REGENT COMPUTRONICS PVT. LTD.

G.BAGYALAKSHMI Appellant

V/S

R.Nachimuthu (Died) Respondents

Referred Judgements :-

VENUGOPAL PILLAI VS. THIRUGNANAVALLIAMMAL [REFERRED TO]
P.KUMAR VS. SANJAY AGARWAL AND OTHERS [REFERRED TO]
MAHALINGAM VS. K.KRISHNASAMY NAIDU [REFERRED TO]
P.K.PALANISAMY VS. N.ARUMUGHAM AND ANOTHER [REFERRED TO]
A.NAWAB JOHN AND OTHERS VS. V.N.SUBRAMANIYAM [REFERRED TO]
MAHASAY GANESH PRASAD RAY VS. NARENDRA NATH SEN [REFERRED TO]
BUTA SINGH VS. UNION OF INDIA [REFERRED TO]
DALIP SINGH VS. MEHAR SINGH RATHEE [REFERRED TO]
ALKA GUPTA VS. NARENDER KUMAR GUPTA [REFERRED TO]
K NATARAJAN VS. P K RAJASEKARAN [REFERRED TO]
PERIYASAMY VS. LAKSHMI NADESAN [REFERRED TO]
S V ARJUNARAJA VS. P VASANTHA [REFERRED TO]
K RAJENDRAN VS. S NAGARAJAN [REFERRED TO]
GANAPATHY HEGDE VS. KRISHNAKUDVA [REFERRED TO]
V.P. VENKATACHALAM VS. N. VENKATACHALAM [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal has been filed by the legal representatives of the deceased plaintiff against the Judgment and Decree dtd. 27/7/2011 passed by the I Additional District Court, Coimbatore (hereinafter referred to as First Appellate Court) in A.S.No.90 of 2008.

(2.) By the impugned Judgment and Decree, the Appellate Court had dismissed the appeal filed by the appellants herein against the Judgment and Decree dtd. 15/7/2008 passed by the Principal Subordinate Court, Coimbatore (hereinafter referred to as Trial Court) in O.S.No.1413 of 2001.

(3.) The plaintiff (since deceased), whose interest was represented by second to fifth plaintiffs before the Trial Court and the appellants herein had originally filed in O.S.No.1413 of 2001 on 20/11/1998 for the following reliefs before the Trial Court:-

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G.BAGYALAKSHMI Vs. R.NACHIMUTHU (DIED)

Referred Judgements :-

JUDGEMENT

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