REGENT COMPUTRONICS PVT. LTD.

GOPALA GOUNDER Appellant

V/S

KASI AMMAL Respondents

Referred Judgements :-

KUNJITHAPATHAM V. DHRESASOUNDARI [REFERRED TO]
MAHANT DHANGIR VS. MADAN MOHAN [REFERRED TO]
YAMUNABAI ANANTRAO ADHAV VS. ANANTRAO SHIVRAM ADHAV [REFERRED TO]
SURJIT KAUR VS. GARJA SINGH [REFERRED TO]
K K MODI VS. K N MODI [REFERRED TO]
K MUTHUSWAMI GOUNDER VS. N PALANIAPPA GOUNDER [REFERRED TO]
C OBULA KONDA REDDY VS. C PEDDA VENKATA LAKSHMAMMA [REFERRED TO]
A P K NARAYANASWAMI REDDIAR VS. PADMANABHAN [REFERRED TO]
SREEKUMAR VS. PREMA [REFERRED TO]
RAJESHBAI VS. SHANTABAI [REFERRED TO]
T. P. K. NATESAN CHETTIAR VS. ACHIYAYEE AMMAL [REFERRED TO]
PHANKARI VS. STATE [REFERRED TO]
K. MATHIALAGAN VS. MALA DEVI [REFERRED TO]

JUDGEMENT

(1.) THE only substantial question of law formulated for consideration at the time of admission of second appeal reads thus:

(2.) DEFENDANT in O.S.No.595 of 1989 on the file of District Munsif's Court, Gingee, is the appellant herein.

(3.) TRIAL court took oral and documentary evidence. Exs.A-1 to A-20 were marked on the side of plaintiffs. Exs.B-1 to B-10 were marked on the side of defendant. 1st plaintiff was examined as P.W.1, and five other witnesses were examined on the side of plaintiffs. Defendant examined himself as D.W.1 and examined another witness namely his wife as D.W.2.

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GOPALA GOUNDER Vs. KASI AMMAL

Referred Judgements :-

JUDGEMENT

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