REGENT COMPUTRONICS PVT. LTD.

SAMIYAPPA GOUNDER Appellant

V/S

PALANISAMY Respondents

Referred Judgements :-

THE SECRETARY TO GOVERNMENT,HOME DEPARTMENT AND ANOTHER VS. T.V. HARI RAO [REFERRED TO]
GOVINDAN CHETTIAR (DIED) VS. AKILANDAM ALIAS SEETHALAKSHMI AND 24 OTHERS [REFERRED TO]
LAL CHAND MARWARI VS. MACHANT RAMRUP GIR AND ANOTHER [REFERRED TO]
SUBBARAYAN VS. MURUGESAN AND 3 OTHERS [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
UNION OF INDIA VS. SUGAULI SUGAR WORKS PRIVATE LIMITED [REFERRED TO]
COX AND KINGS AGENTS LIMITED VS. THEIR WORKMEN [REFERRED TO]
N JAYALAKSHMI AMMAL VS. R GOPALA PATHAR [REFERRED TO]
DARSHAN SINGH VS. GUJJAR SINGH [REFERRED TO]
STATE OF PUNJAB VS. MOHINDER SINGH [REFERRED TO]
STATE OF PUNJAB VS. MOHINDER SINGH [REFERRED TO]
PARAS RAM VS. DAYAL DAS [REFERRED TO]
VISHNU MAHESWARAN NAMPOOTHIRI VS. KURUVILLA KOCHITTY KURUVILA [REFERRED TO]
SECRETARY TO GOVERNMENT HOME DEPARTMENT VS. T V HARI RAO [REFERRED TO]
DIRECTOR DEPARTMENT OF ANIMAL HUSBANDRY MADRAS VS. A KALIYAMURTHY [REFERRED TO]
GOVINDARASAMI NAIDU VS. SHANMUGA NATTAR [REFERRED TO]
BHARAT BASI NAIK VS. GOPI NATH NAIK [REFERRED TO]

JUDGEMENT

(1.) CHALLENGING the judgment and decree dated 03.03.1993 made in O.S.No.11 of 1990 on the file of the Subordinate Judge, Tiruppur, the aggrieved 1st defendant in the suit has preferred this appeal.

(2.) THE case of the plaintiffs as put forth before the Court below is, as under:

(3.) THE Trial Court, on consideration of the entire facts and circumstances of the case and on an analysis of the material records, decreed the suit in favour of the plaintiffs that they are entitled to 1/4th share in the suit property. Aggrieved by the same, the 1st defendant has come on appeal before this Court.

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SAMIYAPPA GOUNDER Vs. PALANISAMY

Referred Judgements :-

JUDGEMENT

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