REGENT COMPUTRONICS PVT. LTD.

S.RATHINASABABATHY Appellant

V/S

S.GAJAGANAPATHY Respondents

Referred Judgements :-

C.V. VYTHIANATHA IYER V.C.V. VARADARAJA IYER [REFERRED TO]
L DEBI PRASAD VS. TRIBENI DEVI [REFERRED TO]
P PERIASAMI PA PERIASAMI MUTHIRIAR VS. P PERIATHAMBI:P PERIASAMI MUTHIRIAR [REFERRED TO]
GAYA DIN D VS. HANUMAN PRASAD D [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [FOLLOWED ON]
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]
MUHAMMAD HUSAIN KHAN V. BABU KISHVA NANDAN SAHAI [REFERRED TO]
M SHANMUGHA UDAYAR VS. SIVANANDAM [REFERRED TO]
NATARAJAN VS. PARAMASIVAM [REFERRED TO]
C SANKARANARAYANA MUDALIAR VS. TANGARATNA MUDALIAR [REFERRED TO]

JUDGEMENT

(1.) THE second appeal and the cross-objection are focussed by the plaintiff and D26, respectively, inveighing the judgment and decree dated 24.1.2008 passed by the VI Additional Judge, City Civil Court, Chennai, in A.S. No. 251 of 2006 reversing the judgment and decree dated 23.10.2002 passed by the XIII Assistant Judge, City Civil Court, Chennai, in O.S. No. 12148 of 1989, which was filed for partition.

(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.) WHEREAS, D26 filed the cross-appeal challenging the lower Courts' finding, which was to the effect he was not the adopted son of Rathinasabapathy. However, D26 would contend that he is the adopted son of the plaintiff-Rathinasabapathy.

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S RATHINASABABATHY Vs. S GAJAGANAPATHY

Referred Judgements :-

JUDGEMENT

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