LAWS(NCD)-2000-9-140

V CHANDRASEKAR Vs. MALAR HOSPITALS LTD

Decided On September 22, 2000
V CHANDRASEKAR Appellant
V/S
MALAR HOSPITALS LTD Respondents

JUDGEMENT

(1.) This action has come up before us for admission today.

(2.) We heard the arguments of learned Counsel Mr. C. R. Sathindran.

(3.) We perused the averments in the complaint and also the documents filed alongwith it.