REGENT COMPUTRONICS PVT. LTD.

A.R. Subramanian Appellant

V/S

AMUTHA Respondents

Referred Judgements :-

MALATHI RAVI V. B.V. RAVI [REFERRED TO]
SAVITRI PANDEY VS. PREM CHANDRA PANDEY [REFERRED TO]
NAVEEN KOHLI VS. NEELU KOHLI [REFERRED TO]
SAMAR GHOSH VS. JAYA GHOSH [REFERRED TO]
K.AYYANAR VS. P.MUNIAMMAL [REFERRED TO]
ARUN KUMAR JAIN VS. GEETA [REFERRED TO]

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal arises out of the Judgment and Decreetal Order dated 26.03.2014 in H.M.C.M.A.No 8 of 2010, passed by the learned District Judge, Sivagangai, confirming the Judgment and Decreetal Order dated 03.08.2010 in H.M.O.P.No.1 of 2010 passed by the learned Subordinate Judge, Devakottai.

(2.) The appeal was heard on the following substantial questions of law:-

(3.) The brief facts, necessary for disposal of the appeal are as follows:

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A.R. SUBRAMANIAN Vs. AMUTHA

Referred Judgements :-

JUDGEMENT

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