REGENT COMPUTRONICS PVT. LTD.

Bhanu And Anr. Appellant

V/S

V.K. Iyyanathan Respondents

Referred Judgements :-

H.K.N. SWAMI V. IRSHAD BASITH [REFERRED TO]
JAGANNATH V. ARULAPPA [REFERRED TO]
ANANDAN (DECEASED) V. KANNAIYAN [REFERRED TO]
MUTHUSWAMI V. KULANDAIAMMAL [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
STATE BANK OF INDIA VS. EMMSONS INTERNATIONAL LTD [REFERRED TO]
KURIAN CHACKO VS. VARKEY OUSEPH [REFERRED TO]
UNION OF INDIA VS. K.V. LAKSHMAN [REFERRED TO]
C. VENKATA SWAMY VS. H.N. SHIVANNA(D) BY L.R. & ANR. ETC. [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 05.04.2002 passed in A.S.No.38/96 on the file of the Additional District Judge (Fast Track Court IV), Poonamallee, confirming the judgment and decree dated 02.01.96 passed in O.S.No.416/83 on the file of the District Munsif Court, Poonamallee.

(2.) The second appeal has been admitted on the following substantial questions of law:

(3.) Inasmuch as this Court finds that the judgment and decree of the first appellate Court impugned in the second appeal are found to be vitiated on many counts as discussed infra, it is unnecessary to discuss the facts involved in the matter in detail, as it is proposed to remit the matter back to the first appellate Court for a fresh consideration of the issues involved in the matter.

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BHANU & ANR. Vs. V.K. IYYANATHAN

Referred Judgements :-

JUDGEMENT

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