REGENT COMPUTRONICS PVT. LTD.

N. CHINNASAMY Appellant

V/S

P.S. SWAMINATHAN Respondents

Referred Judgements :-

NARASIMHAN V. NARAYANA CHETTIAR [REFERRED TO]
T.A.NARASIMHAN V. NARAYANA CHETTIAR AND ANOTHER [REFERRED TO]
KRISHTAMA NAIDU,K. V. M.GOVINDAN [REFERRED TO]
PALANIAMMAL & OTHERS V. PALANISWAMI & OTHERS [REFERRED TO]
SHAW WALLACE AND COMPANY LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]
BHAGIRATI SAHU VS. AKAPATI BHASKAR PATRA [REFERRED TO]
IRULAPPAN VS. MEENAKSHISUNDARAM [REFERRED TO]
KUPPANNA GOUNDER VS. R SIVAKAMI [REFERRED TO]
DEVARAJU PADAYACHI VS. SIVASANKARA PADAYACHI [REFERRED TO]
S N Vijayakumar VS. S R Velusamy [REFERRED TO]
Chinnappan VS. Chinnammal [REFERRED TO]
P Sood AND Co VS. Peerchand Misrimalji Bhansali [REFERRED TO]

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 1.11.2004, passed in I.A.No.1531/2004 in O.S.No.275/2004, on the file of the District Munsif Court, Tiruppur.

(2.) THE defendant in the suit is the Revision Petitioner.

(3.) LEARNED counsel for the defendant/revision petitioner vehemently contended that the trial court erred in law and facts to dismiss the I.A.No.1531/2004 and for this contention he relied on the following judgments:-

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N CHINNASAMY Vs. P S SWAMINATHAN

Referred Judgements :-

JUDGEMENT

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