LAWS(MAD)-2008-7-78

T G GOPALAKRISHNAN Vs. G RAJAMMAL ALIAS MANI

Decided On July 02, 2008
T.G. GOPALAKRISHNAN Appellant
V/S
G. RAJAMMAL ALIAS MANI Respondents

JUDGEMENT

(1.) NIGGARD and bereft of details, the quintessence of the case of the plaintiff as stood exposited from the plaint would run thus:-

(2.) INDIRA Travels above address 800 00

(3.) MINI Computer Service (P)Ltd., 800 00