REGENT COMPUTRONICS PVT. LTD.

Bimabi Appellant

V/S

V. SUBRAMANIAN Respondents

Referred Judgements :-

LOURDU MARI DAVID AND OTHERS V. LOUIS CHINNAYA AROGIASWAMY AND OTHERS [REFERRED TO]
H. KASHMIR SINGH V. HARNAM SINGH [REFERRED TO]
BALUSWAMI AIYAR V. LAKSHMANA AIYAR AND THREE OTHERS [REFERRED TO]
KSHITISH CHANDRA PURKAIT VS. SANTOSH KUMAR PURKAIT [REFERRED TO]
DHYAN INVESTMENTS AND TRADING COMPANY LIMITED VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
A C ARULAPPAN VS. AHALYA NAIK [REFERRED TO]
CITADEL FINE PHARMACEUTICALS VS. RAMANIYAM REAL ESTATES P LTD [REFERRED TO]
ABDUL HAKEEM KHAN VS. ABDUL MANNAN KHADRI [REFERRED TO]
N T PALANISAMY CHETTIAR VS. KOMARA CHETTIAR [REFERRED TO]
NALLAYA GOUNDER VS. P RAMASWAMI GOUNDER [REFERRED TO]
VISWANATHAN VS. R LAKSHMI AMMAL DEED [REFERRED TO]
M RAMALINGAM VS. V SUBRAMANYAM [REFERRED TO]

JUDGEMENT

(1.) THE judgment and decree, dated 3.10.2005 made in A.S. No. 22 of 2005 on the file of the District Court, Cuddalore, reversing the judgment and decree dated 19.1.2005 made in O.S. No. 36 of 2002 on the file of the Sub Court, Cuddalore, are under challenge in this memorandum of second appeal.

(2.) THE appellant is the defendant in the suit in O.S. No. 36 of 2002, whereas the respondent is the plaintiff.

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

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BIMABI Vs. V. SUBRAMANIAN

Referred Judgements :-

JUDGEMENT

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