REGENT COMPUTRONICS PVT. LTD.

R.Balasundaram Appellant

V/S

R.Krishnam Respondents

Referred Judgements :-

SAWAN RAM V. KALA WANTI [REFERRED TO]
T.N.ANANTHA BALARAJE URS V. SMT.GUNAMBA NANJARAJE URS [REFERRED TO]
ARUMUGHA UDAYAR V. VALLIAMMAL [REFERRED TO]
KASHI NATH VS. JAGANATH [REFERRED TO]
ANKUSH NARAYAN SHINGATE VS. JANABAI KOM RAMA SAWAT [REFERRED TO]
NATHUNI PRASAD SINGH VS. UNION OF INDIAKACHNAR KUER [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgment and decree dated 10.07.2008 passed in A.S.No.528 of 2007 on the file of the VII Additional City Civil Court, Chennai confirming the judgement and decree dated 11.12.2006 passed in O.S.No.1497 of 1991 on the file of the VIII Assistant City Civil Court, Chennai, by the defendants.

(2.) The suit has been laid for partition.

(3.) The case of the plaintiff in brief is as follows:

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R.BALASUNDARAM Vs. R.KRISHNAM

Referred Judgements :-

JUDGEMENT

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