REGENT COMPUTRONICS PVT. LTD.

K.KARTHIKEYAN Appellant

V/S

A.K.K.Kannan Respondents

Referred Judgements :-

M.KANDASAMY AND ANOTHER VS. V.SUBRAMANIAN [REFERRED TO]
CHINNUSAMY AND ANOTHER VS. S.THANGAMMAL [REFERRED TO]
CHINNUSAMY AND ANOTHER VS. S.THANGAMMAL [REFERRED TO]
COMMISSIONER OF WEALTH TAX KANPUR VS. CHANDER SEN [REFERRED TO]
M YOGENDRA VS. LEELAMMA N [REFERRED TO]
ROHIT CHAUHAN VS. SURINDER SINGH [REFERRED TO]

JUDGEMENT

(1.) This appeal has been directed against the decree and judgment passed by the trial Court dismissing the suit filed by the plaintiff in O.S.No.223 of 2010 dtd. 17/12/2014 claiming half share in the suit properties.

(2.) For the sake of convenience, the parties are referred to herein as per their rank before the trial Court.

(3.) The brief facts leading to the filing of the present Appeal Suit is as follows:-

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K.KARTHIKEYAN Vs. A.K.K.KANNAN

Referred Judgements :-

JUDGEMENT

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