REGENT COMPUTRONICS PVT. LTD.

A. Rajaratinam Appellant

V/S

Ruzia Khadar Respondents

Referred Judgements :-

GAYA PARSHAD DIKSHIT VS. NIRMAL CHANDER [REFERRED TO]
PARSINNI VS. SUKHI [REFERRED TO]
THAKUR KISHAN SINGH DEAD VS. ARVIND KUMAR [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
DES RAJ VS. BHAGAT RAM [REFERRED TO]
ANNAKILI VS. A VEDANAYAGAM [REFERRED TO]
L N ASWATHAMA VS. P PRAKASH [REFERRED TO]
CHATTI KONATI RAO VS. PALLE VENKATA SUBBA RAO [REFERRED TO]
MAHARAJA SRISCHANDRA NANDY VS. BAIJNATH JUGAL KISHORE(FIRM) [REFERRED TO]
GURUDWARA SAHIB VS. GRAM PANCHAYAT VILLAGE SIRTHALA [REFERRED TO]
M. VENKATESH AND ORS. VS. COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY AND ORS. [REFERRED TO]
RAVINDER KAUR GREWAL VS. MANJIT KAUR [REFERRED TO]
BRIJESH KUMAR VS. SHARDABAI [REFERRED TO]
M.SIDDIQ VS. MAHANT SURESH DAS [REFERRED TO]
GOVERNMENT OF KERALA VS. JOSEPH [REFERRED TO]

JUDGEMENT

(1.) The unsuccessful Plaintiff is before this Court on Appeal. Pending Appeal, the sole Appellant died and the Appellants 2 to 8 have been substituted as Legal Heirs. The Fourth Respondent in the Appeal died and the Respondents 5 & 6 have been impleaded as parties.

(2.) The Appeal is filed challenging the Judgment and Decree, dtd. 12/3/2010 in A.S. No.13 of 2009 on the file of Subordinate Judge, Uthagamandalam, confirming the Judgment and Decree, dtd. 22/4/2009 in O.S. No.47 of 2004 on the file of District Munsif Court, Coonoor.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.

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A. RAJARATINAM Vs. RUZIA KHADAR

Referred Judgements :-

JUDGEMENT

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