REGENT COMPUTRONICS PVT. LTD.

SUBBAMMAL Appellant

V/S

MASANAMUTHU THEVAR Respondents

Referred Judgements :-

CARLILL CARBOLIC SMOKE BALL CO. [REFERRED TO]
EDWARDS V. SKYWAYS LTD. [REFERRED TO]
LAKSHMIN AMMAL (DIED) AND 6 OTHERS V. J. VICTOR AND 3 OTHERS [REFERRED TO]
C. PALANISAMI CHETTI V. MURUGANNA GOUNDER [REFERRED TO]
BUCKPITT V. OATES [REFERRED TO]
SYED AHAMED V. SALIMA BI AND OTHERS [REFERRED TO]
CHIRONJILAI V. KHATOON BI [REFERRED TO]
CHANDI AVIRA V. T. VARKEY [REFERRED TO]
NANAK BUILDERS AND INVESTORS PRIVATE LIMITED VS. VINOD KUMAR ALAG [REFERRED TO]
HARDATT SHARMA VS. JAIKISHEN SHAMLAL AND SONS [REFERRED TO]
RAJABU FATHIMA BUHARI VS. S V RAMAKRISHNA MUDALIAR [REFERRED TO]
CHIRONJILAL VS. KHATOON BI [REFERRED TO]
KUMARASAMY VS. S K JOHN DIED [REFERRED TO]
NARAYANA PILLAI CHANDRASEKHARAN NAIR VS. KUNJU AMMA THANKAMMA [REFERRED TO]
S M GOPAL CHETTY VS. RAMAN ALIAS NATESAN AND [REFERRED TO]

JUDGEMENT

(1.) THE plaintiff who had succeeded before the trial court and lost before the first appellate court is the appellant in this second appeal. For convenience, the parties to this Appeal will be referred as arrayed before.

(2.) AT the time of admission, the following substantial question of law was framed by this Court:-

(3.) THE plaintiff marked Exs. A-1 to A-9 and examined P.Ws.1 to 3 while the third defendant marked Exs. B1 to B5 and examined two witnesses. THE second defendant had been examined as D.W.2.

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SUBBAMMAL Vs. MASANAMUTHU THEVAR

Referred Judgements :-

JUDGEMENT

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