REGENT COMPUTRONICS PVT. LTD.

A VENKATESAN Appellant

V/S

PADMAVATHI Respondents

Referred Judgements :-

S SHANMUGAM PILLAI AND OFHERS VS. K SHANMUGAM PILLAI [REFERRED TO]
N KRISHNAMMAL VS. R EKAMBARAM [REFERRED TO]
PARWATABAI VS. SONABAI [REFERRED TO]
JAVVADI VENKATA SATYANARAYANA VS. PYBOYINA MANIKYAN [REFERRED TO]
P VENKATA SUBBANNA VS. D CHINNA PANAYYA [REFERRED TO]
KUNJU AMMA NARAYANA MENON VS. ANTONY KUNJUVAREED [REFERRED TO]
VENKATESA MUDALIAR VS. N KRISHNASWAMY MUDALIAR TRUST VELLORE [REFERRED TO]
MARIASIRONMANI VS. PAPPAMMAL ALIAS SAVARIAMMAL [REFERRED TO]

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 04. 4. 2001 passed in A. S. No. 174 of 2000, on the file of District Court, Nagapattinam, reversing the judgment and decree dated 22. 11. 1999 passed in O. S. No. 109 of 1998, on the file of Subordinate Court, Myladuthurai.

(2.) Parties are referred to as per their rankings in the trial Court.

(3.) Suit for recovery of possession or in the alternative for partition of the suit property into two equal shares and allot half share to the plaintiff and for further reliefs.

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A VENKATESAN Vs. PADMAVATHI

Referred Judgements :-

JUDGEMENT

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