REGENT COMPUTRONICS PVT. LTD.

M. NAGARAJAN Appellant

V/S

V.M. NAGAMMAL Respondents

Referred Judgements :-

THEIR LORDSHIPS ALSO EXPLAINED THE DECISION IN THE CASE OF GANGU V. CHANDRABHAGABAI [REFERRED TO]
MADRAS HIGH COURT IN SARVANABHAVA V. SALLEMMAL [REFERRED TO]
STANUMURTHIAYYA AND OTHERS VS. K.RAMAPPA AND OTHERS [REFERRED TO]
KENCHAVA KOM SANYELLAPPA HOSMANI AND ANR. V. GIRIMALLAPPA CHANNAPPA SOMASAGAR [REFERRED TO]
CHINNAPPAPPALAND OTHERS VS. RAJAMMAL [REFERRED TO]
VELLIKANNUVS. R.SINGAPERUMAL AND ANOTHER [REFERRED TO]
K.STANUMURTHIAYYA AND ORS. V. K.RAMAPPAAND ORS. [REFERRED TO]
RATTAN LAL VS. VARDESH CHANDER [REFERRED TO]
JODH SINGH VS. UNION OF INDIA [REFERRED TO]
VIOLET ISSAAC VS. UNION OF INDIA [REFERRED TO]
JANAK RANI CHADHA VS. STATE NCT OF DELHI [REFERRED TO]
NAKCHHED SINGH VS. BIJAI BAHADUR SINGH [REFERRED TO]
MATA BADAL SINGH VS. BIJAY BAHADUR SINGH [REFERRED TO]
G S SADASHIVA VS. M C SRINIVASAN [REFERRED TO]
MINOTI VS. SUSHIL MOHAN SINGH MALIK [REFERRED TO]

JUDGEMENT

(1.) Mother-in-law has filed the suit against the son-in-law, for a judgment and decree, to declare that she is the only heir of her daughter Muniyendra. Upon consideration of oral and documentary evidence let in by both parties, by judgment and decree in O.S.No. 700/2000, the learned Principal District Munsif, Gudiyatham, granted a decree, as prayed for. Aggrieved by the same, the defendant/son-in-law preferred an appeal in A.S. No. 7 of 2004, on the file of the Subordinate Court, Gudiyatham. The lower appellate Court has confirmed the decision, stated supra. Assailing the concurrent judgments and decrees, the defendant has preferred this second appeal.

(2.) For the sake of convenience, the parties are addressed as per their litigative status in the lower Court.

(3.) The detailed pleadings are as follows:-

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M NAGARAJAN Vs. V M NAGAMMAL

Referred Judgements :-

JUDGEMENT

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