REGENT COMPUTRONICS PVT. LTD.

M/S. Seeyan Associates Represented By Its Partner K.P. Gopinath Appellant

V/S

M/S. B.M.F. Beltings Limited Chennai. (1St Defendant Stuck Out By Order Of This Court Dated 08.12.2010) Respondents

Referred Judgements :-

FIRM KAPURCHAND BHAGAJI V. LAXMAN TRIMBAK [REFERRED TO]
GANDHI AND CO V. KRISHNA GLASS PVT. LTD. [REFERRED TO]
HER HIGHNESS MAHARANI MANDALSA DEVI VS. M RARMARAM PRIVATE LIMITED [REFERRED TO]
SHREERAM FINANCE CORPORATION VS. YASIN KHAN [REFERRED TO]
BHARATH TRUST VS. D DIVAKARA RAO [REFERRED TO]
K R M MONEY LENDERS VS. A MANOHARAN ALIAS DOSS [REFERRED TO]
FIRM BUTA MAL DEV RAJ VS. CHANAN MAL AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The suit is filed for recovery of a sum of Rs.26,73,183.70 together with interest at the rate of 12% per annum on Rs.23,58,576.13 from the date of the plaint till the date of realisation.

(2.) The brief facts of the case of the plaintiff are as follows:

(3.) The case of the defendants, is as follows:

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M/S. SEEYAN ASSOCIATES REPRESENTED BY ITS PARTNER K.P. GOPINATH Vs. M/S. B.M.F. BELTINGS LIMITED CHENNAI. (1ST DEFENDANT STUCK OUT BY ORDER OF THIS COURT DATED 08.12.2010)

Referred Judgements :-

JUDGEMENT

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