REGENT COMPUTRONICS PVT. LTD.

DHANALAKSHMI Appellant

V/S

KARUPPASAMY Respondents

Referred Judgements :-

H. VENKATACHALA IYENGAR VS. B.N. THIMMAJAMMA [REFERRED TO]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
RAMCHANDRA RAMBUX VS. CHAMPABAI [REFERRED TO]
SURENDRA PAL VS. SARASWATI ARORA [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
MEENAKSHIAMMAL DEAD VS. CHANDRASEKARAN [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over the concurrent findings of the courts below the present second appeal is filed. The parties are arrayed as per their ranking before the trial Court.

(2.) The brief facts leading to file this Civil Revision Petition are as follows:

(3.) The Appellant has raised the following substantial Questions of Law in the Second Appeal:

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DHANALAKSHMI Vs. KARUPPASAMY

Referred Judgements :-

JUDGEMENT

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