REGENT COMPUTRONICS PVT. LTD.

P KAMALAMMAL Appellant

V/S

V SACHIDANANDAM Respondents

Referred Judgements :-

P.S.BALAKRISHNAMARAJA AND OTHERS VS. S.K.AKIGAR RAJA AND OTHERS [REFERRED TO]
STATE OF KERALA V. MOHD.KUNHI [REFERRED TO]
MADHAVAN NAIR V. BHASKAR PILLAI [REFERRED TO]
GIAN DEVI ANAND VS. JEEVAN KUMAR [REFERRED TO]
TARA CHAND VS. RAMPRASAD [REFERRED TO]
SARWAN KUMAR VS. MADAN LAL AGGARWAL [REFERRED TO]
THIAGARAJAN V. SRI VENUGOPALASWAMY B.KOIL [REFERRED TO]
COMMISSIONER HINDU RELIGIOUS and CHARITABLE ENDOWMENT VS. P SHANMUGAMA [REFERRED TO]
H P PYAREJAN VS. DASAPPA [REFERRED TO]
HARJEET SINGH VS. AMRIK SINGH [REFERRED TO]

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and decree dated 31. 08. 2007 passed in A. S. No. 65 of 2007 by the VII Addl. Judge City Civil Court, Chennai, confirming the judgment and decree, dated 29. 12. 2004, passed in O. S. No. 2333 of 1999 on the file of the VIII Asst. Judge City Civil Court, Chennai.

(2.) THE following are the allegations in terse contained in the plaint:

(3.) IN the written statement filed by the defendant, it is stated as follows:

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P KAMALAMMAL Vs. V SACHIDANANDAM

Referred Judgements :-

JUDGEMENT

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