REGENT COMPUTRONICS PVT. LTD.

ANUSUYA DEVI Appellant

V/S

K.PANCHANATHAN K.V.UNNIKRISHNAN Respondents

Referred Judgements :-

RAMASWAMY GOUNDER V. K.M.VENKATACHALAM AND OTHERS [REFERRED TO]
N.P.THIRUGNANAM (D) BY L.RS V. DR.R.JAGAN MOHAN RAO AND OTHERS [REFERRED TO]
S.SAKTIVEL(DEAD) BY LRS. V. M.VENUGOPAL PILLAI AND ORS. [REFERRED TO]
SILVEY VS. ARUN VARGHESE [REFERRED TO]
S MARUTHAI VS. GOKULDOSS DHARAM DOSS [REFERRED TO]
INDRAVANTHI VS. KAMALA [REFERRED TO]
SIDDIK MAHOMED SHAH VS. MT SARAN [REFERRED TO]

JUDGEMENT

(1.) THIS Appeal Suit (First Appeal) arises out of the judgment and decree passed in O.S.No.23 of 2002 dated 29.06.2007 on the file of the Additional District Court (Fast Track Court No.5) Coimbatore Camp, Tiruppur.

(2.) THE averments made in the plaint are as follows:

(3.) AFTER hearing the arguments of both sides counsel, the following points for consideration are framed:

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ANUSUYA DEVI Vs. K PANCHANATHAN

Referred Judgements :-

JUDGEMENT

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