REGENT COMPUTRONICS PVT. LTD.

Prema Engineering Appellant

V/S

V.Vengidathi Respondents

Referred Judgements :-

A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
RAM KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
R. RAJANNA VS. S.R. VENKATASWAMY [REFERRED TO]
SNEH GUPTA VS. DEVI SARUP [REFERRED TO]
DEEPA BHARGAVA VS. MAHESH BHARGAVA [REFERRED TO]
K RAGHUNANDAN VS. ALI HUSSAIN SABIR [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
BANWARI LAL VS. CHANDO DEVI [REFERRED TO]
BYRAM PESTONJI GARIWALA VS. UNION BANK OF INDIA [REFERRED TO]
GURPREFT SINGH VS. CHATUR BHUJ GOEL [REFERRED TO]

JUDGEMENT

(1.) These revision petitions have been filed to set aside the judgment and decree in O.S. Nos.101 & 102 of 2022 dtd. 11/12/2024 on the file of the IV Additional District Court, Udumalpet.

(2.) I have heard Mr.Avinash Wadhwani, learned counsel for Mr.M.Mahamani, learned counsel for the revision petitioner in both these revision petitions, Mr.K.Selvaraj, learned counsel for R1, Mr.PA.Sai Govindaraja for Mr.G.Murugan, learned counsel for R2 to R5, Mr.Naveen Kumar Murthi for Mr.G.V.Mohan Kumar, learned counsel for R6, Mr.A.Anandan, learned Government Advocate for R15 to R17.

(3.) Brief facts that are necessary to decide the present revision petitions are as follows:-

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PREMA ENGINEERING Vs. V.VENGIDATHI

Referred Judgements :-

JUDGEMENT

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