REGENT COMPUTRONICS PVT. LTD.

SARASWATHI AMMAL Appellant

V/S

Minor @ Muthu Kounder Respondents

Referred Judgements :-

MARUTHAYAIRMAL AND FIVE OTHERS VS. PUSHPAM AND EIGHT OTHERS [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
J KUPPUSWAMI MUDALI VS. MAHALINGAM [REFERRED TO]
RENIKUNTLA RAJAMMA VS. K. SARWANAMMA [REFERRED TO]
RAMASWAMI NAIDU VS. M.S. VELAPPAN AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 16.04.2003 passed in A.S.No.185/2002, on the file of the Principal District Court, Villupuram, confirming the judgment and decree dated 14.03.2002 passed in O.S. No.53/97 on the file of the Sub Court, Kallakurichi.

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

(3.) Suit for partition.

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SARASWATHI AMMAL Vs. MINOR @ MUTHU KOUNDER

Referred Judgements :-

JUDGEMENT

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