REGENT COMPUTRONICS PVT. LTD.

J.D.Shanthi Appellant

V/S

M.L.Perumal Respondents

Referred Judgements :-

M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
RABINDRA NATH MUKHERJEE VS. PANCHANAN BANERJEE [REFERRED TO]
RUR SINGH VS. BACHAN KAUR [REFERRED TO]
R VASANTHI VS. JANAKI DEVI [REFERRED TO]
CORRA VEDACHALAM CHETTY 17 OLD NO 45 STROTTEN MUTHIAH MUDALI STREET MADRAS 600 079 VS. G JANAKIRAMAN [REFERRED TO]
THAYAMMAL VS. PONNUSAMY [REFERRED TO]
S. VATSALA VS. K.S. MOHAN AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The petition originally filed for the grant of Letters of Administration has been converted as suit in view of the caveat filed by the defendants herein.

(2.) he brief facts of the case of the plaintiffs are as follows:-

(3.) The brief facts of the case of the 1 st defendant are as follows:-

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J.D.SHANTHI Vs. M.L.PERUMAL

Referred Judgements :-

JUDGEMENT

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