REGENT COMPUTRONICS PVT. LTD.

Adhi Narayanan Appellant

V/S

T.Duraisamy Respondents

Referred Judgements :-

DR.N.GOVINDARAJULU VS. K.SUBRAMANIAM [REFERRED TO]
OFFICIAL TRUSTEE VS. MRS.RAEBURN AND OTHERS [REFERRED TO]
R V BHUPALPRASAD VS. STATE OF ANDHRA PRADESH [REFERRED TO]
GOVINDARAJULU VS. K SUBRAMANIAM [REFERRED TO]
SADAKALI KHAN VS. JANAKINATH SINGHA ROY [REFERRED TO]
RAMJI SINGH PATEL VS. GYAN CHANDRA JAISWAL [REFERRED TO]
NAND RAM (D) THROUGH LRS. & ORS. VS. JAGDISH PRASAD (D) THROUGH LRS. [REFERRED TO]
PONNUSAMY VS. GOVINDAN [REFERRED TO]

JUDGEMENT

(1.) The defendant is the appellant.

(2.) The present appeal arises against the judgment and decree of the Court of the Principal Subordinate Judge, Mayiladuthurai, in A.S.No.100 of 1999, dtd. 20/6/2000, in reversing the judgment and decree of the learned District Munsif, Sirkali, in O.S.No.366 of 1995, dtd. 29/10/1999.

(3.) For the sake of convenience, the parties shall be referred to as plaintiffs and defendant.

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ADHI NARAYANAN Vs. T.DURAISAMY

Referred Judgements :-

JUDGEMENT

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