REGENT COMPUTRONICS PVT. LTD.

LAKSHMI Appellant

V/S

Prasanna Mani Respondents

Referred Judgements :-

K K MODI VS. K N MODI [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
BALASARIA CONSTRUCTION P LTD VS. HANUMAN SEVA TRUST [REFERRED TO]
KISHORE KUMAR KHAITAN VS. PRAVEEN KUMAR [REFERRED TO]
BHOGADI KANNABABU VS. VUGGINA PYDAMMA [REFERRED TO]
MUNIAPPA NADAR VS. K V DORAIPANDI NADAR [REFERRED TO]
RANIPET MUNICIPALITY VS. M SHAMSHEERKHAN [REFERRED TO]
K K Swaminathan VS. Srinivasagam [REFERRED TO]
TAMIL NADU HANDLOOM WEAVERS COOPERATIVE SOCIETY VS. S R EJAZ [REFERRED TO]
KRISHNAKUMAR VS. N. GOVERDHANA NAIDU [REFERRED TO]
KONERIDOSS VS. N. SUBBIAH NAIDU [REFERRED TO]

JUDGEMENT

(1.) THE present Civil Revision Petition is filed to strike out the plaint in O.S.No.281 of 2010 on the file of the Principal District Judge, Coimbatore.

(2.) THE first defendant in the said suit has filed the present Civil Revision Petition.

(3.) THE short facts which requires for the disposal of the present Civil Revision Petition are set out here under: - One Nachimuthu Chettiar was the owner of the joint family properties in S.F.No.514 at Sulur Village. He had a son and five daughters. One of the daughters, filed a suit in O.S.No.201 of 1982 against her father, brother Tirumalaisamy and other daughters. A preliminary decree was passed on 22/3/1982.

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LAKSHMI Vs. PRASANNA MANI

Referred Judgements :-

JUDGEMENT

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