REGENT COMPUTRONICS PVT. LTD.

Beryl Dhinakaran Appellant

V/S

D. Albert And Ors. Respondents

Referred Judgements :-

RAJAMMAL V. AUTHIAMMAL [REFERRED TO]
COMMR OF GIFT TAX MADRAS V. C. THIRUVENKATA MUDALIAR [REFERRED TO]
VENKATACHALA CHETTY V. GOVINDASWAMY NAICKER [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
PUSHPAVATHI VS. CHANDRARAJA KADAMBA [REFERRED TO]
RAMASWAMI NAIDU VS. M.S. VELAPPAN AND ORS. [REFERRED TO]

JUDGEMENT

(1.) THE First Appeal arises out of the judgment and decree against the judgment and decree dated 05.12.2007 in O.S. No. 712 of 1996 on the file of the II Additional Court, City Civil Court, Chennai.

(2.) THE averments made in the plaint are as follows:

(3.) THE gist and essence of the written statement filed by the fifth defendant are as follows:

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BERYL DHINAKARAN Vs. D. ALBERT AND ORS.

Referred Judgements :-

JUDGEMENT

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