REGENT COMPUTRONICS PVT. LTD.

JUGRAJ Appellant

V/S

P. SANKARAN Respondents

Referred Judgements :-

CHAND RANI V. KAMAL RANI [REFERRED TO]
AZHAR SULTANA V. B.RAJAMANI AND OTHERS [REFERRED TO]
S.N. (B.NEMI CHAND JAIN AND ANOTHER AV. G.RAVIANDRAN [REFERRED TO]
R C CHANDIOK VS. CHUNI LAL SABHARWAL [REFERRED TO]
L M S UMMU SALEEMA VS. B B GUJARAL [REFERRED TO]
RAM AWADH VS. ACHHAIBAR DUBEY [REFERRED TO]
RAM AWADH VS. ACHHAIBAR DUBEY [REFERRED TO]
M M S INVESTMENTS MADURAI VS. V VEERAPPAN [REFERRED TO]
MALAY KUMAR GANGULY VS. SUKUMAR MUKHERJEE [REFERRED TO]
ANNAPOORANI AMMAL VS. RAMASWAMY NAICKER [REFERRED TO]
M RANGANATHAN VS. M THULASI NAICKER [REFERRED TO]
S ANDAL VS. K CHINNASAMY [REFERRED TO]

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree in A.S. No. 298 of 2000 on the file of II Additional Judge, City Civil Court, Chennai confirming the Judgment and Decree in O.S. No. 3820 of 1996 on the file of VIII Assistant Judge, City Civil Court, Chennai.

(2.) The plaintiff in the suit is the appellant in the above second appeal and the respondents 1 to 7 are the defendants in the suit. The respondents 8 and 9 are the purchasers of the suit property from the respondents 1 to 7, who were impleaded in the above second appeal.

(3.) The plaintiff filed the suit in O.S. No. 3820 of 1996 on the file of VIII Assistant Judge, City Civil Court, Chennai for the following reliefs:

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JUGRAJ Vs. P SANKARAN

Referred Judgements :-

JUDGEMENT

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