REGENT COMPUTRONICS PVT. LTD.

Vani Sekar Appellant

V/S

COMMISSIONER Respondents

Referred Judgements :-

DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
SRIKANT KASHINATH JITURI VS. CORPORATION OF THE CITY OF BELGAUM [REFERRED TO]
NEW DELHI MUNICIPAL CORPORATION VS. SATISH CHAND [REFERRED TO]
SIVABUSHANAM ARAMAL VS. COMMISSIONER CORPORATION OF MADRAS [REFERRED TO]
R C DIOCESE OF MADURAI THROUGH PROCURATOR REV FR A VEDAMANICKAM K PUDUR MADURAI VS. SRIVILLIPUTTUR MUNICIPALITY THROUGH ITS COMMISSIONER SRIVILLIPUTTUR RAMNAD DISTRICT [REFERRED TO]
N Chelliah Servai VS. Executive Authority Thirupattur Town Panchayat Office [REFERRED TO]
P RAMANKUTTY MENON VS. COMMISSIONER TIRUVOTTIYUR MUNICIPALITY [REFERRED TO]
K A AROKKIAM VS. DINDIGUL MUNICIPALITY [REFERRED TO]
K R ABIRAMI VS. KUMBAKONAM MUNICIPALITY [REFERRED TO]
COMMISSIONER TAMBARAM MUNICIPALITY WEST TAMBARAM VS. K.B. VASUDEVAN [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 31.12.2004 passed in A.S.No.106 of 2002, on the file of the Additional District and Sessions Court, FTC, Tirupatur, Vellore District reversing the judgment and decree dated 7.12.2001 passed in O.S.No.24 of 2001 on the file of the Additional District Munsif Court, Ambur.

(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 as regards the subject matter lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.

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VANI SEKAR Vs. COMMISSIONER

Referred Judgements :-

JUDGEMENT

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