REGENT COMPUTRONICS PVT. LTD.

R. JANAKIAMMAL Appellant

V/S

S.R.SOMASUNDARAM Respondents

Referred Judgements :-

THE QUEEN V. WARDENS AND ASSISTANTS OF THE SADDLERS' COMPANY [REFERRED TO]
MONTGOMERY V. THOMPSON. [REFERRED TO]
Y.S.MANCHANDA V. NAND SINGH & ORS. [REFERRED TO]
FRANK REDDAWAY AND FRANK REDDAWAY & CO. LIMITED V GEORGE BANHAM AND GEORGE BANHAM & CO. LIMITED. [REFERRED TO]
REG. V SADDLERS' CO. [REFERRED TO]
SHRIPADGOUDA V. GOVINDGOUDA. [REFERRED TO]
SYED YUSUFF V FATHIMABI. [REFERRED TO]
RAMANATHAN V. UNNAMALAI. [REFERRED TO]
BISHUNDEO NARAIN VS. SEOGENI RAI [REFERRED TO]
BACHA F GUZDAR BOMBAY VS. COMMISSIONER OF INCOME TAX BOMBAY [REFERRED TO]
NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
STATE OF PUNJAB NOW HARYANA VS. AMAR SINGH [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
VARANASEYA SANSKRIT VISHWAVIDYALAYA VS. RAJKISHORE TRIPATHI [REFERRED TO]
VARANASEYA SANSKRIT VISHWAVIDYALAYA VS. RAJKISHORE TRIPATHI [REFERRED TO]
S B NORONAH VS. PREM KUMARI KHANNA [REFERRED TO]
HIRAJI TOLAJI BAGWAN VS. SHAKUNTALA [REFERRED TO]
UNION CARBIDE CORPORATION VS. UNION OF INDIA [REFERRED TO]
BANWARI LAL VS. CHANDO DEVI [REFERRED TO]
BANWARI LAL VS. CHANDO DEVI [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
PUSHPA DEVI BHAGAT VS. RAJINDER SINGH [REFERRED TO]
SANTOSH VS. JAGAT RAM [REFERRED TO]
RAMESH KUMAR VS. FURU RAM [REFERRED TO]
GUIZARI LAL BHARGAVA VS. OFFICIAL RECEIVER CUM OFFICIAL LIQUIDATOR OF AMMONIA SUPPLIES CORPORATION P [REFERRED TO]
ABDUL HAMID VS. NUR MOHD [REFERRED TO]
ANANT CONSTRUCTION PRIVATE LIMITED VS. RAM NIWAS [REFERRED TO]
PARAMESWEARN NAIR VS. AIYAPPAN PILLAI [REFERRED TO]
JANAB S K KALALULLAH SHERIFF VS. JANAB S K [REFERRED TO]
GOPAL LAL VS. BABU LAL [REFERRED TO]
SAHIB RAI VS. BAHARI RAI [REFERRED TO]

JUDGEMENT

(1.) THE plaintiff and the seventh defendant, being aggrieved by the judgment and decree, dated 30.09.1997, passed in O.S.No.1101 of 1987 on the file of the Subordinate Court, Coimbatore, have filed A.S.Nos.332 of 1999 and 281 of 2000, respectively.

(2.) FOR the sake of convenience, the parties to the appeals are referred to as per their ranking in the suit.

(3.) IN 1969, a land was purchased and a factory was put up wherein a sizing unit in the name of 'Sri Ranga Vilas Warping and Sizing Factory' is functioning, which is shown as Item No.5 of Schedule 'B'. IN 1972, a Tea Estate popularly known as 'High Field Estate' in the name of defendants 1, 4, 10 and plaintiff was purchased and the same is shown as Item No.6 of Schedule 'B'. A private limited company, known as Swamy and Swamy Plantations (P) Ltd., was promoted and the company purchased Spring Field Estate and High Field Tea Factory. The share holdings in the company are shown as Item No.7 of Schedule 'B'. IN 1975, 50 acres of lands were purchased in Vedapatti Village, in Coimbatore, in the names of defendants 1, 4 and plaintiff which is shown as Item No.8 of Schedule 'B'. IN 1975-1976, about 6 acres of agricultural lands were purchased in Samalpuram Village in the name of the second defendant out of the joint family funds, which is shown as Item No.9 of Schedule 'B'. IN 1978, a palatial bungalow was purchased in Tatabad, Coimbatore, which is shown as Item No.10 of Schedule 'B' and the same was acquired with the funds of joint family and for the benefit of the family.

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R JANAKIAMMAL Vs. S R SOMASUNDARAM

Referred Judgements :-

JUDGEMENT

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