REGENT COMPUTRONICS PVT. LTD.

BAKKAIAM AMMAL Appellant

V/S

DHANALAKSHMI AMMAL AND ANR Respondents

Referred Judgements :-

POWELL V. MCFARIANE [REFERRED]
JA PYE (OXFORD) LTD. V. GRAHAM [REFERRED]
JA PYE (OXFORD) LTD. V. UNITED KINGDOM [REFERRED]
S M KARIM VS. BIBI SAKINA [REFERRED]
P PERIASAMI PA PERIASAMI MUTHIRIAR VS. P PERIATHAMBI:P PERIASAMI MUTHIRIAR [REFERRED]
MOHAN LAL VS. MIRZA ABDUL GAFFAR [REFERRED]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED]

JUDGEMENT

(1.) This second appeal is focussed by the original plaintiff, animadverting upon the judgment and decree dated 21-9- 2005 passed in A. S. No. 34 of 2005 by the learned Principal Sub-Judge, Thiruvannamalai, in reversing the judgment and decree of the learned District Munsif, Tiruvannamalai, in O. S. No. 229 of 2003. For convenience sake, the parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) Heard both sides.

(3.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus :

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BAKKAIAM AMMAL Vs. DHANALAKSHMI AMMAL AND ANR

Referred Judgements :-

JUDGEMENT

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