REGENT COMPUTRONICS PVT. LTD.

Akkinirajan Appellant

V/S

MAHESWARI Respondents

Referred Judgements :-

H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
N KAMALAN DEAD VS. AYYASAMY [REFERRED TO]
PENTAKOTA SATYANARAYANA VS. PENTAKOTA SEETHARATNAM [REFERRED TO]
S R SRINIVASA VS. S PADMAVATHAMMA [REFERRED TO]
MOHAMMED MOHIDEEN VS. MUTHUKUMARA THEVAR [REFERRED TO]
J MATHEW DIED VS. LEELA JOSEPH [REFERRED TO]
VED MITRA VERMA VS. DHARAM DEO VERMA [REFERRED TO]
VALLIAMMAL (DIED) AND ORS. VS. PALANISWAMY AND ORS. [REFERRED TO]
M. PATTAMMAL VS. G. PARTHASARATHY [REFERRED TO]

JUDGEMENT

(1.) The Plaintiff in a Suit for Partition is the Appellant before this Court, challenging the reversal of the Judgment and Decree of the learned District Munsif, Udumalpet in O.S. No.490 of 2012 by the learned Subordinate Judge, Udumalpet in A.S. No.13 of 2018.

(2.) The facts in brief which are essential for disposing of the above Second Appeal are herein below set out and the parties are referred to in the same litigative ranking as before the Trial Court.

(3.) The Second Appeal was admitted by this Court on 12/8/2021 on the following Substantial Questions of Law:

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AKKINIRAJAN Vs. MAHESWARI

Referred Judgements :-

JUDGEMENT

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