REGENT COMPUTRONICS PVT. LTD.

Pugazhenthi Appellant

V/S

AYYANAR Respondents

Referred Judgements :-

SUGALBAI AND ANOTHER VS. GUNDAPPA ADIVEPPA MARADI [REFERRED TO]
SHEELA DEVI VS. LAL CHAND [REFERRED TO]
GANDURI KOTESHWARAMMA VS. CHAKIRI YANADI [REFERRED TO]
R ANANDAVALLI VS. ALAGAMMAL [REFERRED TO]
K SENGODAN VS. K DHARMALINGAM [REFERRED TO]
RAMACHANDRAN DIED VS. BALASUBRAMANIAM [REFERRED TO]
NACHAYAL VS. PONGIANNAN [REFERRED TO]
VALLIAMMAL VS. MUNIYAPPAN [REFERRED TO]
MANIAMMAI VS. KANTHAROOBI AMMAL [REFERRED TO]
E. VENKATAKRISHNA REDDY AND ORS. VS. MINOR AMARABABU AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The above first appeal arises against the judgment and decree in O.S.No.5 of 2007 on the file of the Principal District Judge, Villupuram.

(2.) The plaintiffs are the appellants, the respondents 1 to 8 were the defendants and the ninth respondent, who is the purchaser of the suit schedule properties, was impleaded in the above appeal.

(3.) The plaintiffs filed the suit in O.S.No.5 of 2007 for partition, separate possession, to declare the documents created by the defendants viz., Partition Deed dated 24.07.2006 and the Sale Deeds created by the defendants 1 to 4 in pursuance of the said Partition Deed in favour of third parties are void ab initio and for permanent injunction.

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PUGAZHENTHI Vs. SUNDARI AMMAL

Referred Judgements :-

JUDGEMENT

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