REGENT COMPUTRONICS PVT. LTD.

SUPERINTENDING ENGINEER Appellant

V/S

MURALI RAJA Respondents

Referred Judgements :-

PUNJAB STATE ELECTRICITY BOARD,PATIALA V. G.N.AGRICULTURE ENGINEERING WORKS. [REFERRED TO]
RAM SWARUP VS. SHIKAR CHAND [REFERRED TO]
UNION OF INDIA VS. A V NARASIMHALU [REFERRED TO]
RAJA KANDREGULA SRINIVASA JAGANNATHA RAO PANTULU BAHADUR GARU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD VS. ASHWANI KUMAR [REFERRED TO]
TAMIL NADU ELECTRICITY BOARD VS. CHAKKARAVARTHY [REFERRED TO]
Assistant Commissioner of Central Excise VS. Diamond Engineering Chennai Private Limited [REFERRED TO]
NAHAR ENTERPRISES VS. CHAIRMAN TAMIL NADU ELECTRICITY BOARD [REFERRED TO]
M PREM SELVI VS. EXECUTIVE ENGINEER DISTRIBUTION ELECTRICITY DISTRIBUTION CIRCLE/SOUTH TATABAD COIMBATORE [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgment and Decree dated 27.04.2007, passed in A.S.No.23 of 2006, by the Principal District Judge, Virudhunagar at Srivilliputhur, in setting aside the dismissal Judgment and decree dated 26.07.2006 emerged in O.S.No.20 of 2004 on the file of Sub Court, Virudhunagar and in remanding the suit to the Sub Court, Virudhunagar for fresh disposal.

(2.) THE parties, for convenience sake, are referred to hereunder according to their litigative status before the trial Court.

(3.) THE trial Court framed the relevant issues.

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SUPERINTENDING ENGINEER Vs. MURALI RAJA

Referred Judgements :-

JUDGEMENT

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