REGENT COMPUTRONICS PVT. LTD.

Ebenezer Vasekaran Edward Appellant

V/S

Kezia G Edward Respondents

Referred Judgements :-

KURUVILLA CHANDY V. HASSAN BAVA RAWTHER [REFERRED TO]
PUTHUVACHOLA MUHAMMED V. NARAYANIKUTTY AMMA AND OTHERS [REFERRED TO]
KALIAPPA V. KUMARASAMI [REFERRED TO]
DAMODAR DAS V. RAJ KUMAR DAS [REFERRED TO]
FIRDOUS OMER VS. BANKIM CHANDRA DAW [REFERRED TO]
P GANESAN VS. UCO BANK [REFERRED TO]
ALLAH BUX VS. BUDHA [REFERRED TO]

JUDGEMENT

(1.) This appeal suit has been filed by the appellant / plaintiff against the judgment and decree, dated 06.10.2016, passed in O.S.No.113 of 2015 by the learned District Judge, Kanyakumari District at Nagercoil.

(2.) For better appreciation, the rank mentioned in the Court below are taken up.

(3.) The brief facts which are necessary to decide this appeal are as follows:

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EBENEZER VASEKARAN EDWARD Vs. KEZIA G EDWARD

Referred Judgements :-

JUDGEMENT

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