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Sivan And Others Appellant

V/S

KRISHNAMMAL AND OTHERS Respondents

Referred Judgements :-

BASANT SINGH VS. JANKI SINGH [REFERRED TO]
SAWAN RAM VS. KALAWANTI [REFERRED TO]
DATTATRAYA VS. RANGNATH GOPALRAO KAWATHEKAR DEAD [REFERRED TO]
UNION OF INDIA VS. MOKSH BUILDERS AND FINANCIERS LIMITED [REFERRED TO]
TIRUMALA TIRUPATI DEVASTHANAM VS. K M KRISHNAIAH [REFERRED TO]
ISHWAR DASS JAIN DEAD THR LRS VS. SOHAN LAL [REFERRED TO]
DEENA NATH VS. POORAN LAL [REFERRED TO]
HAFZAT HUSSAIN S O MUBARAK HUSSAIN VS. ABDUL MAJEED S O WALI MOHAMMAD SHEIKH BALLAN [REFERRED TO]
KRISHNA MOHAN KUL NANI CHARAN KUL VS. PRATIMA MAITY [REFERRED TO]
Pappayammal VS. Palanisamy [REFERRED TO]
LEKHRAJ BANSAL VS. STATE OF RAJASTHAN [REFERRED TO]
SYEDA RAHIMUNNISA VS. MALAN BI (DEAD) BY L.RS. & ANR. ETC. [REFERRED TO]

JUDGEMENT

(1.) This Appeal is directed against judgment and decree passed in Appeal Suit No.121 of 1992 by the District Judge, Pasumpon Muthuramalinga Devar District, Sivagangai, confirming the the judgment and decree passed by the District Munsiff Court, Sivagangai in O.S.No.321 of 1982, dated 29.01.1991.

(2.) The parties are referred in this appeal as per the litigative status before the trial Court.

(3.) Facts in brief:-

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SIVAN AND OTHERS Vs. KRISHNAMMAL AND OTHERS

Referred Judgements :-

JUDGEMENT

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