REGENT COMPUTRONICS PVT. LTD.

KALIAMMAL Appellant

V/S

KARUPPAN Respondents

Referred Judgements :-

A.RAMACHANDRA PILLAI V. VALLIAMMAL [REFERRED TO]
STATE OF BIHAR VS. RADHA KRISHNA SINGH [REFERRED TO]
KISAN CO-OPERATIVE SUGAR FACTORY LTD VS. RAJENDRA PAPER MILLS [REFERRED TO]
P HARIDOSS VS. N SUBBAYYA PILLAI [REFERRED TO]
SABASTHI NADAR VS. SAVURIMUTHU NADAR [REFERRED TO]
SUNDRA VS. HARNAM SINGH [REFERRED TO]
LALIT KUMAR VS. JAIRAM DASS [REFERRED TO]
CHUNCHUN CHAUDHARY VS. STATE [REFERRED TO]
National Building Material Supply VS. Jai Jai Ram Manohar Lal [REFERRED TO]

JUDGEMENT

(1.) Kaliammal, the plaintiff/appellant, having lost in both the Courts below, has approached this Court by filing this Second Appeal.

(2.) The appellant filed a suit against the defendants claiming for partition and separate possession of plaintiff's 1/3rd share in the suit property and for mesne profits. The trial Court, after trial, dismissed the suit holding that the necessary party has not been added and the suit is barred by limitation. Aggrieved by the same, the appellant filed an appeal before the lower appellate Court, which, in turn, also dismissed the appeal, while confirming the judgment and decree of the trial Court.

(3.) The case of the plaintiff is this :-

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KALIAMMAL Vs. KARUPPAN

Referred Judgements :-

JUDGEMENT

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