REGENT COMPUTRONICS PVT. LTD.

PAVUNAMBAL Appellant

V/S

SENAPATHY Respondents

Referred Judgements :-

PARIKI SUBBIREDDY V. PARIKI CHINNA REDDEMMA [REFERRED TO]
SELVI AND 2 OTHERS V. GOMATHY AMMAL [REFERRED TO]
MADRAS STATE BHOODAN YAGNA BOARD V. SUBRAMANIA [REFERRED TO]
RANI PURNIMA DEBI VS. KUMAR KHAGENDRA NARAYAN DEB [REFERRED TO]
GURDIAL KAUR VS. KARTAR KAUR [REFERRED TO]
PENTAKOTA SATYANARAYANA VS. PENTAKOTA SEETHARATNAM [REFERRED TO]
JOSEPH ANTONY LAZARUS VS. A J FRANCIS [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]
SENTHILKUMAR V. DHANDAPANI [REFERRED TO]
PALANISWAMI VS. RAMAYAMMAL [REFERRED TO]
G WILSON VS. STELLA MARY [REFERRED TO]
RAM NATH DAS VS. RAM NAGINA CHOUBEY [REFERRED TO]
RAJAH D K THIMMANAYANIM BAHADUR VARU, RAJAH OF KALAHASTI VS. RAJAH DAMARA KUMARA VENKATAPPA NAYANIM BAHADUR VARU [REFERRED TO]

JUDGEMENT

(1.) THE Appellants/Defendants 2 and 3 have projected these Second Appeals as against the Judgment and Decree dated 25. 06. 2002 in A. S. No. 117 of 2001 passed by the Learned Principal District Judge, Chengalpattu and also, as against the Judgment and Decree dated 25. 06. 2002 in A. S. No. 18 of 2002 passed by the Learned Principal District Judge, Chengalpattu, in reversing the Judgment and Decree dated 20. 06. 2001 in O. S. No. 103 of 1998 passed by the Learned Subordinate Judge, Madurantakam.

(2.) THE plaint scenario:

(3.) THE written statement pleas of the 5th Defendant (Adopted by Defendants 4, 6 to 8):

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PAVUNAMBAL Vs. SHANMUGAM

Referred Judgements :-

JUDGEMENT

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