REGENT COMPUTRONICS PVT. LTD.

A.KANTHAMANI Appellant

V/S

NASREEN AHMED Respondents

Referred Judgements :-

RAMASWAMY GOUNDER VS. K.M.VENKATACHALAM AND OTHERS [REFERRED TO]
A.M.GANDHISAN VS. AYYASAMI [REFERRED TO]
MARIMUTHU AMMAL VS. K.S.ARUNACHALA IYER AND OTHERS [REFERRED TO]
KHAGENDRA LALL DUTTA AND ANOTHER VS. JACOB SOLE JACOB [REFERRED TO]
RANGANATHA GOUNDER VS. SAHADEVA GOUNDER AND OTHERS [REFERRED TO]
GOMATHINAYAGAM PILLAI VS. PALANISWAMI NADAR [REFERRED TO]
N P THIRUGNANAM VS. R JAGAN MOHAN RAO [REFERRED TO]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
GANESH SHET VS. C S G K SETTY [REFERRED TO]
RAHAT JAN VS. HAFIZ MOHAMMAD USMAN DECEASED [REFERRED TO]
SATYA PRAKASH GOEL VS. RAM KRISHAN MISSION [REFERRED TO]
H G KRISHNA REDDY AND CO VS. M M THIMMAIAH [REFERRED TO]

JUDGEMENT

(1.) THIS Appeal has been preferred against the Decree and Judgment in O. S. No. 135 of 1996 on the file of the VIII Additional Judge, City Civil Court, Chennai. The Defendant, who has lost her defence before the trial Court, is the appellant herein.

(2.) THE averments in the plaint in brief relevant for the purpose of this case are as follows:

(3.) THE Defendant in his written statement would contend as follows:-

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A KANTHAMANI Vs. NASREEN AHMED

Referred Judgements :-

JUDGEMENT

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