOHARADHAS VS. C ARUMUGHAPERUMAL PILLAI [REFERRED TO]
GOPI VS. H DAVID [REFERRED TO]
RAM PRASAD VS. HARI NARAIN [REFERRED TO]

JUDGEMENT

(1.) THE second appeal arises out of the judgment and decree dated 30.11.2004 in A.S.No.39 of 2004 on the file of the Sub -Court, Bhavani, reversing the judgment and decree dated 10.03.2004 in O.S.No.378 of 2004 on the file of I Additional District Munsif Court, Bhavani.

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

(3.) THE gist and essence of the written statement filed by the first defendant, which is adopted by the second defendant are as follows:

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V N PERUMAL Vs. K RAMAMOORTHI

Referred Judgements :-

JUDGEMENT

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