REGENT COMPUTRONICS PVT. LTD.

GOMATHI Appellant

V/S

MALATHI Respondents

Referred Judgements :-

V.BAPU KALINGARAYAR V. RAJAM [REFERRED]
CHELLAMMAL V. VALLIMMAL [REFERRED]
BALAKRISHNA UDAYAR AND 3 OTHERS V. CHELLAMMAL AND 9 OTHERS [REFERRED]
CHIEF ENGINEER HYDEL PROJECT VS. RAVINDER NATH [REFERRED]
R MAHALAKSHMI VS. A V ANANTHARAMAN [REFERRED]
PARAMESWARI ALIAS GNANASAKTHI VS. RAJA RATINAM [REFERRED]
K.M. THANGAVEL VS. K.T. UDAYAKUMAR [REFERRED]
DHANLAKSHMI VS. JANAKI AMMAL [REFERRED]
PRAKASH AND ORS. VS. PHULAVATI AND ORS. [REFERRED]

JUDGEMENT

(1.) The appellants are the plaintiffs. They filed a suit for partition; for cancellation of the sale deed executed by the defendants 1, 3 and 4 in favour of the 5th defendant and for permanent injunction.

(2.) The case of the plaintiffs is as follows:

(3.) The defendants 1 to 4 and 6 to 18 remained exparte. The 5th defendant contested the suit by filing written statement as follows:

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GOMATHI Vs. MALATHI

Referred Judgements :-

JUDGEMENT

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