REGENT COMPUTRONICS PVT. LTD.

S SATHISH AND S RAJI Appellant

V/S

SUMATHI AND ORS Respondents

Referred Judgements :-

R.S. NAGARAJAN V. R.S. GOPALAN AND ORS [REFERRED]
THIYAGARAJAN V. MANIVANNAN [REFERRED]
S. SURESH V. SIVABALAKANNAN AND ORS [REFERRED]
MODI SPINNING AND WEAVING MILLS COMPANY LIMITED VS. LADHA RAM AND CO [REFERRED]
BALDEV SINGH VS. MANOHAR SINGH [REFERRED]
USHA BALASHAHEB SWAMI VS. KIRAN APPASO SWAMI [REFERRED]
GAUTAM SARUP VS. LEELA JETLY [REFERRED]
VIDYABAI VS. PADMALATHA [REFERRED]
OLYMPIC INDUSTRIES VS. MULLA HUSSAINY BHAI MULLA AKBERALLY [REFERRED]
SUBRAMANIAN VS. JAYARAMAN [REFERRED]
DAMAYANTHI KAILASAM VS. D F PHILIPS [REFERRED]
MUTHURAMAN VS. MUTHUKUMARAN [REFERRED]
E O MOHAMMED ALI VS. DESSI AMMAL alias JESSIMA BEEVI [REFERRED]

JUDGEMENT

(1.) Heard both sides

(2.) The defendants 1 and 2 in O.S. No. 11 of 2005, on the file of the Principal District Judge, Pudukottai, are the revision petitioners herein.

(3.) The respondents 1 and 2 filed the above suit O.S. No. 11 of 2005 for partition of their . share in the suit Items 1 to 4 and for declaration of title in respect of Item No. 5 stating that it also belongs to the plaintiffs and the defendants 1 and 2 and the plaintiffs are entitled to half share together in Item No. 5 of the suit property.

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S SATHISH Vs. SUMATHI

Referred Judgements :-

JUDGEMENT

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