REGENT COMPUTRONICS PVT. LTD.

RAMACHANDRAN Appellant

V/S

GANESAN Respondents

Referred Judgements :-

D.AKKAMMA (DIED) AND OTHERS VS. P.KANNAMMA [REFERRED TO]
PUTTATHAYAMMA AND ANOTHER VS. RATHNARAJIAH [REFERRED TO]
GANDA SINGH AND OTHERS VS. RAM NARAIN SINGH [REFERRED TO]
S M KARIM VS. BIBI SAKINA [REFERRED TO]
PRAKASH CHAND VS. STATE DELHI ADMINISTRATION [REFERRED TO]
PARSINNI VS. SUKHI [REFERRED TO]
RAMACHANDRAN VS. VALLIAMMAL [REFERRED TO]
PONNAIYAN VS. MUNIAN DIED [REFERRED TO]
S SUBBA REDDIAR DIED VS. BHAGYALAKSHMI AMMAL ALIAS GURUVACHI AMMAL [REFERRED TO]
NATESAN VS. CHINNACHI KANDAR [REFERRED TO]
NAGARAJAN VS. RAJAMANI AIYAR [REFERRED TO]
RANGAPPA NAYAKAR VS. RANGASWAMI NAYAKAR [REFERRED TO]
ANANTHA PILLAI VS. RATHNASABAPATHY MUDALIAR AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This appeal is focused as against the judgment and decree dtd. 11/4/2011 passed in A.S.No.60 of 2009 by the learned Subordinate Judge, Mannargudi, confirming the judgment and decree dtd. 26/6/2009 passed in O.S.No.80 of 2002 by the learned District Munsif, Thiruthuraipoondi. The suit is for the recovery of possession.

(2.) For the sake of convenience, hereinafter the parties are referred to, as per their litigative status before the trial Court.

(3.) The laconic averments made in the plaint, are as follows:

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RAMACHANDRAN Vs. GANESAN

Referred Judgements :-

JUDGEMENT

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