REGENT COMPUTRONICS PVT. LTD.

K.V.Murugesan Appellant

V/S

S.S.Maniyan Respondents

Referred Judgements :-

N.JAYAMURUGAN V. M/S.SARAVANA GLOBAL HOLDINGS LIMITED [REFERRED TO]
FOUR BHAI PRIVATE LIMITED VS. WALAITI RAM [REFERRED TO]
MANIK RATAN GUIN VS. PRAKASH CHANDRA [REFERRED TO]
ABDUL MAJID VS. GANESH DAS KALOORAM LTD [REFERRED TO]
K K RM MUTHAYEE ACHI VS. A K RM S RM SABBIAH CHETTIAR [REFERRED TO]
HAJI SHEIKH HASANOO VS. S NATESA MUDLIAR [REFERRED TO]
KANHYALAL VS. RAMKUMAR [REFERRED TO]
BENARES BANK LIMITED VS. HORMUSJI PESTONJI [REFERRED TO]
C.M. SIVARAM VS. V.S. JAYARAM MUDALIAR [REFERRED TO]
SUMITRA BALUJA VS. BHARAT CHEMICAL INDUSTRIES AND OTHERS [REFERRED TO]
N.JAYAMURUGAN VS. SARAVANA GLOBLE HOLDINGS LTD. [REFERRED TO]

JUDGEMENT

(1.) The sole defendant before the trial court who suffered a money decree is the appellant. The sole respondent is the plaintiff before the trial court.

(2.) The suit in O.S.No.585 of 2019 was filed by the respondent/plaintiff for recovery of a sum of Rs.13,23,333.00 from the defendant with subsequent interest on principal sum of Rs.10,00,000.00 at the rate of 1% per Rs.100.00 and for the costs of the suit.

(3.) The case of the plaintiff in brief is as follows:

Click here to view full judgment.

K.V.MURUGESAN Vs. S.S.MANIYAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address