REGENT COMPUTRONICS PVT. LTD.

Muthulinga Udayar Appellant

V/S

CHANDRA AMMAL Respondents

Referred Judgements :-

VEERASEKARAN AND ANOTHER VS. DEVARASU [REFERRED TO]
PRAKASH CHAND VS. STATE DELHI ADMINISTRATION [REFERRED TO]
MAHESH CHAND SHARMA VS. RAJ KUMARI SHARMA [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
ACHHIMAN BIBI VS. ABDUR RAHIM NASKAR [REFERRED TO]
SULTAN JEHAN BEGUM VS. GUL MOHD [REFERRED TO]
ARTABANDHU MOHAPATRA VS. BISWESWAR BHUTIA [REFERRED TO]
VEERAMUTHU VS. PUTTALAYEE [REFERRED TO]
N. E. VEDAMMAL VS. S. R. KRISHNAMOORTHY IYER [REFERRED TO]
N. E. VEDAMMAL VS. S. R. KRISHNAMOORTHY IYER [REFERRED TO]
BHAGAVATHY PILLAI VS. SAVARIMUTHU [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made the judgment and decree dated 31.10.2003 passed in A.S.No.33/2003 on the file of the II Additional Sub ordinate Court,Villupuram reversing the judgment and decree dated 01.02.2002 passed in O.S. No.478/99 on the file of the I Additional District Munsif Court, Thirukoilur.

(2.) The second appeal has been admitted on the following substantial questions of law:

(3.) Whether in law the lower appellate Court was right in failing to see that the respondents lacked animus as they claimed title through oral purchase in the prior proceedings"

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MUTHULINGA UDAYAR Vs. CHANDRA AMMAL

Referred Judgements :-

JUDGEMENT

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