REGENT COMPUTRONICS PVT. LTD.

AMMAMUTHU ANIMAL Appellant

V/S

DEVARAJ Respondents

Referred Judgements :-

K. PATTABIRAMAN V. K. BANUMATHI [REFERRED TO]
INDIRANI V. SEETHARMAN [REFERRED TO]
THAILAMMAI V. KARUPPANAN [RELIED ON]
SIROMANI SIROMANI VS. HEMKUMAR DINMANI [REFERRED TO]
DARSHAN SINGH VS. SAMSHER SINGH [REFERRED TO]
CHILAKURI GANGULAPPA VS. REVENUE DIVISIONAL OFFICER MADANAPALLE [RELIED ON]
KALIMUTHU PILLAI VS. VELUSAMI [REFERRED TO]
A C LAKSHMIPATHY VS. A M CHAKRAPANI REDDIAR [RELIED ON]
RENUGOPAL VS. ARULMIGHU GANGAI NARAYANA PERUMAL TEMPLE SIRUVALLUR VILLAGE POLUR TALUK [REFERRED TO]
K PALANISAMY VS. P SAMIATHAL [REFERRED TO]
VINCENT LOURDHENATHAN DOMINIQUE VS. JOSEPHINE SYLA DOMINIQUE [RELIED ON]

JUDGEMENT

(1.) THIS second appeal is focussed by the legal heirs of the original plaintiff, inveighing the judgment and decree dated 29.9.2006 passed by the Principal District Judge, Villupuram, A.S. No. 6 of 2003 in confirming the judment and decree dated 28.2.2002 passed by the I Additional Subordinate Judge, Villupuram in O.S. No. 13 of 1999, which was filed for preliminary decree for partition and separate possession of 1/4th share of the plaintiff in the suit mentioned properties.

(2.) FOR the sake of convenience, the parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) WHILE admitting the second appeal, my learned predecessor framed the following substantial questions of law:

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AMMAMUTHU AMMAL Vs. DEVARAJ

Referred Judgements :-

JUDGEMENT

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