REGENT COMPUTRONICS PVT. LTD.

V. RAMESH Appellant

V/S

V. NAGARAJ Respondents

Referred Judgements :-

RAJAMANICKAM AND 3 OTHERS V. ELANGOVAN AND 4 OTHERS [REFERRED TO]
ROSHAN SINGH AND ORS VS. ZILE SINGH AND ORS. [REFERRED TO]
BIPIN SHANTILAL PANCHAL VS. STATE OF GUJARAT [REFERRED TO]
S KALADEVI VS. V R SOMASUNDARAM [REFERRED TO]
NALADHAR MAHAPATRA VS. SEVA DIBYA [REFERRED TO]
RAJAMANICKAM VS. ELANGOVAN [REFERRED TO]
RUCKMANGATHAN VS. RAMALINGAM [REFERRED TO]
ARULSINGAMANI VS. S VAIGUNTHA RAJAN [REFERRED TO]
YELLAPU UMA MAHESWARI AND ORS. VS. BUDDHA JAGADHEESWARARAO AND ORS. [REFERRED TO]
SITA RAM BHAMA VS. RAMVATAR BHAMA [REFERRED TO]
K.KASINATHAN VS. N.UMASANKAR [REFERRED TO]
THANGAMUTHU VS. A. JEYARAJ [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition has been preferred as against the order passed in I.A. No.2 of 2022 in O.S. No.103 of 2018 on the file of the Principal District Munsif's Court, Kanchipuram, wherein, the Respondent herein has filed a Petition before the Trial Court, to reject the unregistered Sale Deed, dtd. 8/2/1999 and the same was allowed.

(2.) Aggrieved by the said order, the Respondent therein has preferred this Civil Revision Petition.

(3.) The brief facts of the Petition filed by the Petitioner before the Trial Court are as follows:

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V. RAMESH Vs. V. NAGARAJ

Referred Judgements :-

JUDGEMENT

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