REGENT COMPUTRONICS PVT. LTD.

K.SETHU AMMAL Appellant

V/S

RANGA NAYAKI Respondents

Referred Judgements :-

KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
HIRA LALPATNI VS. KALI NATH [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GURNAM KAUR [REFERRED TO]
PUNJAB LAND DEVELOPMENT AND RECLAMATION CORPORATION LIMITED CHANDIGARH DIVISIONAL CONTROLLER MAHARASHTRA STATE ROAD TRANSPORT CORPORATION AMRAVATI REGIONAL MANAGER WEST ZONE NOW KNOWN AS KANPUR REGION BANK OF BARODA REGIONAL OFFICE LUCKNOW VS. PRESIDING OFFICER LABOUR COURT CHANDIGARH:CHANDRASHEKHAR MARIBHAU DESHMUKH :SECRETARY U P BANK EMPLOYEES UNION C O BANK OF BARODA LATOUCHE ROAD KANPUR :LABOUR COURT RANCHI:NAMDEO:SECRETA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SYNTHETICS AND CHEMICALS LIMITED [REFERRED TO]
URBAN IMPROVEMENT TRUST JODHPUR VS. GOKUL NARAIN [REFERRED TO]
BUDHIA SWAIN VS. GOPINATH DEB [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
AMBA BAI VS. GOPAL BAI [REFERRED TO]
OM PRAKASH MARWAHA VS. JAGDISH LAL MARWAHA [REFERRED TO]
KRISHNA CHANDRA PALLAI VS. UNION OF INDIA FB [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court in A.S.No.95 of 1982 dated 31.08.1998 in reversing the judgment and decree passed by the trial court made in O.S.No.392 of 1973 dated 21.06.1982 in decreeing the suit.

(2.) The appellants were the plaintiffs and the respondents were the legal representatives of the deceased defendant, who were impleaded during the pendency of first appeal in A.S.No.95 of 1982. For convenience, the rank of parties are referred as to their rank before the trial Court in this judgment.

(3.) The case of the plaintiff as stated in the plaint would be as follows:-

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K.SETHU AMMAL Vs. RANGA NAYAKI

Referred Judgements :-

JUDGEMENT

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