REGENT COMPUTRONICS PVT. LTD.

AMIRTHALINGAM Appellant

V/S

UTHAYATHAMMA Respondents

Referred Judgements :-

K.V.NARAYANASWAMI IYER V. K.V.RAMAKRISHNA IYER AND OTHERS [REFERRED TO]
KANDASWAMI CHETTIAR V. GOPAL CHETTIAR [REFERRED TO]
VENKATARAMAYYA V. VENKATARAMAPPQ [REFERRED TO]
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]
MUDI GOWDA GOWDAPPA SANKH VS. RAM CHANDRA RAVAGOWUA SANKH [REFERRED TO]
BAIKUNTHA NATH PARAMANIK DRAD VS. SASHI BHUSAN PRAMANIK DEAD [REFERRED TO]
RAMAKRISHNA MARDI VS. VISHNUMOORTHI MARDI [REFERRED TO]
APPALASWAMI VS. SURYANARAYANAMURTI [REFERRED TO]

JUDGEMENT

(1.) PLAINTIFF in O.S. No. 132 of 1979, on the file of Sub Court, Kumbakonam, is the appellant.

(2.) SUIT filed by him was one for partition. A preliminary decree was passed in respect of some of the items scheduled to the plaint. Not satisfied with the same, plaintiff has preferred this Appeal.

(3.) THE trial court took oral and documentary evidence Exs. A-1 to A-5 were marked on the side of plaintiff, and Exs. B-1 to B-19 were marked on the side of defendants. Oral evidence consists of deposition of P.WS. 1 to 4 and D.W.I.

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AMIRTHALINGAM Vs. UTHAYATHAMMA

Referred Judgements :-

JUDGEMENT

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