REGENT COMPUTRONICS PVT. LTD.

JAYALAKSHMI Appellant

V/S

AROKKIAMARY Respondents

Referred Judgements :-

V E A ANNAMALAI CHETTIAR VS. S V V S VEERAPPA CHETTIAR [REFERRED TO]
JAVER CHAND VS. PUKHRAJ SURANA [REFERRED TO]
HINDUSTAN STEEL LIMITED VS. DILIP CONSTRUCTION COMPANY [REFERRED TO]
VASUDEV DHANJIBHAI MODI VS. RAJABHAI ABDUL REHMAN [REFERRED TO]
CHANDRIKA MISIR VS. BHAIYA LAL [REFERRED TO]
SUSHIL KUMAR MEHTA VS. GOBIND RAM BOHRA DEAD [REFERRED TO]
URBAN IMPROVEMENT TRUST JODHPUR VS. GOKUL NARAIN [REFERRED TO]
RAFIQUE BIBI VS. SAYED WALIUDDIN [REFERRED TO]
CHIRANJI LAL VS. HARI DAS [REFERRED TO]
PANDIVI SATYANANDAM VS. PARAMKUSAM NAMMAYYA [REFERRED TO]

JUDGEMENT

(1.) A. S. Nos. 216/2004 has been filed by the 3rd defendant against the judgment and decree dated 30-9-2003 made in O. S. No. 4225/1999 on the file of the IIIrd addl. Judge, City Civil Court, Chennai.

(2.) A. S. Nos. 261/2004 has been filed by defendants 1 and 2 against the judgment and decree dated 30-9-2003 made in O. S. No. 4225/1999 on the file of the IIIrd Addl. Judge, City Civil Court, Chennai.

(3.) C. R. P. NPD No. 97/2006 has been filed by defendants 1 and 2 against the dismissal of the application filed under S. 47 of C. P. C. in E. A. No. 5825/2005 in E. P. No. 786/2005 in O. S. No. 4225/1999 dated 27-12-2005 passed by the Xth Asstt. City Civil Judge, chennai.

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JAYALAKSHMI Vs. AROKKIAMARY

Referred Judgements :-

JUDGEMENT

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