REGENT COMPUTRONICS PVT. LTD.

ANDALAMMAL Appellant

V/S

K N GOPAL NAIDU AND ANOTHER Respondents

Referred Judgements :-

ALANGARA UDAYAR V. SANTHIAGU UDAYAR [REFERRED]
RAMASEENIVASA IYENGAR V. PADMASANI AMMAL [REFERRED]
LAKSHMI AMMAL V. SPECIAL TAHSILDAR [REFERRED]
RAHAMATHULLA SHUTHARI (A) PEER HAZARATH V. THE MUSLIM JAMATH OF EACHAMPATTI ETC. [REFERRED]
RAJAMMAL V. RAMASAMI [REFERRED]
HAMSAVENI AMMAL V. RAJAGOPAL CHETTIAR [REFERRED]
ARUMUGHAM V. SUNDARAMBAL [REFERRED]
KONDIVA DAGADU KADAM V. SAVITRIBAI SOPAN GUJJAR [REFERRED]
R CHITRALEKHA VENKATESUBBA REDDY VS. STATE OF MYSORE [REFERRED]
MADAN LAL VS. GOPI [REFERRED]
KOCHUKAKKADA ABOOBACKER VS. ATTAH KASIM [REFERRED]
SURAIN SINGH VS. MEHENGA [REFERRED]
D S THIMMAPPA VS. SIDDARAMAKKA [REFERRED]
MAJOR SINGH VS. RATTAN SINGH [REFERRED]
SITARAMACHARYA DEAD VS. GURURAJACHARYA DEAD [REFERRED]
MEHRUNNISA VS. VISHAM KUMARI [REFERRED]
MUTHU GOUNDAR VS. POOSARI [REFERRED]
RAJIAH NADAR VS. MANONMANI AMMAL [REFERRED]
CHIRANJI LAL VS. SRI THAKUR BARE MADAN MOHAN LALJI [REFERRED]

JUDGEMENT

(1.) Andalammal, the appellant herein, is the first defendant is O.S. No. 225/81, on the file of the District Munisiff, Ranipet, filed by the plaintiff, the first respondent herein, seeking for partition and separate possession.

(2.) The trial Court dismissed the suit. However, in the appeal filed by the plaintiff, the first respondent herein, in A.S. No. 85/86 on the file of the Additional Subordinate Judge, North Arcot, the relief sought for in the suit was granted and the suit was decreed. Hence, this Second appeal by the first defendant, the appellant herein.

(3.) The case of the plaintiff is as follows:-

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ANDALAMMAL Vs. K N GOPAL NAIDU AND ANOTHER

Referred Judgements :-

JUDGEMENT

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