REGENT COMPUTRONICS PVT. LTD.

BANK OF BARODA Appellant

V/S

Kamala Balasubramaniam Respondents

Referred Judgements :-

JUGAL KISHORE DAS VS. UNION OF INDIA AND ORS [REFERRED TO]
SESHMAL BAFNA VS. P.C.SUBRAMANIAN AND OTHERS [REFERRED TO]
BRANCH MANAGER VS. CHOKKALINGAM AND ANOTHER [REFERRED TO]
CENTRAL BANK OF INDIA VS. RAVINDRA AND OTHERS [REFERRED TO]
M.SHANMUGHAM VS. S.RANGASAMY GOUNDER [REFERRED TO]
P.TALAMALAI CHETTY VS. RATHINASAMY [REFERRED TO]
STATE BANK OF INDIA VS. SMT.GOUTMI DEVI GUPTA [REFERRED TO]
THE CITY UNION BANK LIMITED VS. C.THANGARAJAN [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 18.12.2002, passed in A.S.No.154 of 1999, on the file of the First Additional District Judge cum Chief Judicial Magistrate, Coimbatore setting aside the judgment and decree dated 16.10.1996, passed in O.S. No.849 of 1990, on the file of the II Additional Subordinate Court, Coimbatore.

(2.) Parties are referred to as per their rankings in the trial Court.

(3.) Suit for recovery of money.

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BANK OF BARODA Vs. KAMALA BALASUBRAMANIAM

Referred Judgements :-

JUDGEMENT

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