REGENT COMPUTRONICS PVT. LTD.

M RAJA APPAR Appellant

V/S

M GNANASAMBANDAM Respondents

Referred Judgements :-

GORDON V. GORDON [REFERRED TO]
GREENWOOD V. GREENWOOD [REFERRED TO]
VIGNESWARA CO-OPERATIVE HOUSING SOCIETY LTD V. K. BALACHANDRAMOULI [REFERRED TO]
KRISHNA BRHARILAL VS. GULABCHAND [REFERRED TO]
S SHANMUGAM PILLAI AND OFHERS VS. K SHANMUGAM PILLAI [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
COMMISSIONER OF WEALTH TAX MYSORE VS. HER HIGHNESS VIJAYABA DOWGER MAHA RANI SAHEB OF BHAVNAGAR PALACE BHAVNAGAR [REFERRED TO]
K K MODI VS. K N MODI [REFERRED TO]
HARI SHANKAR SINGHANIA VS. GAUR HARI SINGHANIA [REFERRED TO]

JUDGEMENT

(1.) THIS is an application taken out by the first defendant in the suit seeking rejection of the plaint under Order VII, rule 11, C. P. C.

(2.) I have heard Mr. T. V. Ramanujam, learned Senior Counsel for the applicant and mr. V. T. Gopalan, learned Senior Counsel for the respondents/plaintiffs.

(3.) ONE Mr. A. Muthiah, purchased a property bearing Door No. 10, old No. 16, singaram Street. T. Nagar, Chennai-17, by a sale deed dated 9-11-1933. He died intestate on 24-2-1961 leaving behind him surviving, (1) his wife Mrs. Parvatham Muthiah (2) 2 sons by name M. Gnanasambandam and M. Raja Appar and (3) 2 daughters by name Mrs. Uma Devi and Mrs. Madhuram lakshman.

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M RAJA APPAR Vs. M GNANASAMBANDAM

Referred Judgements :-

JUDGEMENT

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