REGENT COMPUTRONICS PVT. LTD.

MARIMUTHU Appellant

V/S

ARUMUGAM Respondents

Referred Judgements :-

SHANTINATH RAMU DANOLE AND ANOTHER VS JAMBU RAMU DANOLE AND OTHERS [REFERRED TO]
BHIMASHYA AND OTHERS VS SMT.JANAI @ JANAWWA [REFERRED TO]
DOLGOBINDA PARICHA VS. NIMAI CHARAN MISRA [REFERRED TO]
CHAIRMAN BIHAR RAJYA VIDYUT BOARD VS. CHHATHU RAM [REFERRED TO]
JAI SINGH VS. SHAKUNTALA [REFERRED TO]
RAM JAGAT VS. KANCHANDEI [REFERRED TO]
MAHADEV VS. BAINABAI [REFERRED TO]
KRUSHNA CHANDRA SAHU VS. PRADIPTA DAS [REFERRED TO]
MAHALINGAM VS. KANNAYYAN [REFERRED TO]

JUDGEMENT

(1.) The appeal is preferred against the judgment and decree in O.S.No.738 of 1992 on the file of the I Additional Subordinate Court at Madurai dated 10.2.1994. The plaintiff is the appellant.

(2.) The suit is filed for partition by metes and bounds of the schedule mentioned properties and allot separate possession of 3/4th share in them to the plaintiff.

(3.) The brief facts of the case is as follows:

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MARIMUTHU Vs. PICHAI AMMAL

Referred Judgements :-

JUDGEMENT

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