REGENT COMPUTRONICS PVT. LTD.

RAMASAMY GOUNDER Appellant

V/S

SIVASUBRAMANIAN Respondents

Referred Judgements :-

THULASIAMMAL V. MARAPPA GOUNDER AND OTHERS [REFERRED TO]
MURUGAN AND 56 OTHERS V. KESAVA GOUNDER AND 2 OTHERS [REFERRED TO]
U.PALANISAMY VS. K.THANGAVELU AND ANOTHER [REFERRED TO]
GURAMMA BHRATAR CHANBASAPPA DESHMUKH NAGAMMA BHRATAR GHANBASAPPA DESHMUKH VS. MALLAPPA CHANBASAPPA:GURAMMA BHRATAR CHANBASAPPA [REFERRED TO]
GOVERNMENT OF ORISSA VS. ASHOK TRANSPORT AGENCY [REFERRED TO]
R KUPPAYEE VS. RAJA GOUNDER [REFERRED TO]
GURUSAMY NAICKER VS. G JAYARAMAN [REFERRED TO]
P R KANNAIYAN DIED L R S VS. RAMASAMY MANDIRI [REFERRED TO]
CHINNAMMAL VS. VALLIAMMAL [REFERRED TO]

JUDGEMENT

(1.) THE above second appeal arises against the judgment and decree passed in A.S.No.61 of 2007 on the file of Principal District Court, Coimbatore confirming the judgment and preliminary decree so far as the relief of partition is concerned and reversing the decree in respect of mesne profits passed in O.S.No.241 of 1999 on the file of Sub Court,, Udumalapet.

(2.) THE defendants 3 to 6 are the appellants, the first respondent was the plaintiff and the defendants 2 and 6 are the respondents 2 and 3.

(3.) THE brief case of the plaintiff is as follows: -

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RAMASAMY GOUNDER Vs. SIVASUBRAMANIAN

Referred Judgements :-

JUDGEMENT

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