REGENT COMPUTRONICS PVT. LTD.

K.Subbulakshmi Appellant

V/S

C.V.Ramasamy Pillai Respondents

Referred Judgements :-

A.RAMACHANDRA PILLAI VS. VALLIAMMAL (DIED) [REFERRED TO]
MALLESAPPA BANDEPPA DESAI AND ANOTHER VS. DESAI MALLAPPA ALIAS MALLESAPPA [REFERRED TO]
ACHUTHAN NAIR VS. CHINNAMMU AMMA [REFERRED TO]
BINOD BIHARI LAL AND OTHERS VS. RAMESHWAR PRASAD SINHA [REFERRED TO]
SRINIVAS KRISHNARAO KANGO VS. NARAYAN DEVJI KANGO [REFERRED TO]
K V NARAYANAN VS. K V RANGANANDHAN [REFERRED TO]
COMMISSIONER OF WEALTH TAX KANPUR VS. CHANDER SEN [REFERRED TO]
D S LAKSHMAIAH VS. L BALASUBRAMANIYAM [REFERRED TO]
M YOGENDRA VS. LEELAMMA N [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. SIVAPRAKASA MUDALIAR S [REFERRED TO]
S M SIVASWAMI VS. NAGAMMAL [REFERRED TO]
M. KRISHNAMOORTHY VS. K. PONDEEPANKAR [REFERRED TO]
S SUBRAMANIAN VS. S RAMASAMY ETC ETC [REFERRED TO]

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 19.03.1999, in A.S.No.192 of 1998 on the file of the Principal District Judge of Coimbatore confirming the decree and judgment dated 27.08.1998 in O.S.No.567 of 1992 on the file of the II Additional Subordinate Judge, Coimbatore.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The case of the plaintiff in brief is as follows :-

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K.SUBBULAKSHMI Vs. C.V.RAMASAMY PILLAI

Referred Judgements :-

JUDGEMENT

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