REGENT COMPUTRONICS PVT. LTD.

VALLIAMMAL Appellant

V/S

SOKKAMMAL Respondents

Referred Judgements :-

BENGA BEHERA AND ANOTHER V. BRAJA KISHORE NANDA AND OTHERS [REFERRED TO]
PATESWARI PRASAD V. SHANKAR DAYAL [REFERRED TO]
ISHWAR DASS JAIN DEAD THR LRS VS. SOHAN LAL [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [REFERRED TO]
BHAGAT RAM VS. SURESH [REFERRED TO]
PENTAKOTA SATYANARAYANA VS. PENTAKOTA SEETHARATNAM [REFERRED TO]
BENGA BEHERA VS. BRAJA KISHORE NANDA [REFERRED TO]
SAVITHRI VS. KARTHYAYANI AMMA [REFERRED TO]
LALITABEN JAYANTILAL POPAT VS. PRAGNABEN JAMNADAS KATARIA [REFERRED TO]
KANNAN NAMBIAR VS. NARAYANI AMMA [REFERRED TO]
KRISHNAN ASSARI VS. PARAMESWARAN PILLAI [REFERRED TO]
ROSAMMAL ISSETHEENAMMAL FERNANDEZ (DEAD) BY LRS AND OTHERS V. JOOSA MARIYAN FERNANDEZ AND OTHERS [REFERRED TO]
MARIA STELLA VS. T JOSEPH CATHERINE [REFERRED TO]
RAJAMMAL VS. CHINNATHAL [REFERRED TO]

JUDGEMENT

(1.) This Appeal is directed against the judgment and decree passed by the First Appellate Court in A.S. No. 25 of 2003 dated 3.4.2003, in reversing the judgment and decree passed by the Trial Court made in O.S. No. 415 of 1997 in dismissing the Suit. The Appellants were the Defendants and the Respondent is the Plaintiff before the Trial Court.

(2.) The case of the Plaintiff before the lower Court are as follows:

(3.) The objections raised by the 1st Defendant in her Written Statement and adopted by the 2nd Defendant would be as follows:

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VALLIAMMAL Vs. SOKKAMMAL

Referred Judgements :-

JUDGEMENT

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