REGENT COMPUTRONICS PVT. LTD.

SIVALINGAM Appellant

V/S

SOMU 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]
NATHA SINGH VS. FINANCIAL COMMISSIONER TAXATION PUNJAB [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]
DINESH KUMAR VS. YUSUF ALI [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
BIBHABATI DEVI VS. RAMENDRA NARAYAN ROY [REFERRED TO]

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff, inveighing the judgement and decree dated 24.1.2012 passed by the Sub Court, Harur, in A.S.No.36 of 2011, confirming the judgement and decree dated 22.7.2011 passed by the learned District Munsif, Harur in O.S.No.50 of 2009, 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.) THE gist and kernel of the averments in the plaint could tersely and briefly be set out thus:

Click here to view full judgment.

SIVALINGAM Vs. SOMU

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address