REGENT COMPUTRONICS PVT. LTD.

S.Shanmuga Sundaram Appellant

V/S

S.MOHAN Respondents

Referred Judgements :-

KANNAN NAMBIAR VS. NARAYANI AMMAL [REFERRED TO]
ROSAMMAL ISSETHENAMMAL FERNANDEZ (DEAD) BY LRS AND OTHERS VS. JOOSA MARIYAN FERNANDEZ AND OTHERS [REFERRED TO]
JAMILA BEGUM VS. SHAMI MOHD. [REFERRED TO]
LADLI PRASHAD JAISWAL VS. THE KARNAL DISTILLERY CO.LTD.,KARNAL [REFERRED TO]
PANNALAL AND ANOTHER VS. KISANLAL AND OTHERS [REFERRED TO]
SURENDRA KUMAR VS. NATHULA [REFERRED TO]
BISHUNDEO NARAIN VS. SEOGENI RAI [REFERRED TO]
UNION OF INDIA CHATURBHAI M PATEL AND COMPANY VS. CHATURBHAI M PATEL AND CO :UNION OF INDIA [REFERRED TO]
SUBHRA MUKHERJEE VS. BHARAT COKING COAL LIMITED [REFERRED TO]
KRISHNA MOHAN KUL NANI CHARAN KUL VS. PRATIMA MAITY [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
RAMESH B DESAI VS. BIPIN VADILAL MEHTA [REFERRED TO]
ASOKAN VS. LAKSHMIKUTTY [REFERRED TO]
K LAXMANAN VS. KKAYIL PADMINI [REFERRED TO]
VISHWANATH BAPURAO SABALE VS. SHALINIBAI NAGAPPA SABALE [REFERRED TO]
GOVINDBHAI CHHOTABHAI PATEL VS. PATEL RAMANBHAI MATHURBHAI [REFERRED TO]
DAULAT SINGH (D) THR. LRS. VS. THE STATE OF RAJASTHAN & OTHERS [REFERRED TO]

JUDGEMENT

(1.) The unsuccessful plaintiff in a suit for partition has challenged the Judgment in O.S.No.81 of 2008 dtd. 5/3/2008 passed by IV Additional District Judge, Erode in the above appeal.

(2.) The brief facts leading to the filing on the above appeal are as follows:

(3.) Before the Trial Court, the appellant/plaintiff examined P.W.1 to P.W.5 and marked Exs.A.1 to A.8. The first respondent examined D.W.1 to D.W.2 and marked Ex.B.1 to Ex.B13. The Report of the Handwriting expert was marked as Ex.C.1

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S.SHANMUGA SUNDARAM Vs. S.MOHAN

Referred Judgements :-

JUDGEMENT

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