REGENT COMPUTRONICS PVT. LTD.

R Anbukkarasan Appellant

V/S

SAKTHI TRADING COMPANY Respondents

Referred Judgements :-

UNION OF INDIA VS. WEST PUNJAB FACTORIES LTD. AND ANOTHER [REFERRED TO]
NEW INDIA ASSURANCE CO. LTD. VS. SUGANDHA BALAKRISHNA RODE AND OTHERS [REFERRED TO]
A ROBERT VS. UNITED INSURANCE COMPANY LIMITED [REFERRED TO]
SABANI TRANSPORT PVT LTD VS. C AHMED SHARIF SAHEB [REFERRED TO]
K VENKATA RAO VS. COMMERCIAL GOODS FIRM VIZIANAGARAM [REFERRED TO]
UMARANI SEN VS. SUDHIR KUMAR DATTA [REFERRED TO]

JUDGEMENT

(1.) The first appeal is directed against the Judgment and Decree, dated 19.06.2001, made in O.S.No.93 of 1999, on the file of the Sub Court, Sivakasi.

(2.) The suit in O.S.No.93 of 1999 has been laid by the respondents 1 and 2 / plaintiffs against the appellant / first defendant and the respondents 3 and 4/ defendants 2 and 3 for recovery of money.

(3.) For the sake of convenience, the parties are referred to as per the nomenclature in the suit.

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R ANBUKKARASAN Vs. SAKTHI TRADING COMPANY

Referred Judgements :-

JUDGEMENT

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