REGENT COMPUTRONICS PVT. LTD.

K. MANI Appellant

V/S

A. Ragini Respondents

Referred Judgements :-

BADRILAL VS. SURESH AND OTHERS [REFERRED TO]
MRS. UMADEVI NAMBIAR VS. THAMARASSERI ROMAN CATHOLIC DIOCESE [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
RITA VS. C SUSEELA [REFERRED TO]
P S G GANGA NAIDU & SONS CHARITIES VS. SPECIAL COMMISSIONER & COMMISSIONER-LAND REFORMS /LAND COMMISSIONER [REFERRED TO]
MOKKAMAYA THEVAR VS. RAJAMANI PILLAI [REFERRED TO]
JAMILA BEGUM VS. SHAMI MOHD. [REFERRED TO]
NATARAJAN VS. M.RAVI [REFERRED TO]

JUDGEMENT

(1.) The Second Appeal is directed against the decree and judgment dtd. 18/8/2022 passed in A.S. No.109 of 2020, on the file of the XV Additional Judge, City Civil Court, Chennai, reversing the Judgment and decree dtd. 13/12/2019 passed in O.S. No.3487 of 2014, on the file of the V Assistant Judge, City Civil Court, Chennai.

(2.) The appellants are the defendants 1 and 4 in O.S. No.3487/2014 on the file of the V Assistant Judge, City Civil Court, Chennai.

(3.) The 1st respondent as plaintiff filed the above suit in O.S. No.3487/2014 for the following reliefs:

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K. MANI Vs. A. RAGINI

Referred Judgements :-

JUDGEMENT

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