REGENT COMPUTRONICS PVT. LTD.

Ramu Naicker Appellant

V/S

Chinnakannu Naicker Respondents

Referred Judgements :-

BENGAL INSURANCE AND REAL PROPERTY CO.LTD. V. VELAYAMMAL [REFERRED]
RAMAYYA V. KOLANDA [REFERRED]
KUMARASWAMI GOUNDER AND OTHERS V. SUBBA GOUNDER (DIED) AND OTHERS [REFERRED]
MUDIGOWDA GOWDAPPA SANKH AND OTHERS V. RAMCHANDRA REVGOWDA SANKH (DEAD) BY HIS LEGAL REPRESENTATIVES AND ANOTHER [REFERRED]
APPALASWAMI V. SURYANARAYANAMURTI [REFERRED]
TARAPORE AND COMPANY MADRAS V O TRACTORS EXPORT VS. V O TRACTORS EXPORT IN C A MOSCOW AND:TARAPORE [REFERRED]
G SEKAR VS. GEETHA [REFERRED]
GANDURI KOTESHWARAMMA VS. CHAKIRI YANADI [REFERRED]
SANTHAMANI VS. S SARADAMANI [REFERRED]

JUDGEMENT

(1.) This Second appeal is focussed by the defendants animadverting upon the judgment and decree dated 5.11.2002 in A.S.No.37 of 2002 and Cross objection in A.S.No.37 of 2002, in modifying the judgement and decree dated 31.7.2001 passed by the Subordinate Court, Madurantakam, in O.S.No.136 of 1998, which was one for partition.

(2.) The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) Compendiously and concisely the germane facts absolutely necessary for the disposal of this second appeal would run thus:

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RAMU NAICKER Vs. CHINNAKANNU NAICKER

Referred Judgements :-

JUDGEMENT

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