REGENT COMPUTRONICS PVT. LTD.

S. SARANGAPANI Appellant

V/S

M. ARIVUKODI Respondents

Referred Judgements :-

UNNI AND ANOTHER V. KUNCUI AMMA AND OTHERS [REFERRED TO]
SHEO SHANKAR GIR V. RAM SHEWAK CHWDHRI AND OTHERS [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
SECRETARY GENERAL SUPREME COURT OF INDIA VS. SUBHASH CHANDRA AGARWAL [REFERRED TO]
K M MADHAVAKRISHNAN VS. S R SAMI [REFERRED TO]
GOVINDARAJA NAIDU VS. MEENATCHI SUNDARAM [REFERRED TO]

JUDGEMENT

(1.) THIS second appeal is filed by the plaintiff, inveighing the judgement and decree dated 23.11.2007 passed by the Principal Subordinate Judge, Cuddalore, in A.S.No.99 of 2006 confirming the judgment and decree dated 14.11.2006 passed by the Principal District Munsif, Cuddalore, in O.S.No.587 of 2004, which was filed for declaration and delivery of vacant possession of the suit property.

(2.) THE parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) ACCORDINGLY, in the memorandum of grounds of second appeal, the following substantial questions of law are found suggested:

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S SARANGAPANI Vs. M ARIVUKODI

Referred Judgements :-

JUDGEMENT

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