REGENT COMPUTRONICS PVT. LTD.

K R Sivasankar Appellant

V/S

K R Ramamoorty Respondents

Referred Judgements :-

SOOTRUGUN V/S. SABITRA [REFERRED]
KISHORI LAL V/S. CHUNI LAL [REFERRED]
DIWAKAR RAO V/S. CHANDANLAL RAO [REFERRED]
KUNWAR V/S. CHIRANJI LAL [REFERRED]
SEETHARAMA CHANDRA ROW V/S. KRISHNA ROW [REFERRED]
CHANDRA V/S. MT.RAJ KUNWAR [REFERRED]
JAYALAKSHMI AND ANR. V/S. GOVINDAMMAL AND ORS [REFERRED]
D.S. LAKSHMAIAH AND ANR. V/S. L. BALASUBRAMANYAM AND ANR [REFERRED]
RAKHALRAJ MONDAL AND ANR. V/S. DEBENDRA NATH [REFERRED]
TEWARI RAGHURAJ V/S. SUBHADRA KUNWAR [REFERRED]
NEELAWA V/S. GURSHIDDAPPA [REFERRED]
DEBI PRASAD V/S. TRIBENI DEVI [REFERRED]
VOLETI VENKATARAMA RAO VS. KESAPRAGADA BHASKARA RAO [REFERRED]

JUDGEMENT

(1.) C.M.A. No. 251 of 2006 and S.A. No. 542 of 2006 are taken up together, as they are inter-linked with each other and emerged out of one and the same judgment passed by the Principal District Judge, Madurai, in A.S. No. 36 of 2005, dated 05.12.2005.

(2.) Both the Courts below detailed and delineated the relevant facts as found set out in the pleadings of the parties.

(3.) However, for better appreciation in view of the intricate law points touching upon the facts involved in this case, it is just and necessary to broadly but briefly, precisely but narratively, set out the facts thus.

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K R SIVASANKAR Vs. K R RAMAMOORTY

Referred Judgements :-

JUDGEMENT

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