REGENT COMPUTRONICS PVT. LTD.

ARUMUGHAM Appellant

V/S

KUPPAMMAL Respondents

Referred Judgements :-

AYYASWAMI VS. S.P.GANESAN [REFERRED TO]
RAMLAL VS. PHAGUA [REFERRED TO]
KABIDI VENKU SAH VS. SYED ABDUL HAI [REFERRED TO]
RAJGOPAL VS. KISHAN GOPAL [REFERRED TO]
CRYSTAL DEVELOPERS VS. ASHA LATA GHOSH [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
HAKAM SINGH VS. STATE OF HARYANA [REFERRED TO]
EASTERN EQUIPMENT AND SALES LTD VS. ING YASH KUMAR KHANNA [REFERRED TO]
C DEVARAJ VS. C RADHAKRISHNAN [REFERRED TO]
M NARISIMHAN VS. DEPUTY REGISTRAR OF CO OP SOCIETIES TUTICORIN [REFERRED TO]
R DEIVANAI AMMAL VS. MEENAKSHI AMMAL [REFERRED TO]

JUDGEMENT

(1.) THE unsuccessful defendant in both the courts below is the appellant, who filed this Second Appeal aggrieved over the decree and judgment dated 30.06.2004 passed by the learned Principal Sub Judge, Villupuram, in A.S.No.126 of 2003, whereby the decree and judgment dated 03.10.2001 passed by the learned I Additional District Munsif, Thirukoilur, in O.S.No.287 of 1999 were affirmed.

(2.) THE 1st respondent herein is the plaintiff, who filed O.S.No.287 of 1999 on the file of I Additional District Munsif Court, Thirukoilur, against the appellant as well as the 2nd respondent, for a partition and separate possession of her 3/6th share in the suit properties and also for mesne profits.

(3.) AT the time of admission of the second appeal, this Court framed the following substantial questions of law for consideration:

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ARUMUGHAM Vs. KUPPAMMAL

Referred Judgements :-

JUDGEMENT

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