REGENT COMPUTRONICS PVT. LTD.

GURUSAMY Appellant

V/S

PALANIAMMAL Respondents

Referred Judgements :-

RAMASWAMI NAIDU V. GOPALAKRISHNA NAIDU [REFERRED TO]
P K MOHAN RAM VS. B N ANANTHACHARY [REFERRED TO]
RAJAMMAL VS. PAPPAYEE AMMAL [REFERRED TO]
ARTHUR MARY AMMAL VS. ARULDOSS PILLAI [REFERRED TO]
RENIKUNTLA RAJAMMA VS. K. SARWANAMMA [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over the judgment of the first Appellate Court reversing the Trial Court judgment and decree in the suit filed for recovery of possession and damages, the present Second Appeal is filed.

(2.) For the sake of convenience, the parties are referred to herein, as per their ranking before the Trial Court.

(3.) The brief facts leading to the filing of this appeal are as follows:

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GURUSAMY Vs. PALANIAMMAL

Referred Judgements :-

JUDGEMENT

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