REGENT COMPUTRONICS PVT. LTD.

Malaisamy Appellant

V/S

PACKIAM Respondents

Referred Judgements :-

INDIRA. V. ARUMUGAM [REFERRED]
M. VAITHILINGAM PILLAI (DEAD) AND ANR. V. MINOR MARUGANANDHAM REPRESENTED BY HIS ADOPTED MOTHER AND GUARDIAN PONNURANGATHAMMAL [REFERRED]
THANGAMANI. V. SANTHIAGU [REFERRED]
NARAIN PRASAD AGGARWAL(D) BY LRS. V. STATE OF M.P. [REFERRED]
DEVA SAHAYAM VS. P SAVITHRAMMA [REFERRED]
DES RAJ VS. BHAGAT RAM [REFERRED]
MURUGAIYAN VS. SUBBAIYAN [REFERRED]
THANGAMMAL VS. RAMASAMY [REFERRED]

JUDGEMENT

(1.) This Second Appeal has been preferred against the judgment and decree made in A.S. No. 7 of 2003, dated 11.08.2003, on the file of the Principal District Judge, Ramanathapuram, confirming the judgment and decree made in O.S. No. 88 of 2000, dated 05.12.2002, on the file of the District Munsif Court, Rameswaram.

(2.) The gist and essence of the averments in the plaint is as follows:

(3.) The gist and essence of the averments written statement filed by the defendant is as follows:

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MALAISAMY Vs. PACKIAM

Referred Judgements :-

JUDGEMENT

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