REGENT COMPUTRONICS PVT. LTD.

K.Vasantharajan Appellant

V/S

Vijayalakshmi Krishnaswamy Respondents

Referred Judgements :-

CORES VS. APPUHAMY [REFERRED TO]
P.LAKSHMI REDDY VS. L.LAKSHMI REDDY [REFERRED TO]
MARATHAL (DIED) VS. KANNIAMMAL (DIED) [REFERRED TO]
MOHAIDEEN ABDUL KADIR VS. MOHD. MAHAIDEEN UMMA [REFERRED TO]
KALIDINDI VENKATA SUBBARAJU VS. CHINTALAPATI SUBBARAJU [REFERRED TO]
LAKSHMI AMMAL VS. K M MADHAVAKRISHNAN [REFERRED TO]
NEELAVATHI VS. N NATARAJAN [REFERRED TO]
VIDYA DEVI ALIAS VIDYA VATI VS. PREM PRAKASH [REFERRED TO]
MOHAMMAD ALI VS. JAGADISH KAKITA [REFERRED TO]
B VENKATAMUNI VS. C J AYODHYA RAM SINGH [REFERRED TO]
GOVINDAMMAL VS. R PERUMAL CHETTIAR [REFERRED TO]
KRISHNAMURTHY S SETLUR VS. O V NARASIMHA SETTY [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
BHARPUR SINGH VS. SHAMSHER SINGH [REFERRED TO]
LALITABEN JAYANTILAL POPAT VS. PRAGNABEN JAMNADAS KATARIA [REFERRED TO]
DORAISWAMI VS. RATHNAMMAL [REFERRED TO]
D V JAGANATHAN VS. P R SRINIVASAN [REFERRED TO]
BASANT SINGH VS. BRIJ RAJ SARAN SINGH [REFERRED TO]
RAJ KUMARI VS. SURINDER PAL SHARMA [REFERRED TO]
DHANI RAM VS. SHIV SINGH [REFERRED TO]
MADHIVANAN VS. DHANARAJ [REFERRED TO]
R.SUBRAMANI VS. R.SURENDRAN [REFERRED TO]

JUDGEMENT

(1.) Feeling aggrieved by the Judgment and Decree dated March 28, 2018, passed in O.S. No.196 of 2011 on the file of 'I Additional District Court, Coimbatore' (hereinafter 'Trial Court'), the defendants 8 to 11 therein have filed the Appeal Suit in A.S. No.623 of 2018 under Sec. 96 read with Order XLI Rule 1 of 'the Code of Civil Procedure, 1908' ('CPC' for short) praying to allow the Appeal, set aside the Trial Court's Judgment and Decree, and dismiss the Suit. Similarly, the defendants 4 to 6 therein have filed the Appeal Suit in A.S. No.318 of 2019 with the same prayer.

(2.) These Appeal Suits arise out of one and the same Judgment and Decree. Hence they shall be governed by this Common Judgment.

(3.) In order to ensure brevity, convenience and clarity, the parties to these Appeal Suits will hereinafter be referred to as per their array in the Original Suit.

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K.VASANTHARAJAN Vs. VIJAYALAKSHMI KRISHNASWAMY

Referred Judgements :-

JUDGEMENT

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