REGENT COMPUTRONICS PVT. LTD.

S.A. Zahir Hussain Appellant

V/S

T. Somasundaram Respondents

Referred Judgements :-

SUDHA V. SHARDAMMA [REFERRED TO]
MRS. THAMAYANTHI DEVI AMPIKAIPAKAN V. A. THARMALINGAM [REFERRED TO]
RAJARAM M. CAISUKAR V. ST. JOSEPH CHAPEL ANSABHAT [REFERRED TO]
SUNDERLAL V. GOPAL SHARAN [REFERRED TO]
KM SONIA BHATIA VS. STATE OF UTTAR PRADESH [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
ANIL RISHI VS. GURBAKSH SINGH [REFERRED TO]
THIRUVENGADA PILLAI VS. NAVANEETHAMMAL [REFERRED TO]
JAFAR MAIN SADAQ MIAN VS. QUISER JAHAN BEGUM [REFERRED TO]
REPUBLIC MEDICO SURGICAL VS. UNION OF INDIA [REFERRED TO]
S S RAJABATHAR VS. N A SAYEED [REFERRED TO]
I T C LTD VS. NEW KASHMIR STORES CHENNAI [REFERRED TO]
ABDUL HAKIM VS. HABIB KHAN [REFERRED TO]
KUMARI DEVI VS. NOOR MOHAMMAD MIAN [REFERRED TO]
DURISAMY VS. V.P. PERIYASAMY GOUNDER [REFERRED TO]
RAMNIVAS VYAS AND ORS. VS. H. SRINIVASA BHATI AND ORS. [REFERRED TO]
MUTHU KRISHNA NAIDU AND ORS VS. T M THAMOTHARA CHOWDARY AND ORS [REFERRED TO]

JUDGEMENT

(1.) This memorandum of Second Appeal is directed against the judgment and decree dated 12.09.2014 and made in the appeal in A.S.No.28 of 2014 on the file of the IV Additional Judge, City Civil Court, Chennai, confirming the judgment and decree dated 04.06.2013 and made in the suit in O.S.No.629 of 2008 on the file of the VI Assistant Judge, City Civil Court, Chennai.

(2.) The appellants herein are the defendants in the suit in O.S.No.629 of 2008 whereas the respondent is the plaintiff.

(3.) For easy reference and also for the sake of convenience, the appellants may herein after be referred to as the defendants and the respondents be referred as the plaintiffs wherever the context so require.

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S.A. ZAHIR HUSSAIN Vs. T. SOMASUNDARAM

Referred Judgements :-

JUDGEMENT

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