REGENT COMPUTRONICS PVT. LTD.

Thangeswari Appellant

V/S

Thirumalvalavan Respondents

Referred Judgements :-

VEERASWAMY VS. RAMANNA [REFERRED TO]
BHANWAR LAL VS. SATYANARAIN [REFERRED TO]
RATANSINGH VS. VIJAYSINGH [REFERRED TO]
RATANSINGH VS. VIJAYSINGH [REFERRED TO]
S RAJESWARI VS. S N KULASEKARAN [REFERRED TO]
USHA SINHA VS. DINA RAM [REFERRED TO]
A KRISHNARAJ VS. T VASANTHA GOPAL [REFERRED TO]
JANAKI AMMAL VS. GANAPATHI KONAR [REFERRED TO]
SUDHIR V JOSHI VS. E KANNIAPPAN [REFERRED TO]
ADIMOOLAM MUDALIAR VS. PL UNNAMALAI ACHI [REFERRED TO IN THE CASE OF (]
BANUMATHI ALIAS KARUNAIAMMAL VS. A P ATHANARI [REFERRED TO]
NALLASIVAM VS. DAKSHINAMURTHY [REFERRED TO]
B GURUBACKIAM VS. STATE OF TAMIL NADU [REFERRED TO IN THE CASE OF (]

(1.) The appellants herein are the obstructors, who filed the suit in O.S.No.506 of 1992.

(2.) The facts which are necessary for the disposal of this Second Appeal are as follows: -

(3.) The following substantial questions of law were framed at the time of admission of this Civil Miscellaneous Appeal: -