REGENT COMPUTRONICS PVT. LTD.

MEENAMBAL Appellant

V/S

Karthik Respondents

Referred Judgements :-

TARA PROSANNA SEN VS. SHANDI BIBI AND OTHERS [REFERRED TO]
NARAMADABEN MAGANLAL THAKKER VS. PRANJIVANDAS MAGANLAL THAKKER [REFERRED TO]
GOMTIBAI DEAD VS. MATTULAL DEAD [REFERRED TO]
HALDIRAM BHUJIAWALA VS. ANAND KUMAR DEEPAK KUMAR [REFERRED TO]
K BALAKRISHNAN VS. K KAMALAM [REFERRED TO]
N SUBRAMANIAN VS. THANJIAMMAL [REFERRED TO]
S GANESAN VS. BHARATHIRAJAN [REFERRED TO]
D MOHAN VS. M ABHISEKH [REFERRED TO]

JUDGEMENT

(1.) In this Second Appeal challenge is made to the judgment and decree dated 24.11.2014 passed in A.S.No.8 of 2013 on the file of District and Sessions Court, Thiruvarur confirming the judgment and decree dated 30.11.2002 passed in O.S.No.55 of 2007 on the file of the Subordinate Court, Mannargudi.

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

(3.) Considering the scope of the issues involved between the parties lying in a narrow compass, it is not necessary to dwell into the facts of the case in detail.

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MEENAMBAL Vs. KARTHIK

Referred Judgements :-

JUDGEMENT

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