REGENT COMPUTRONICS PVT. LTD.

CHELLADURAI Appellant

V/S

SUDALAIMUTHU Respondents

Referred Judgements :-

LAZAURS ESTATE LTD. V. BEASLEY [REFERRED TO]
RAM PREETI YADAV V. U. P. BOARD OF HIGH SCHOOL AND INTERMEDIATE EDUCATION AND OTHER [REFERRED TO]
THE LAKSHMI MILLS CO. LTD.,V. R.RAMAJAAM [REFERRED TO]
SMT.DULARIA DEVI V. JANARDHAN SINGH [REFERRED TO]
HARISHANKAR RASTOGI VS. GIRDHARI SHARMA [REFERRED TO]
S B NORONAH VS. PREM KUMARI KHANNA [REFERRED TO]
SHRISHT DHAWAN VS. SHAW BROTHERS [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
ROSHAN DEEN VS. PREETI LAL [REFERRED TO]
RAM CHANDRA SINGH VS. SAVITRI DEVI [REFERRED TO]
HAMZA HAJI VS. STATE OF KERALA [REFERRED TO]
BADAMI VS. BHALI [REFERRED TO]
SIYA RAM VS. LILAWATI [REFERRED TO]
RAMJAN KHAN VS. BABA RAGHUNATH DASS [REFERRED TO]
KUMA DEI VS. MOHAMMAD ABDUL LATIF [REFERRED TO]
C M VISALAKSHI VS. K KUPPUSAMY [REFERRED TO]
SAMDUKHAN VS. MADANLAL [REFERRED TO]

JUDGEMENT

(1.) The legal heirs of the plaintiff in the suit in O.S.No.151 of 2008 on the file of the Principal Sub Court, Tirunelveli, are the appellants in the above Second Appeal. The plaintiff and his legal heirs in the suit are also the revision petitioners.

(2.) The second appeal is against the concurrent judgment and decree of the lower Courts in O.S.No.151 of 2008 and A.S.No.15 of 2015. The Civil Revision Petition is directed against the dismissal of petition filed by the first petitioner in the Civil Revision Petition under Section 47 C.P.C.

(3.) The brief facts leading to the above Second Appeal and Civil Revision Petition are as follows:

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CHELLADURAI Vs. SUDALAIMUTHU

Referred Judgements :-

JUDGEMENT

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