REGENT COMPUTRONICS PVT. LTD.

R.NARAYANASAMY Appellant

V/S

RAMARAJ Respondents

Referred Judgements :-

THANGAMANI VS. GANESAN [REFERRED TO]
UTTAM SINGH DUGAL AND COMPANY LIMITED VS. UNION BANK OF INDIA [REFERRED TO]
GAUTAM SARUP VS. LEELA JETLY [REFERRED TO]
S R SRINIVASA VS. S PADMAVATHAMMA [REFERRED TO]
THUKKARAM VS. SHANTHI VARADHARAJAN [REFERRED TO]
DAMODAR LAL VS. SOHAN DEVI [REFERRED TO]
NARAYAN SITARAMJI BADWAIK (DEAD) THR. LRS. VS. BISARAM & ORS. [REFERRED TO]
AZGAR BARID (D) BY LRS. VS. MAZAMBI @ PYAREMABI [REFERRED TO]

JUDGEMENT

(1.) The Second Appeal has been filed against the Judgment and Decree passed in A.S.No.42 of 2004 dtd. 11/7/2005 on the file of the Subordinate Judge, Aruppukottai reversing the Judgment and Decree passed in O.S.No.121 of 2001 dtd. 28/9/2004 on the file of the District Munsif, Aruppukottai.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the Trial Court.

(3.) The plaintiffs in O.S.No.121 of 2001 on the file of the District Munsif, Aruppukottai are the appellants herein.

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R.NARAYANASAMY Vs. RAMARAJ

Referred Judgements :-

JUDGEMENT

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