REGENT COMPUTRONICS PVT. LTD.

Mahalingam Padayachi (Deceased) Appellant

V/S

RANGANATHA PADAYACHI Respondents

Referred Judgements :-

RAMASWAMI NAIDU V. M.S. VELAPPAN [REFERRED TO]
RAMZAN VS. HUSSAINI [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
P K MOHAN RAM VS. B N ANANTHACHARY [REFERRED TO]
J KUPPUSWAMI MUDALI VS. MAHALINGAM [REFERRED TO]
ARTHUR MARY AMMAL VS. ARULDOSS PILLAI [REFERRED TO]
RENIKUNTLA RAJAMMA VS. K. SARWANAMMA [REFERRED TO]
B.K. RANGACHARI AND ORS. VS. L.V. MOHAN [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 18.12.2002 passed in A.S.No.12 of 1999 on the file of the Subordinate Court, Panruti reversing the judgment and decree dated 28.01.1999 passed in O.S.No.719 of 1994 on the file of the District Munsif Court, Panruti.

(2.) The parties are referred to as per the rankings in the trial court.

(3.) Suit for specific performance and possession.

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MAHALINGAM PADAYACHI (DECEASED) Vs. RANGANATHA PADAYACHI

Referred Judgements :-

JUDGEMENT

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