REGENT COMPUTRONICS PVT. LTD.

N.Ramamoorthi Appellant

V/S

N.Jayachandran Respondents

Referred Judgements :-

DHARMODAS V. NISTARINI DASI [REFERRED TO]
BALLBHADRA V. BHOWANI [REFERRED TO]
LALLU SINGH V. GUR NARAIN AND ORS. [REFERRED TO]
SIDHESHWAR MUKHERJEE VS. BHUBAESHWAR PRASAD NARAIN SINGH [REFERRED TO]
M V S MANIKAYALA RAO VS. M NARASIMHASWAMI [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
TAYABBHAI M BAGASARWALLA VS. HIND RUBBER INDUSTRIES PRIVATE LIMITED [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. STATE OF MAHARASHTRA [REFERRED TO]
KRISHNADEVI MALCHAND KAMATHIA VS. BOMBAY ENVIRONMENTAL ACTION GROUP [REFERRED TO]
T A YUVARAJ VS. T BALAKRISHNAMA [REFERRED TO]
RENIKUNTLA RAJAMMA VS. K. SARWANAMMA [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal is filed by defendants 3 to 5 as against the judgment and decree, dated 15.02.2010, passed by the Principal District Judge, Erode, in A.S.No.85 of 2009, confirming the judgment and decree, dated 26.03.2009, passed by the Principal Sub-Judge, Erode, in O.S.No.349 of 2005, which was one for partition and separate possession.

(2.) The appellants are the defendants 3 to 5 in the suit proceedings and the respondents 1 and 2 herein are the plaintiffs. The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) The facts which gave rise to the filing of the suit, in brief, would run thus:

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N.RAMAMOORTHI Vs. N.JAYACHANDRAN

Referred Judgements :-

JUDGEMENT

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