REGENT COMPUTRONICS PVT. LTD.

PERIYAPATTAM S SADASIVA GURUKKAL (DIED) AND S RAVIKUMAR GURUKKAL Appellant

V/S

COMMISSIONER, H R AND C E AND ASSISTANT COMMISSIONER/EXECUTIVE OFFICER Respondents

Referred Judgements :-

SAM AYYA ALSO KNOWN AS SWAMINATHAN AND ORS. V. KARUPPIAH AMBALAM AND ORS. [REFERRED]
COMMISSIONER H.R. AND C.E. (A) DEPARTMENT MADRAS-34 V.C. NALLA SIVAM AND ANR. [REFERRED]
RAMANATHA GURUKKAL V. V.V.R. ARUNACHALAM CHETTIAR AND ANR. [REFERRED]
RAMANI GURUKKAL MANACHANALLUR POST TRICHY DISTRICT V. COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT CHENNAI AND ORS. [REFERRED]
GAZULA DASARATHA RAMA RAO VS. STATE OF ANDHRA PRADESH [REFERRED]
DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED]
SESHAMMAL VS. STATE OF TAMIL NADU [REFERRED]
SESHAMMAL VS. STATE OF TAMIL NADU [REFERRED]
KANTA RANI ALIAS KANTI DEVI VS. RAMA RANI [REFERRED]
RAMESHWAR MANJHI VS. MANAGEMENT OF SANGRAMGARH COLLIERY [REFERRED]
A S NARAYANA DEEKSHITULU VS. STATE OF ANDHRA PRADESH [REFERRED]
MUTHAMIL SELVAM VS. A MANICKAM [REFERRED]
K CHINNASWAMI UDAYAR VS. NARASIMHA BHATTAR [REFERRED]

JUDGEMENT

(1.) The Deceased Appellant/Plaintiff (during his life time) has preferred the present Appeal as against the judgment and Decree dated 24.04.2000 in O.S. No. 293 of 1995 on the file of the Learned Principal Subordinate Judge, Thiruvannamalai.

(2.) After the demise of the Appellant/Plaintiff, his son, being the Legal Representative of the Deceased Appellant/Plaintiff, has been added as his Legal Representative and brought on record as Appellant before this Court.

(3.) The deceased Appellant/Plaintiff, viz., the father of the present Appellant, was popularly known as 'Paria Pattam' Sadasiva Gurukkal and was serving in Arulmighu Arunachaleswarar Temple for the last 50 years and succeeded to this post of his father Pattam Maniyam Soijiadhri Gurukkal, who performed the services without break.

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PERIYAPATTAM S SADASIVA GURUKKAL (DIED) AND S RAVIKUMAR GURUKKAL Vs. COMMISSIONER, H R AND C E AND ASSISTANT COMMISSIONER/EXECUTIVE OFFICER

Referred Judgements :-

JUDGEMENT

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