REGENT COMPUTRONICS PVT. LTD.

PADMAVATHI AMMAL Appellant

V/S

NATARAJAN Respondents

Referred Judgements :-

S.DAKSHINA VS. CHINNAPONNU AND ORS [REFERRED TO]
COMMISSIONER OF WEALTH TAX KANPUR VS. CHANDER SEN [REFERRED TO]
THAMMA VENKATA SUBBAMMA DEAD VS. THAMMA RATTAMMA [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. P L KARUPPAN CHETTIAR [REFERRED TO]
BHANWAR SINGH VS. PURAN [REFERRED TO]
BALJINDER SINGH VS. RATTAN SINGH [REFERRED TO]
ADDITIONAL COMMISSIONER OF INCOME TAX MADRAS- VS. P L KARUPPAN CHETTIAR [REFERRED TO]
KANNA GOUNDER VS. ARJUNA GOUNDER [REFERRED TO]
ROHIT CHAUHAN VS. SURINDER SINGH [REFERRED TO]
UTTAM VS. SAUBHAG SINGH & ORS. [REFERRED TO]
CHINNA PALANISAMY GOUNDER VS. LATHA [REFERRED TO]
M.PALANIAPPAN VS. NACHIMUTHU [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 25.03.2004 passed in A.S.No.11 of 2004 on the file of the Additional District Judge (Fast Track Court No.I), Tindivanam, reversing the Judgment and Decree dated 07.12.2001 passed in O.S.No.185 of 1997 on the file of the Additional District Munsif Court, Tindivanam.

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

(3.) Considering the scope of the issues between the parties as regards the subject matter lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.

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PADMAVATHI AMMAL Vs. NATARAJAN

Referred Judgements :-

JUDGEMENT

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