REGENT COMPUTRONICS PVT. LTD.

Pullaiah Gounder Appellant

V/S

MALLIKA Respondents

Referred Judgements :-

JAGDISH SINGH V. NATTHU SINGH [REFERRED TO]
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]
BHARATHA MATHA VS. R VIJAYA RENGANATHAN [REFERRED TO]
DINESH KUMAR VS. YUSUF ALI [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
SETH SUWALAL CHHOGALAL VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
BIBHABATI DEVI VS. RAMENDRA NARAYAN ROY [REFERRED TO]

JUDGEMENT

(1.) THIS second appeal is focussed by the first defendant, inveighing the judgement and decree dated 19.1.2006 passed by the learned Additional Subordinate Judge, Salem, confirming the judgement and decree dated 14.3.2005 passed by the learned Principal District Munsif, Salem, in O.S.No.1147 of 2004, which is one for partition.

(2.) THE parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) CHALLENGING and impugning the said judgement and decree of the first appellate Court, this second appeal has been filed on various grounds and also raising the following substantial questions of law:

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PULLAIAH GOUNDER Vs. ANANDHAYAMMAL

Referred Judgements :-

JUDGEMENT

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