REGENT COMPUTRONICS PVT. LTD.

R.Sudalaiyandi Appellant

V/S

M.V.P.Mariappan Respondents

Referred Judgements :-

NAGARAJAN V PHILIPS SYDNEY [REFERRED TO]
K.RANGASAMY V K.DEVARAJ [REFERRED TO]
SARDAR GURBAKHSH SINGH VS. GURDIAL SINGH AND ANOTHER [REFERRED TO]
KUNDAN LAL RALLARAM VS. CUSTODIAN EVACUEE PROPERTY BOMBAY [REFERRED TO]
BHARAT BARREL AND DRUM MANUFACTURING COMPANY VS. AMIN CHAND PAYRELAL [REFERRED TO]
ISHWAR DASS JAIN DEAD THR LRS VS. SOHAN LAL [REFERRED TO]
ARJUN SINGH VS. VIRENDRA NATH [REFERRED TO]
MOHAMMED IQBAL VS. MOHAMMED ZAHOOR [REFERRED TO]
K MURUGESAN VS. E ULAGANATHAN [REFERRED TO]
MOIDEENKUTTY HAJEE VS. PAPPU MANJOORAN [REFERRED TO]
M/S. AIREN AND ASSOCIATES VS. M/S. SANMAR ENGINEERING SERVICES LIMITED [REFERRED TO]
NISHA VS. SULOCHANA [REFERRED TO]
R.SARAVANAN VS. TECKNOWELD ALLOYS [REFERRED TO]

JUDGEMENT

(1.) This Appeal is directed against the judgment and decree, dtd. 19/7/2019 passed in O.S.No.35 of 2016 on the file of the learned Principal District Judge, Thoothukudi.

(2.) The appellant is the 1st defendant in O.S.No.35 of 2016 on the file of the learned Principal District Judge, Thoothukudi. The 1st respondent is the plaintiff and the 2nd respondent is the 3rd defendant in that suit.

(3.) The 1st respondent/plaintiff filed the suit in O.S.No.35 of 2016 for recovery of money based on Ex.A.1 - Promissory note, dtd. 5/1/2016, against the appellant/1st defendant, 2nd defendant Joseph (since died) and 2nd respondent/3rd defendant (LR of 2nd defendant Joseph). The appellant/1st defendant contested the suit. The suit was decreed in toto by the trial Court.

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R.SUDALAIYANDI Vs. M.V.P.MARIAPPAN

Referred Judgements :-

JUDGEMENT

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