REGENT COMPUTRONICS PVT. LTD.

Suseela Ammal Appellant

V/S

M A Kanniah Reddiar Respondents

Referred Judgements :-

N.VEEPATHUMMAL AND OTHERS VS. SHERIF BEEVI AND OTHERS [REFERRED TO]
P LAKSHMI REDDY VS. L LAKSHMI REDDY [REFERRED TO]
ACHAL REDDY VS. RAMAKRISHNAREDDIAR [REFERRED TO]
MOHAMMAD ZAINULABUDEEN VS. SAYED AHMED MOHIDEEN [REFERRED TO]
VIDYA DEVI ALIAS VIDYA VATI VS. PREM PRAKASH [REFERRED TO]
M ARTHUR PAUL RATNA RAJU VS. GUDESE GARALINE AUGUSTA BHUSHANABAI [REFERRED TO]
MOHAMMAD ALI VS. JAGADISH KAKITA [REFERRED TO]
GOVINDAMMAL VS. R PERUMAL CHETTIAR [REFERRED TO]
MANDAL REVENUE OFFICER VS. GOUNDLA VENKAIAH [REFERRED TO]
M SUBBIAH VS. T SUBBIAH DIED [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is directed against the judgment and decree dated 19.11.2002, passed in A.S.No.39/2001, on the file of the Principal Subordinate Court, Chengalpattu, reversing the judgment and decree dated 31.01.1996, passed in O.S.No.970 of 1993, on the file of District Munsif Court, Tambaram.

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

(3.) Suit for declaration, possession and damages.

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SUSEELA AMMAL Vs. M A KANNIAH REDDIAR

Referred Judgements :-

JUDGEMENT

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