REGENT COMPUTRONICS PVT. LTD.

Sivasami Appellant

V/S

RAJAKUMAR Respondents

Referred Judgements :-

SUSEELA AND OTHERS VS. RAMASAMI [REFERRED TO]
KAILASH CHANDRA TARAFDAR V. GOPAL CHANDRA PODDAR [REFERRED TO]
SARDAR GURBAKHSH SINGH V. GURDIAL SINGH [REFERRED TO]
GANPAT SINGH VS. KAILASH SHANKAR [REFERRED TO]
MAHESH CHAND SHARMA VS. RAJ KUMARI SHARMA [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
ROOP SINGH DEAD VS. RAM SINGH DEAD [REFERRED TO]
AANAIMUTHU THEVAR VS. ALAGAMMAL [REFERRED TO]
T ANJANAPPA VS. SOMALINGAPPA [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
HEMAJI WAGHAJI JAT VS. BHIKHABHAI KHENGARBHAI HARIJAN [REFERRED TO]
ARJUN SINGH VS. VIRENDRA NATH [REFERRED TO]
GULLA KHARAGJIT CARPENTER VS. NARSINGH NANDKISHORE RAWAT [REFERRED TO]
BHAGWAN DASS VS. BHISHAN CHAND [REFERRED TO]
MARTAND PANDHARINATH CHAUDHARI VS. RADHABAI KRISHNARAO DESHMUKH [REFERRED TO]
K.R. LAKSHMINARAYANA RAO V. NEW PREMIER CHEMICAL INDUSTRIES [REFERRED TO]
KIRPA SINGH VS. AJAIPAL SINGH AND ORS [REFERRED TO]

JUDGEMENT

(1.) Challenge in this Second Appeal is to the Judgment and Decree, dated 22.10.2002, passed in Appeal Suit No.34 of 2000 by the learned Additional District-cum-Chief Judicial Magistrate, Sivagangai, wherein, the Judgment and Decree, dated 13.01.2000, passed in Original Suit No. 73 of 1998 by the learned Subordinate Judge, Devakottai, are reversed.

(2.) The appellants are the defendants, who succeeded before the trial Court, but lost before the first Appellate Court. The plaintiff died pending first appeal and the respondents herein are the legal heirs of the deceased sole plaintiff.

(3.) The parties hereinafter are referred to as plaintiff and defendants as arrayed in the suit.

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SIVASAMI Vs. RAJAKUMAR

Referred Judgements :-

JUDGEMENT

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