REGENT COMPUTRONICS PVT. LTD.

Sivanappa Gounder (Died) Appellant

V/S

Subbammal @ Seeethammal Respondents

Referred Judgements :-

S.CHINNATHAI VS. K.C.CHINNADURA [REFERRED TO]
SANKARA NARAYANA PILLAI VS. IGNATIOUS SELVARAJ [REFERRED TO]
STATE DELHI ADMINISTRATION VS. PALI RAM [REFERRED TO]
BHARATHAN VS. K SUDHAKARAN [REFERRED TO]
BHARAT BARREL AND DRUM MANUFACTURING COMPANY VS. AMIN CHAND PAYRELAL [REFERRED TO]
THIRUVENGADA PILLAI VS. NAVANEETHAMMAL [REFERRED TO]
COGENT VENTURES (INDIA) LTD VS. RAJ KARAN [REFERRED TO]
G VASU VS. SYED YASEEN SIFUDDIN QUADRI [REFERRED TO]
CENTRAL BANK OF INDIA VS. ANTONY HARDWARE MART [REFERRED TO]
CHANDRAMOHAN VS. PUSHPA [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 31.10.2001 made in A.S.No.140 of 2001 on the file of the Principal District Court, Erode, confirming the judgment and decree dated 30.04.2001 made in O.S.No.232 of 1999 on the file of the Second Additional Sub Court, Gobichettipalayam.

(2.) Parties are referred to as per the rankings in the trial court.

(3.) Suit for recovery of money.

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SIVANAPPA GOUNDER (DIED) Vs. SUBBAMMAL @ SEEETHAMMAL

Referred Judgements :-

JUDGEMENT

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