REGENT COMPUTRONICS PVT. LTD.

M.Govindasamy Appellant

V/S

S. Sulochana Respondents

Referred Judgements :-

KANAKARAJ VS. SIVAKOZHUNDU AND OTHERS [REFERRED TO]
D.KRISHNAMURTHY VS. A.SUBRAMANIA MUDALIAR AND ANOTHER [REFERRED TO]
S.SESHACHALAM VS. S.DEENADAYALAN AND 7 OTHERS [REFERRED TO]
CHATTANATHA KARAYALAR VS. RAMACHANDRA IYER [REFERRED TO]
G NARAYANA RAJU DEAD VS. G CHAMARAJU [REFERRED TO]
LAKSHMI AMMAL VS. MEENAKSHI AMMAL [REFERRED TO]
P M MANI VS. P S MOHANKUMAR [REFERRED TO]

JUDGEMENT

(1.) The above first appeal arises against the judgment and decree in O.S.No.34 of 2007 on the file of the Additional District Court cum Fast Track Court No.1, Erode.

(2.) The first defendant is the appellant, the first respondent was the plaintiff and the second respondent was the second defendant in the suit.

(3.) The plaintiff filed the suit in O.S.No.34 of 2007 for partition, permanent injunction and for possession.

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M. GOVINDASAMY Vs. S. SULOCHANA

Referred Judgements :-

JUDGEMENT

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