REGENT COMPUTRONICS PVT. LTD.

S.GANAPATHY Appellant

V/S

P.Ganapathy Respondents

Referred Judgements :-

V.K.JAISHANKAR AND ANOTHER VS. G.NAMBIRAJAN AND OTHERS [REFERRED TO]
K S SATYANARAYANA VS. V R NARAYANA RAO [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
N S ARUMUGAM VS. TRISHUL TRADERS DEALERS IN FERROUS AND NON FERROUS IRON SCRAP RUBBISH [REFERRED TO]
S CHINNATHAI VS. K C CHINNADURAI [REFERRED TO]
M. RANI VS. A. BALA [REFERRED TO]
M. VARADHARAJAN VS. V. BALASUBRAMANIAN [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal has been filed against the judgment and decree dated 19.06.2000, made in A.S.No.35 of 1999 on the file of the Principal District Court, Tirunelveli, reversing the judgment and decree dated 05.10.1998, made in O.S.No.406 of 1996 on the file of the I Additional District Munsif Court, Tirunelveli.

(2.) The appellant is the defendant, who succeeded in the Trial Court, but lost in the first appellate Court.

(3.) Facts of the case:

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S.GANAPATHY Vs. P.GANAPATHY

Referred Judgements :-

JUDGEMENT

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