REGENT COMPUTRONICS PVT. LTD.

R. Amutha Appellant

V/S

Jeyachitra Respondents

Referred Judgements :-

KALYAN SINGH V. BANWAR LAL [REFERRED TO]
THENAPPA CHETTIYAR V. ANDIAPPA CHETTIYAR [REFERRED TO]
ESSAKI V. S.ROYAPPAN [REFERRED TO]
P.MOORTHY V. A.R.KOTHANDARAMAN [REFERRED TO]
R.RAVINDRAN V. M.RAJAMANICKAM [REFERRED TO]
RATHNASAMY MUDALIAR V. RASU [REFERRED TO]
MAHENDRA V. SUSHILA [REFERRED TO]
P PURUSHOTTAM REDDY VS. PRATAP STEELS LIMITED [REFERRED TO]
RAMASAMY VS. RAMACHANDRAN [REFERRED TO]
SOMDATTA VS. ABDUL RASHID [REFERRED TO]

JUDGEMENT

(1.) This appeal has been filed by the defendant against the judgment and decree in O.S.No.63 of 2014, passed by the learned III Additional District Judge, Thanjavur, dated 20.04.2015.

(2.) The original suit has been filed for recovery of a sum of Rs.12,18,000.00 (Rupees Twelve Lakhs and Eighteen Thousand only) together with interest at the rate of 12% per annum and for costs.

(3.) The defendant is the appellant. The plaintiff had filed the above original suit which was tried by the III Additional District Court, Thanjavur, seeking a judgment and decree for recovery of a sum of Rs.12,18,000.00 (Rupees Twelve Lakhs and Eighteen Thousand only) from the defendant together with interest at the rate of 12% per annum and for costs. The suit was based on a promissory note.

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R. AMUTHA Vs. JEYACHITRA

Referred Judgements :-

JUDGEMENT

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