REGENT COMPUTRONICS PVT. LTD.

MURUGA UDAYAR (DIED) Appellant

V/S

THIRUMALAI ENTERPRESES, PARTNERSHIP FIRM REP. BY ITS MANAGING PARTNERS M. MANICKAM Respondents

Referred Judgements :-

MUNUSWAMI NAYUDU V SAGALAGUNA NAYUDU [REFERRED TO]
BIPIN BEHARI DEB V MASRAB ALI [REFERRED TO]
SIRAJ UL HAQ KHAN OTHERS VS. SUNNI CENTRAL BOARD OF WAQF U P [REFERRED TO]
A S K KRISHNAPPA CHETTIAR C T C T CHIDAMBARAM CHETTIAR SOMASUNDARAM ALIAS NACHIAPPA CHATTIA VR A U UMAYAL ACHI VS. S V V SOMIAH NAVNIAPPA CHETTIAR:N SV V NACHIAPPA CHETTIAR:N SV V NACHIAPPA CHETTIAR:S V V SOMIAH NAVNIAPPA CHETTIAR [REFERRED TO]
DIRECTOR OF INSPECTION OF INCOME TAX INVESTIGATION NEW DELHI VS. POORAN MAL AND SONS [REFERRED TO]
MAYAWANTI VS. KAUSHALYA DEVI [REFERRED TO]
SHYAM SINGH VS. DARYAO SINGH [REFERRED TO]
UMAR NOOR MOHAMMAD VS. DAYAL SARAN DARBARI [REFERRED TO]
MAHBOOB PASHA ALIAS BASHAN JAN VS. SYAD ZAHEERUDDIN [REFERRED TO]
ABDULAZIZ MOHAMMAD ISAQ KOTHIWALE VS. ISMAILBEG KASHIMBEG MIRAZ [REFERRED TO]
S M GOPAL CHETTY VS. RAMAN ALIAS NATESAN AND [REFERRED TO]
NARAYAN JIVANGOUDA PATIL VS. PUTTABAI [REFERRED TO]
NAGENDRA NATH DEY VS. SURESH CHANDRA DEY [REFERRED TO]
SAKALAGUNA NAYUDU VS. CHINNA MUNUSWAMI NAYAKAR [REFERRED TO]
P.L. RANGIAH CHETTIAR VS. PARTHASARATHY IYENGAR [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the lower Court in O.S. No. 48 of 1995 dated 19.10.2000.

(2.) Aggrieved Defendants 1 to 5 are the Appellants herein. The first Appellant/first Defendant died during the pendency of this appeal and the Appellants 2 to 5 are recorded as legal representatives of the deceased first Appellant. The Plaintiffs before the lower Court are the Respondents herein. However, the present partners were substituted in the place of the former partners of the Respondent firm and the cause title was accepted.

(3.) For convenience sake, the ranks of the parties before the lower Court are maintained in this judgment.

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MURUGA UDAYAR DIED Vs. THIRUMALAI ENTERPRESES PARTNERSHIP FIRM

Referred Judgements :-

JUDGEMENT

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