REGENT COMPUTRONICS PVT. LTD.

SOORIYAMURTHY AND THREE OTHERS Appellant

V/S

CHINNASWAMY (DIED) AND SEVEN OTHERS Respondents

Referred Judgements :-

WATT V. THOMAS [REFERRED TO]
SUNDARA NAICKER V. RAMASWMAI AYYA [REFERRED TO]
K. C. MACDONALD V. FREDLATINER [REFERRED TO]
NETHERLANDSCHO HADEL V. R. M. P. CHETTIAR FIRM [REFERRED TO]
SARJU PERSHAD RAMDEO SAHU VS. JWALESHWARI PRATAP NARAIN SINGH [REFERRED TO]
J B SHARMA VS. STATE OF MADHYA PRADESH [REFERRED TO]
DILBAGRAI PUNJABI VS. SHARAD CHANDRA [REFERRED TO]
KOCHUKAKKADA ABOOBACKER VS. ATTAH KASIM [REFERRED TO]
MEHRUNNISA VS. VISHAM KUMARI [REFERRED TO]
SARA VESRASWAMI ALIAS SARA VEERRAJU VS. TALLURI NARAYYA (DECEASED) [REFERRED TO]

JUDGEMENT

(1.) DEFENDANTS in O.S.No.361 of 1980, on the file of District Munsif's Court, Thiruthuraipundi, are the appellants.

(2.) PARTIES herein will be referred to according to their rank in the suit.

(3.) THE matter was taken in appeal before the lower appellate court as A.S.No. 108 of 1981, on the file of Sub Court, Nagapattinam. THE lower appellate court reversed the findings of the trial court, and passed a decree in favour of the plaintiffs. It extracted the evidence of all the witnesses, and by a five sentences judgment, it held that in view of the evidence extracted, and also on the basis of documentary evidence, plaintiffs were entitled to succeed. A degree was granted. THE same is challenged in this second appeal.

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SOORIYAMURTHY Vs. CHINNASWAMY

Referred Judgements :-

JUDGEMENT

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