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A.Valiammal Appellant

V/S

C. Madhuram Respondents

Referred Judgements :-

UNION OF INDIA VS. H.K.DHRUV [REFERRED TO]
CHHOTANBEN AND ANOTHER VS. KIRITBHAI JALKRUSHNABHAI THAKKAR AND OTHERS [REFERRED TO]
COLONEL SHARWAN KUMAR JAIPURIYAR@ SARWAN KUMAR JAIPURIYAR V. KRISHNA NANDAN SINGH AND ANOTHER [REFERRED TO]
VELAYUTHAM VS. SELLAMUTHU [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
RAJ NARAIN SARIN VS. LAXMI DEVI [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
MAYUR LTD VS. VESSEL M V FORTUNE EXPRESS [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
N.A. CHINNASAMY VS. S. VELLINGIRINATHAN [REFERRED TO]
M/S. CAMBRIDGE SOLUTIONS LIMITED VS. GLOBAL SOFTWARE LIMITED [REFERRED TO]
MADANURI SRI RAMA CHANDRA MURTHY VS. SYED JALAL [REFERRED TO]
URVASHIBEN & ANR VS. KRISHNAKANT MANUPRASAD TRIVEDI [REFERRED TO]
N MOHAN VS. P GOVINDASAMI [REFERRED TO]
LOOM TEX EXPORTS AND ORS. VS. THANNEER PANTHAL DHARMA CHATHIRAM AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition is filed against the Judgment and decree dtd. 18/11/2016 made in I.A.No.7 of 2016 in O.S.No.6592 of 2013 on the file of the XV Additional City Civil Court, Chennai. Facts of the case:

(2.) The petitioners are defendants 9, 10, 22 and 35 in O.S.No.6592 of 2013 on the file of the XV Additional City Civil Court, Chennai. Originally one Sivananda Gramani and his wife S.Saraswathi Ammal filed the suit in C.S.No.1077 of 1992 on the file of this Court against 34 persons. Due to increase in pecuniary jurisdiction of City Civil Court the said suit was transferred to the City Civil Court and was re-numbered as O.S.No.6592 of 2013. After the death of said S.Saraswathi Ammal, her legal heirs were brought on record as plaintiffs 3 to 8. S.Palani Ammal, who was impleaded as 3 rd plaintiff died and her legal heirs were brought on record as plaintiffs 9 to 11.

(3.) The said Sivananda Gramani and his wife S.Saraswathi Ammal filed suit for the following reliefs:

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A.VALIAMMAL Vs. C. MADHURAM

Referred Judgements :-

JUDGEMENT

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