REGENT COMPUTRONICS PVT. LTD.

K Indirani Appellant

V/S

K Manjula Respondents

Referred Judgements :-

MITHLESH KUMARI V. PREM BEHARI KHARE [REFERRED]
P.R.HEMACHANDRA BABU AND ANR. V. P.R.JANARDHANAM AND ORS. [REFERRED]
SARBATI DEVI VS. USHA DEVI [REFERRED]
VISHIN N KHANCHANDANI VS. VIDYA LACHMANDAS KHANCHANDANI [REFERRED]
PREM SINGH VS. BIRBAL [REFERRED]
GOVINDAMMAL VS. R PERUMAL CHETTIAR [REFERRED]
BINAPANI PAUL VS. PRATIMA GHOSH [REFERRED]
UMA SEHGAL VS. DWARKA DASS SEHGAL [REFERRED]
AMMAPONNAMMAL VS. SHANMUGAM PILLAI [REFERRED]
USHA MAJUMDAR VS. SMRITI BASU [REFERRED]
KUSUM DEBI JHINJHANI VS. PUSHPA DEVI KHURDA [REFERRED]
KUMARI BAGHYAVATHI VS. LAKSHMIKANTHAMMAL [REFERRED]
KAMAKSHI AMMAL VS. RAJALAKSHMI [REFERRED]
EMARESAN VS. RADHA [REFERRED]
P SRINIVASAN VS. P GOPAL [REFERRED]

JUDGEMENT

(1.) The Appellants are the Defendants 1 to 4, 6 and 7 in the suit in O.S. No. 9491 of 2006, on the file of the learned VII Additional Judge, City Civil Court, Chennai.

(2.) Impugning the judgment and Decree dated 30.06.2008,granting preliminary decree that the Plaintiffs are entitled to 3/9th share in the plaint schedule property, the Appellants have preferred this appeal before this Court.

(3.) The facts, which absolutely necessary for the disposal of this appeal are as under:

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K INDIRANI Vs. K MANJULA

Referred Judgements :-

JUDGEMENT

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