REGENT COMPUTRONICS PVT. LTD.

BOMMI Appellant

V/S

Dhinakaran Respondents

Referred Judgements :-

H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
RAM PIARI VS. BHAGWANT [REFERRED TO]
JOYCE PRIMROSE PRESTOR NEE VAS VS. VERA MARIE VAS MS [REFERRED TO]
UMA DEVI NAMBIAR VS. T C SIDHAN [REFERRED TO]
SAVITHRI VS. KARTHYAYANI AMMA [REFERRED TO]
MAHESH KUMAR (DEAD) BY L RS VS. VINOD KUMAR [REFERRED TO]
SUGUNA BAI VS. MUNIAMMAL ALIAS DHANALAKSHMI [REFERRED TO]
GOVINDAN CHETTIAR VS. AKILANDAM ALIAS SEETHALAKSHMI [REFERRED TO]
MOOKAYI AMMAL VS. DURAISWAMY UDAYAR [REFERRED TO]
V. BETHULAKSHMI VS. V. VIJAYALAKSHMI [REFERRED TO]
G. LAKSHMI VS. U. SARASWATHI [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal is filed to set aside the Judgment and Decree dtd. 20/2/2020 passed in A.S. No.31 of 2016 on the file of the II Additional District Court, Vellore @ Ranipet confirming the Judgment and Decree, dtd. 15/6/2016 passed in O.S. No.517 of 2014 on the file of Subordinate Court, Arakonam.

(2.) The unsuccessful Plaintiffs are the Appellants in the Second Appeal.

(3.) The Second Appeal is filed against the confirming Judgment and Decree of the Lower Appellate Court in dismissing the Suit for Partition of the Plaintiff.

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BOMMI Vs. DHINAKARAN

Referred Judgements :-

JUDGEMENT

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