REGENT COMPUTRONICS PVT. LTD.

Vettaikaran @ Poonga Gounder Appellant

V/S

NANJAMMAL Respondents

Referred Judgements :-

CHUNILAL V. MEHTA AND SONS LTD. V. CENTURY SPG. AND MGF. CO. LTD. [REFERRED TO]
ORIENTAL INVESTMENT CO LIMITED VS. COMMISSIONER OF INCOME TAX BOMBAY [REFERRED TO]
PRATIVA DEVI VS. T V KRISHNAN [REFERRED TO]
SATYA GUPTA ALIAS MADHU GUPTA VS. BRUESH KUMAR [REFERRED TO]
RAGAVENDRA KUMAR VS. FIRM PREM MACHINARY AND CO [REFERRED TO]
MOLAR MAL DEAD VS. KAY IRON WORKS PRIVATE LIMITED [REFERRED TO]
JAI SINGH VS. SHAKUNTALA [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
BHARATHA MATHA VS. R VIJAYA RENGANATHAN [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
SETH SUWALAL CHHOGALAL VS. COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) THIS Second appeal is focussed by the second defendant animadverting upon the judgment and decree dated 15.6.2011 passed by the Subordinate Judge, Gobichettipalayam, Erode District, in A.S.No.75 of 2010 confirming the judgment and decree dated 1.10.2010 passed by the District Munsif Court, Gobichettipalayam, in O.S.No.339 of 2008, which was one for partition.

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

(3.) CHALLENGING and impugning the judgments and decrees of both the Courts below, this second appeal has been focussed by the second defendant on various grounds and also suggesting the following substantial questions of law:

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VETTAIKARAN @ POONGA GOUNDER Vs. NANJAMMAL

Referred Judgements :-

JUDGEMENT

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