REGENT COMPUTRONICS PVT. LTD.

JAYAMMAL Appellant

V/S

V. KUMAR Respondents

Referred Judgements :-

MOTHILAL,K.S. V. STATE OF TAMIL NADU [REFERRED TO]
CHINNAMMAL AND OTHERS V. ELUMALAI AND OTHERS [REFERRED TO]
PONNIAMMAL AND ANR. PACHIAMMAL @ PAVUNAYAL AND ANOTHER [REFERRED TO]
KAMAKSHI ALIAS JACOB V. DEVAKI [REFERRED TO]
S P S BALASUBRAMANYAM VS. SURUTTAYAN ALIAS ANDALI PADAYACHI [REFERRED TO]
L BASANT LAL VS. RAMESHWAR PRASAD [REFERRED TO]
PERUMAL GOUNDER VS. PACHAYAPPAN [REFERRED TO]
HANMANTA LAXMAN THORAT VS. DHONDAVVABAI HANMANTA THORAT [REFERRED TO]
SINGARAM ALIAS VELAYUDHA UDAYAR VS. SUBRAMANLAM [REFERRED TO]
KANAGAVALLI VS. SAROJA [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree in O.S.No.57 of 1985 dated 23.12.1989 passed by the learned Subordinate Judge, Chengleput. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) TERSELY and briefly, the case of the plaintiff as stood exposited from the plaint could be narrated thus;

(3.) BEING aggrieved by and dissatisfied with the judgment and preliminary decree of the trial Court, the defendants filed this appeal on the following grounds among others;

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JAYAMMAL Vs. V KUMAR

Referred Judgements :-

JUDGEMENT

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