REGENT COMPUTRONICS PVT. LTD.

GOPAL Appellant

V/S

NATARAJAN; MINOR RAJA; MINOR CHANDRABABU; DHARMALINGAM; RAMALINGAM; D RAJESWARI@ VENNILA; D PARAMESWARI; D SIVAKUMAR; D KANAKALINGAM Respondents

Referred Judgements :-

ANDAL AMMAL IN RE [REFERRED]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [REFERRED]
BHAGAT RAM VS. SURESH [REFERRED]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED]
NIRANJAN UMESHCHANDRA JOSHI VS. MRUDULA JYOTI RAO [REFERRED]
BENGA BEHERA VS. BRAJA KISHORE NANDA [REFERRED]
S A QUDDUS VS. S VEERAPPA [REFERRED]
N GOVINDARAJAN VS. N LEELAVATHY [REFERRED]

JUDGEMENT

(1.) The judgment and decree dated 05.09.2003 and made in the appeal in A.S.No.17 of 2003 on the file of the learned Additional District Judge(FTC.2), Cuddalore, confirming the judgment and decree dated 24.06.2002 and made in the suit in O.S.No.73 of 1997 on the file of the learned Additional Subordinate Judge, Cuddalore are under challenge in this memorandum of Second Appeal.

(2.) The plaintiff, who has lost his case before the Courts below, stands before this Court with this Second Appeal.

(3.) For the sake of convenience and for easy reference, the appellant may herein after be referred to as the plaintiff and the respondents be referred to as the defendants where ever the context so require.

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GOPAL Vs. NATARAJAN

Referred Judgements :-

JUDGEMENT

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