REGENT COMPUTRONICS PVT. LTD.

MARIASIRONMANI Appellant

V/S

PAPPAMMAL ALIAS SAVARIAMMAL Respondents

Referred Judgements :-

AMMANI AMMAL V. RAMASWAMI NAIDU [REFERRED TO]
RAMASWAMI V. RANGACHARIAR [REFERRED TO]
JANAKI AMMAL V. RANGACHARI [REFERRED TO]
Y.G.GURUKUL V. Y. SUBRAHMANYAM [REFERRED TO]
RAJU V. VENKATASWAMI NAIDU [REFERRED TO]
GNANAMABAL AMMAL V. KANNAPPA PILLAI [REFERRED TO]
RAMACHANDRAN AND 2 OTHERS V. VALLIAMMAL AND TWO OTHERS [REFERRED TO]
JAMI APPANNA V. JAMI VENKATAPPADU [REFERRED TO]
V RAMACHANDRA AYYAR VS. RAMALINGAM CHETTIAR [REFERRED TO]
RAMJI BHAGALA VS. KRISHNARAO KARIRAO BAGRA [REFERRED TO]
MAHESH CHAND SHARMA VS. RAJ KUMARI SHARMA [REFERRED TO]
MEETHIYAN SIDHIQU VS. MUHAMMED KUNJU PAREETH KUTTY [REFERRED TO]
D N VENKATARAYAPPA VS. STATE OF KARNATAKA [REFERRED TO]
SANKARANARAYANA PILLAI VS. KANDASAMIA PILLAI [REFERRED TO]
MUPPUDATHI VS. KRISHNASWAMI [REFERRED TO]

JUDGEMENT

(1.) THE appellants are the defendants. Through this second appeal, they seek to set aside the judgment and decree made in A.S.No.67 of 1985 on the file of the learned Subordinate Judge, Ramanathapurm, confirming the judgment and decree passed by the District Munsif, Paramakudi, in O.S.No.120 of 1982.

(2.) PAPPAMMAL alias Savariammal, the first respondent was the plaintiff. She filed O.S.No.120 of 1982 on 12.2.1982 before the District Munsif, Paramakudi, for partition and separate possession of her half share in the suit properties, to direct the defendants 1 to 3 to render accounts for 14 years from 7.11.1964 and to pay her half share in the income for three years prior to the date of suit and for mesne profits from the date of plaint till the date of possession.

(3.) THOUGH written statement has been filed by the defendants 1 to 3 and 5 to 8, the 4th defendant, who is one of the maternal aunts of the plaintiff, did not choose to appear before the court.

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MARIASIRONMANI Vs. PAPPAMMAL ALIAS SAVARIAMMAL

Referred Judgements :-

JUDGEMENT

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