REGENT COMPUTRONICS PVT. LTD.

PONNAMBALAM Appellant

V/S

PITCHAI Respondents

Referred Judgements :-

M. DURAI V. MUTHU. [REFERRED TO]
DES RAJ V. BHAGAT RAM. [REFERRED TO]
RAJENDER SINGH VS. SANTA SINGH [REFERRED TO]
PRATAPRAI N KOTHARI VS. JOHN BRAGANZA [REFERRED TO]
MOHAMMAD ALI VS. JAGADISH KAKITA [REFERRED TO]
VASANTIBEN PRAHLADJI NAYAK VS. SOMNATH MUIJIBHAI NAYAK [REFERRED TO]
GOVINDAMMAL VS. R PERUMAL CHETTIAR [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
MURUGAIYAN VS. SUBBAIYAN [REFERRED TO]
Tamil Nadu Industrial Investment Corporation LTD VS. Swaminathan [REFERRED TO]

JUDGEMENT

(1.) THIS second appeal by the defendant is focussed as against the judgment and decree dated 22.11.1999 passed in A.S.No.77 of 1996 on the file of the Subordinate Court, Kulithalai in reversing the judgment and decree dated 16.11.1995 passed in O.S.No.133 of 1993 on the file of the District Munsif Court, Kulithalai.

(2.) THE parties are referred to hereunder in the same order as they were arrayed before the trial Court.

(3.) THE trial Court framed the relevant issues and during trial, the plaintiff examined himself as P.W.1 and Exs.A.1 to A.5 were marked. On the side of the defendant, he examined himself as D.W.1 along with D.Ws.2 and 3 and Exs.B.1 to B.10 were marked.

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PONNAMBALAM Vs. PITCHAI

Referred Judgements :-

JUDGEMENT

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