REGENT COMPUTRONICS PVT. LTD.

K. Rajan Mehra Appellant

V/S

V.Thulasimani Respondents

Referred Judgements :-

SEENI ALIAS SUNDARAMMAL VS. RAMASAMY POOSARI [REFERRED TO]
A Sreedevi VS. Vicharapu Ramakrishna Gowd [REFERRED TO]
TAMIL NADU HANDLOOM WEAVERS COOPERATIVE SOCIETY VS. S R EJAZ [REFERRED TO]
MADRAS GYMKHANA CLUB VS. K C SUKUMAR [REFERRED TO]
SOUTHERN AND RAJAMANI TRANSPORT PRIVATE LIMITED VS. R SRINIVASAN [REFERRED TO]
DINDIGUL PETTAI SATHANGUDI SHATRIYA NADAR URAVINMURAI THROUGH ITS SECRETARY AND THIRUMANGALAM PANDIAR KULA SHATRIYA NADAR URAVINMURAI THROUGH ITS MUTHALMURAIKARAR VS. SELVARAJ SUNDAR AND ABRAHAM [REFERRED TO]

JUDGEMENT

(1.) The above Civil Revision Petition is filed by the defendants 2 and 3 to strike off the suit O.S.No.1383 of 2011 on the file of the learned II Additional District Munsif, Coimbatore.

(2.) The facts in brief are narrated in the form of dates and events as follows:

(3.) When the matter was posted for trial, the revision petitioners namely, the defendants, have come forward with the present application. The basis upon which the above petition is filed in three fold;

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K. RAJAN MEHRA Vs. V.THULASIMANI

Referred Judgements :-

JUDGEMENT

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