REGENT COMPUTRONICS PVT. LTD.

Pazhaverkadu Venkataswamy Appellant

V/S

S. Paul (Died) Respondents

Referred Judgements :-

SRINIVAS KRISHNARAO KANGO VS. NARAYAN DEVJI KANGO [REFERRED TO]
K VENKATARAMIAH VS. A SEETHARAMA REDDY [REFERRED TO]
AHMAD ADAM SAIT VS. M E MAKHRI [REFERRED TO]
TIRUMALA TIRUPATI DEVASTHANAM VS. K M KRISHNAIAH [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
CHAPALA CHINNABBAYI VS. NARALASETTI ANUSAUYAMA [REFERRED TO]
PARSOTIM THAKUR VS. LAL MOHAR THAKUR [REFERRED TO]
GOBINDA NARAYAN SINGH VS. SHAM LAL SINGH [REFERRED TO]
N. NATARAJAN VS. THE EXECUTIVE OFFICER [REFERRED TO]
ANDISAMY CHETTIAR VS. SUBBURAJ CHETTIAR [REFERRED TO]
RANGAYYAN AND ANOTHER VS. INNASIMUTHU MUDALI AND OTHERS [REFERRED TO]
SHAFIN JAHAN VS. ASOKAN K.M. & ORS. [REFERRED TO]
SANJAY KUMAR SINGH VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) The present second appeal arises out of the judgment and decree of the court of IV Additional City Civil Judge at Chennai in A.S.No.79 of 2010 dtd. 23/8/2011 in confirming the judgment and decree of the court of XII Assistant City Civil Judge at Chennai in O.S.No.1803 of 2007 dtd. 17/10/2008.

(2.) For the sake of convenience, the parties will be referred to as per their ranks in the suit.

(3.) O.S.No.1803 of 2007 is a suit filed by a public charitable trust. The case of the plaintiff is that it was formed by one Venkataswamy Gramani and is being administered pursuant to a scheme decree of this Court in CS.No.221 of 1951. The plaintiff is represented by its hereditary trustee. The trustee and the committee members have been appointed by the High Court, pursuant to the aforesaid decree.

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PAZHAVERKADU VENKATASWAMY Vs. S. PAUL (DIED)

Referred Judgements :-

JUDGEMENT

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