REGENT COMPUTRONICS PVT. LTD.

KASTURI Appellant

V/S

SARAVANAN @ SAKTHI SARAVANAN Respondents

Referred Judgements :-

SANGRAM SINGH V. ELECTION TRIBUNAL,KOTAH [REFERRED TO]
C.L. CLEETUS V. SOUTH INDIAN BANK LTD. [REFERRED TO]
ARJUN SINGH VS. MOHINDRA KUMAR [REFERRED TO]
PALANI NATHAN VS. DEVANAI AMMAL [REFERRED TO]
PILLA REDDY VS. THIMMARAYA REDDY [REFERRED TO]
Rajaji VS. R Krishnaji [REFERRED TO]

JUDGEMENT

(1.) Heard both sides

(2.) The defendants 8 and 9 in O.S. No. 349 of 1995, on the file of the Principal Subordinate Judge, Madurai, are the revision petitioners.

(3.) The suit was filed by the respondent herein for partition of 6/80th share in the 'A' schedule item Nos. 1 to 3 and 1/12th share in the 'B' schedule Item No. 1 to 10 and for mesne profits from the defendants 15 to 18, who are in illegal occupation of the Item No. 1 of the suit "A schedule properties.

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KASTURI Vs. SARAVANAN ALIAS SAKTHI SARAVANAN

Referred Judgements :-

JUDGEMENT

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