REGENT COMPUTRONICS PVT. LTD.

R Chinnasamy Appellant

V/S

T Ponnusamy Respondents

Referred Judgements :-

R.V.E.VENKATACHALA GOUNDER V. ARULMIGU VISWESARASWAMI AND V.P.TEMPLE [REFERRED TO]
UNION OF INDIA V. IBRAHIM UDDIN AND ANOTHER [REFERRED TO]
BAIJNATH SINGH V. HAJEE VALLY MAHOMED HAJEE ABBA [REFERRED TO]
HIRALAL VS. BADKULAL [REFERRED TO]
BAI HIRA DEVI VS. OFFICIAL ASSIGNEE OF BOMBAY [REFERRED TO]
GOPAL KRISHNAJI KETKAR VS. MOHAMED HAJI LATIF [REFERRED TO]
STATE OF GUJARAT VS. VARIETY BODY BUILDERS [REFERRED TO]
HELPER GIRDHARBHAI VS. SAIYED MOHMAD MIRASAHEB KADRI [REFERRED TO]
HITEN P DALAL VS. BRATINDRANATH BANERJEE [REFERRED TO]
K N BEENA VS. MUNIYAPPAN [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]
MEGHMALA VS. G NARASIMHA REDDY [REFERRED TO]
HABEEB KHAN VS. VALASULA DEVI [REFERRED TO]
PARATTAKATH MAYAN AND ORS. VS. PALAKKOTANTEAKATTE MAMMAD KUNHI [REFERRED TO]

JUDGEMENT

(1.) The plaintiff in the suit in O.S.Nos.37, 38 and 39 of 2006 on the file of the Principal District Court, Dindigul, is the appellant in these appeals.

(2.) The appellant filed the suit against the respondent in O.S.No.37 of 2006 for recovery of a sum of Rs.11,80,000/- with future interest at 18% p.a. The appellant also filed two other suits in O.S.No.38 of 2006 and O.S.No.39 of 2006 against two others who are also the partners of the respondent herein in relation to a business in textiles.

(3.) The case of the appellant in the suit in O.S.No.37 of 2006 is as follows:

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R CHINNASAMY Vs. T PONNUSAMY

Referred Judgements :-

JUDGEMENT

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