REGENT COMPUTRONICS PVT. LTD.

Nadesan Appellant

V/S

Pachai Respondents

Referred Judgements :-

GOKAL CHAND VS. PARVIN KUMARI [REFERRED TO]
M N ARYAMURTHY VS. M D SUBBARAYA SETTY DEAD [REFERRED TO]
KALYANI VS. NARAYANAN [REFERRED TO]
APOORVA SHANTILAL SHAH HUF VS. COMMISSIONER OF INCOME TAX GUJARAT 1 AHMEDABAD [REFERRED TO]
KONDIRAM BHIKU KIRDAT VS. KRISHNA BHIKU KIRDAT [REFERRED TO]
MOHAMMAD NOORUL HODA VS. BIBI RAIFUNNISA [REFERRED TO]
RAJ KUMAR VS. OFFICIAL RECEIVER OF THE ESTATE OF CHIRANJI LAL RAM CHAND LUDHIANA [REFERRED TO]
REVANASIDDAPPA VS. MALLIKARJUN [REFERRED TO]
DALAVAYI NAGARAJAMMA VS. STATE BANK OF INDIA [REFERRED TO]
PAVAYAMMAL VS. DEVANNA GOUNDAR [REFERRED TO]
GANDHI VS. SAMINATHA GOUNDER [REFERRED TO]
VATHSALA MANICKAVASAGAM VS. N. GANESAN [REFERRED TO]
RAJAGOPAL PILLAI AND ORS. VS. PAKKIAM AMMAL AND ANR. [REFERRED TO]
VINEETA SHARMA VS. RAKESH SHARMA [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over the judgment and decree dtd. 16/9/2013 passed in O.S. No. 11 of 2010 on the file of the 1st Additional District Judge, Tindivanam, the defendants 1 and 4 have preferred the first appeal and the plaintiffs 2, 3, 5 to 8 have preferred the Cross objection.

(2.) The first and the fourth defendants are the appellants herein and the plaintiffs 1 to 10 and the defendants 2 and 3 are the respondents in the first appeal. Pending suit, the first plaintiff viz., Pachai and the third defendant viz., Pachaiammal are died. Their Legal representatives were already on record.

(3.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

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NADESAN Vs. PACHAI

Referred Judgements :-

JUDGEMENT

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