REGENT COMPUTRONICS PVT. LTD.

R. Sundaram Appellant

V/S

Raja Theaters Respondents

Referred Judgements :-

M/S. RAJA THEATRES VS. M/S. SELVAM FINANCIERS [REFERRED TO]
SATYENDRA KUMAR VS. RAJ NATH DUBEY [REFERRED TO]
C BEEPATHLIMA VS. VELASURI SHANKARANARAYANA KADAMBOLITHAYA [REFERRED TO]
GURBUX SINGH VS. BHOORALAL [REFERRED TO]
COMMISSIONE OF INCOME TAX MADRAS O V R SV SR ARUNACHALAM CRETTAR VS. V MR P FIRM MUAR O R M O M A M CHIDAMBARAM CHETTIAR THE COMMISSIONER OF INCOME TAX MADRAS O RM SP SV FIRM [REFERRED TO]
MATHURA PRASAD BAJOO JAISWAL VS. DOSSIBAI N B JEEJEEBHOYF [REFERRED TO]
STATE OF PUNJAB BUA DAS KAUSHAL VS. BUA DAS KAUSHAL:THE STATE OF PUNJAB [REFERRED TO]
S SHANMUGAM PILLAI AND OFHERS VS. K SHANMUGAM PILLAI [REFERRED TO]
BHAGAT RAM BATRA VS. UNION OF INDIA [REFERRED TO]
SYED MOHAMMAD SALIE LABBAI OEAD VS. MOHAMMAD HANIFAVICE VERSA [REFERRED TO]
R N GOSAIN VS. YASHPAL DHIR [REFERRED TO]
MAHBOOB SAHAB VS. SYED ISMAIL [REFERRED TO]
RAMABAI PADMAKAR PATIL VS. RUKMANIBAI VISHNU VEKHANDE [REFERRED TO]
V RAJESHWARI VS. T C SARAVANABAVA [REFERRED TO]
BHANU KUMAR JAIN VS. ARCHANA KUMAR [REFERRED TO]
SHAIN SATELLITE PUBLIC CO LTD VS. JAIN STUDIOS LTD [REFERRED TO]
HARI SHANKAR SINGHANIA VS. GAUR HARI SINGHANIA [REFERRED TO]
JEEVANDAS LALJEE VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF PUNJAB VS. DHANJIT SINGH SANDHU [REFERRED TO]
SUBRAYA M.N. VS. VITTALA M.N. & ORS. [REFERRED TO]
THULASIDHARA VS. NARAYANAPPA [REFERRED TO]

JUDGEMENT

(1.) Assailing the judgment and decree dated 12.04.2016 passed in A.S. No. 92 of 2006 on the file of the I Additional District Court, Coimbatore, confirming the judgment and decree dated 12.07.2005 passed in O.S. No. 268 of 2004 on the file of the III Additional Sub-Court, Coimbatore, the appellant has filed the present second appeal. He has also filed the Appeal Suit questioning the validity and/or correctness of the judgment and decree dated 12.04.2016 passed in O.S. No. 684 of 2007 on the file of the I Additional District Court, Coimbatore.

(2.) The appellant in the Second Appeal as well as the Appeal suit is the one who had instituted both the suits namely O.S. No. 268 of 2004 and O.S. No. 684 of 2007. The respondents in these appeals are the defendants in the aforesaid suits instituted by the appellant. Therefore, for the sake of convenience, the parties shall be referred to as per their litigative status in the suit as 'plaintiff' and 'defendants' respectively.

(3.) The appellant/plaintiff has filed the said suit in O.S. No. 268 of 2004 praying to direct the defendants, being the respondents 1 to 4 in S.A. No. 823 of 2016, to render accounts towards the value of one Raghunatha Chettiar's share in the first respondent/first defendant's partnership firm, M/s. Raja Theatres, N.H. Road, Coimbatore. The said suit in O.S. No. 268 of 2004 was dismissed by the trial Court, against which, the plaintiff has filed First Appeal in A.S. No. 92 of 2006, which was also dismissed, hence, the present second appeal is filed by the plaintiff.

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R. SUNDARAM Vs. RAJA THEATERS

Referred Judgements :-

JUDGEMENT

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