REGENT COMPUTRONICS PVT. LTD.

PALANISWAMI Appellant

V/S

RAMAYAMMAL Respondents

Referred Judgements :-

RANI PURNIMA DEBI VS. KUMAR KHAGENDRA NARAYAN DEB [REFERRED TO]
M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
RABINDRA NATH MUKHERJEE VS. PANCHANAN BANERJEE [REFERRED TO]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [REFERRED TO]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
A RAMESH VS. A MANOHAR PRASAD [REFERRED TO]

JUDGEMENT

(1.) THIS Appeal has been preferred against the decree and judgment passed in O.S. No.125 of 1988 on the file of the Subordinate Court, Gobichettipalayam. The fifth Defendant in the Suit is the appellant herein.

(2.) THE short facts relevant for the purpose of deciding this Appeal are as follows

(3.) THE Point:

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PALANISWAMI Vs. RAMAYAMMAL

Referred Judgements :-

JUDGEMENT

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