REGENT COMPUTRONICS PVT. LTD.

SELVAMANI Appellant

V/S

PONNUSAMY Respondents

Referred Judgements :-

BASANT SINGH VS. JANKI SINGH [REFERRED TO]
SATRUGHAN ISSER VS. SABUJPARI [REFERRED TO]
STATE BANK OF INDIA VS. GHAMANDI RAM DEAD [REFERRED TO]
MATHURA PRASAD AGARWALA VS. COMMISSIONER OF INCOME TAX U P LUCKNOW [REFERRED TO]
SM SABUJPARI VS. SATRUGHAN ISSER [REFERRED TO]
KHATRANI KUER VS. TAPESHWARI KUER [REFERRED TO]
RAM NATH SAO @ RAM NATH SAHU SINCE DECEASED THR. L.RS. & ORS. VS. GOBERDHAN SAO SINCE DECEASED THR. LRS. & ORS. [REFERRED TO]

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 15.04.2015 in A.S.No.25 of 2014 on the file of First Additional Subordinate Court, Coimbatore, reversing the judgment and decree dated 28.01.2014 in O.S.No.748 of 2004 on the file of III Additional District Munsif Court, Coimbatore.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial court.

(3.) Suit for partition.

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SELVAMANI Vs. PONNUSAMY

Referred Judgements :-

JUDGEMENT

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