REGENT COMPUTRONICS PVT. LTD.

KAVERI Appellant

V/S

Anandayee Respondents

Referred Judgements :-

SRINIVAS KRISHNARAO KANGO VS. NARAYAN DEVJI KANGO [REFERRED TO]
MALLAPPA GIRIMALLAPPA BETGERI VS. R YELLAPPAGOUDA PATIL [REFERRED TO]
MALLESAPPA BANDEPPA DESAI VS. DESAI MALLAPPA ALIAS MALLESAPPA [REFERRED TO]
LALITAREDDI CHINNA VENKATA REDDI VS. LAKKUEDDI LAKSHMAMA [REFERRED TO]
ACHUTHAN NAIR VS. CHINNAMMU AMMA [REFERRED TO]
MUDI GOWDA GOWDAPPA SANKH VS. RAM CHANDRA RAVAGOWUA SANKH [REFERRED TO]
BAIKUNTHA NATH PARAMANIK DRAD VS. SASHI BHUSAN PRAMANIK DEAD [REFERRED TO]
K V NARAYANAN VS. K V RANGANANDHAN [REFERRED TO]
SURENDRA KUMAR VS. PHOOLCHAND DEAD [REFERRED TO]
D S LAKSHMAIAH VS. L BALASUBRAMANIYAM [REFERRED TO]
MALLA NAICKER ALIAS SINGARI VS. JEEVA MINOR [REFERRED TO]
APPALASWAMI VS. SURYANARAYANAMURTI [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal has been filed against the judgement and decree dated 11.09.2006, passed by the Principal District Court, Salem, in A.S.No.30 of 2006, confirming the judgement and decree dated 07.11.2005, passed by the Sub Court, Sankari, in O.S.No.57 of 2004, which is one for partition and permanent injunction.

(2.) The appellant herein is the first defendant in the suit. The facts and circumstances which gave raise to the filing of the Second Appeal are briefly narrated hereunder:

(3.) The second appeal was admitted by this Court, on 31.08.2007, on the following following substantial question of law;

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KAVERI Vs. ANANDAYEE

Referred Judgements :-

JUDGEMENT

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