REGENT COMPUTRONICS PVT. LTD.

JAYA Appellant

V/S

KRISHNAN Respondents

Referred Judgements :-

DIPO V. WASSAN SINGH [REFERRED]
S.SUNDARESA PAI V. MRS.SUMANGALA T.PAI AND ANR. [REFERRED]
G.SEKAR V. GEETHA [REFERRED]
BAGIRATHI& 5 OTHERS V. S.MANIVANNAN [REFERRED]
GOVINDAMMAL VS. R PERUMAL CHETTIAR [REFERRED]
G SEKAR VS. GEETHA [REFERRED]
SUNDARAMBAL VS. DEIVANAAYAGAM [REFERRED]

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the 1st appellate Court made in A.S.No.75 of 2002 in reversing the judgment and decree passed by the trial Court in O.S.No.339 of 1994 dated 30.10.2000 in decreeing the suit for partition.

(2.) The appellant herein was the plaintiff and the respondent herein was the defendant before the trial Court.

(3.) For convenience, the rank of parties before the trial court is adopted infra.

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JAYA Vs. KRISHNAN

Referred Judgements :-

JUDGEMENT

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