REGENT COMPUTRONICS PVT. LTD.

Veeraiya Appellant

V/S

BASKARAN Respondents

Referred Judgements :-

RAM KISHAN DWIVEDI VS. ROHNI PRASAD TIWARI [REFERRED TO]
BHARAT BARREL AND DRUM MANUFACTURING COMPANY VS. AMIN CHAND PAYRELAL [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
PERUMAL VS. RAMASAMY [REFERRED TO]
KUPPAYAMMAL VS. A SITHESWARAN [REFERRED TO]

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgment and Decree, dated 28.03.2014, passed in A.S.No.11 of 2011, on the file of the I Additional Sub Court, Tiruchirappalli, Camp at Thuraiyur, reversing the Judgement and Decree, dated 05.11.2009, passed in O.S.No.232 of 2006, on the file of the District Munsif Court, Thuraiyur.

(2.) The parties are referred to as per the rankings in the Trial Court for the sake of convenience.

(3.) Suit for recovery of money.

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VEERAIYA Vs. BASKARAN

Referred Judgements :-

JUDGEMENT

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