REGENT COMPUTRONICS PVT. LTD.

Mani @ Arumugam Appellant

V/S

CHANDRAN Respondents

Referred Judgements :-

LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
SITA RAM BHAU PATIL VS. RAMCHANDRA NAGO PATIL [REFERRED TO]
P R KANNAIYAN DIED L R S VS. RAMASAMY MANDIRI [REFERRED TO]
PERUMAL VS. SENKAMALAM [REFERRED TO]
S SUBRAMANIAN VS. S RAMASAMY ETC ETC [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal has been filed against the judgment and decree dtd. 12/6/2017 in A.S.No.88 of 2016 on the file of the Principal District Court, Erode, reversing the judgment and decree dtd. 15/7/2016 in O.S.No.45 of 2010 on the file the Sub Court, Gobichettipalayam.

(2.) The defendants in the suit for partition are the appellants herein.

(3.) The parties are described as per their litigating status before the Trial Court.

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MANI @ ARUMUGAM Vs. CHANDRAN

Referred Judgements :-

JUDGEMENT

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