REGENT COMPUTRONICS PVT. LTD.

E.Jayachandran Appellant

V/S

Esakkimuthu Nadar Respondents

Referred Judgements :-

M.KUMARAN AND ANR. V. J.RAJESH (MINOR) AND ANR. [REFERRED TO]
NAZIR MOHAMED V. J.KAMALA CASE [REFERRED TO]
COMMISSIONER OF WEALTH TAX KANPUR VS. CHANDER SEN [REFERRED TO]
KENCHEGOWDA VS. SIDDEGOWDA ALIAS MOTEGOWDA [REFERRED TO]
ADDITIONAL COMMISSIONER OF INCOME TAX MADRAS- VS. P L KARUPPAN CHETTIAR [REFERRED TO]
GANDHI VS. SAMINATHA GOUNDER [REFERRED TO]
N RAMACHANDRAN VS. E VARADARAJAN [REFERRED TO]
VINEETA SHARMA VS. RAKESH SHARMA [REFERRED TO]
M.M. KUMARESAN VS. M. SHANMUGAVADIVU [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal is filed against the judgment and decree, dtd. 23/1/2019 passed in A.S.No.130 of 2017 on the file of the Sub Court, Tiruchendur by confirming the judgment and decree, dtd. 12/2/2013 passed in O.S.No.90 of 2008 on the file of the District Munsif Court, Sathankulam.

(2.) The appellant is the plaintiff in O.S.No.90 of 2008 on the file of the District Munsif Court, Sathankulam. The respondents are the defendants in that suit.

(3.) The appellant/plaintiff filed the suit for partition and permanent injunction in respect of the suit properties.

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E.JAYACHANDRAN Vs. ESAKKIMUTHU NADAR

Referred Judgements :-

JUDGEMENT

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