REGENT COMPUTRONICS PVT. LTD.

K MURUGESAN Appellant

V/S

K GOVINDAN Respondents

Referred Judgements :-

BIBHABATI DEVI V. KUMAR RAMENDRA NARAYAN ROY [REFERRED]
ORIENTAL INVESTMENT CO. LTD. V. CIT [REFERRED]
CHUNILAL V. MEHTA & SONS LTD. V. CENTURY SPG. AND MGF. CO. LTD. [REFERRED]
JAGDISH SINGH V. NATTHU SINGH [REFERRED]
MOLAR MAL V. KAY IRON WORKS (P) LTD. [REFERRED]
CHUNG PING KWAN AND OTHERS V. LAM ISLAND DEVELOPMENT COMPANY LIMITED [REFERRED]
RAGAVENDRA KUMAR V. FIRM PREM MACHINERY & CO. [REFERRED]
GOUNDAPPA GOUNDER AND TWO OTHERS VS. PERIAMMAL (DIED) AND 6 OTHERS [REFERRED]
PRATIVA DEVI VS. T V KRISHNAN [REFERRED]
SATYA GUPTA ALIAS MADHU GUPTA VS. BRUESH KUMAR [REFERRED]
JAI SINGH VS. SHAKUNTALA [REFERRED]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED]
BHARATHA MATHA VS. R VIJAYA RENGANATHAN [REFERRED]
DINESH KUMAR VS. YUSUF ALI [REFERRED]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED]
SETH SUWALAL CHHOGALAL VS. COMMISSIONER OF INCOME TAX [REFERRED]

JUDGEMENT

(1.) This second appeal is focussed by the defendant, inveighing the judgement and decree dated 22.3.2011 passed by the learned Principal Subordinate Judge, Krishnagiri, in A.S.No.24 of 2010 confirming the judgement and decree dated 19.12.2008 passed by the learned District Munsif, Krishnagiri, in O.S.No.339 of 2004, which was 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.) A summation and summarisation of the germane facts, absolutely necessary for the disposal of this second appeal would run thus:

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K MURUGESAN Vs. K GOVINDAN

Referred Judgements :-

JUDGEMENT

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