REGENT COMPUTRONICS PVT. LTD.

PARVATHI Appellant

V/S

SAPPANI GOUNDER Respondents

Referred Judgements :-

MARGARET AMMAL V. SUSAI MARI [REFERRED TO]
MOHAMED SAHEB V. TILOKCHAND [REFERRED TO]
DEHYABHAI V. HIRALAL [REFERRED TO]
VENKANNA V. RAMAKRISHNA RANGA RAO [REFERRED TO]
DAHYABHAI VANMALIDAS SHAH V. HIRALAL UMEDRAM SHAH [REFERRED TO]
VARREY TULASAMMA V. NANDULA BUCHIRAMAIAH [REFERRED TO]
MT. JARAOO V. SRI NATH BYAS [REFERRED TO]
PARMAR GOGJI V. PARMAR GANESH [REFERRED TO]
SARASWATI VS. S GANAPATHY [REFERRED TO]
JABAMANI VS. K MANI CHETTIAR [REFERRED TO]
STATE OF INDORE VS. VISHESHWAR BHATTACHARYA [REFERRED TO]

JUDGEMENT

(1.) The Appellants/Defendants 2 to 4 have preferred this Second Appeal as against the Judgment and Decree dated 28.01.1997 in A.S.No.186 of 1994 passed by the Learned Subordinate Judge, Namakkal, in confirming the Judgment and Decree dated 31.10.1994 in O.S.No.897 of 1990 passed by the Learned Principal District Munsif, Namakkal.

(2.) The Plaint Facts:

(3.) Written Statement Pleas (filed by the 1st Defendant during his lifetime and subsequently died):

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PARVATHI Vs. SAPPANI GOUNDER

Referred Judgements :-

JUDGEMENT

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