DAKSHINAMOORTHY (DIED) Vs. GANDHIMATHI
LAWS(MAD)-2017-9-38
HIGH COURT OF MADRAS
Decided on
September 08,2017
Dakshinamoorthy (Died)
Appellant
VERSUS
GANDHIMATHI
Respondents
Referred Judgements :-
BINAPANI PAUL V. PRATIMA GHOSH [REFERRED TO]SAMITTRI DEVI V. SAMPURAN SINGH [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
V RAJESHWARI VS. T C SARAVANABAVA [REFERRED TO]
VALLIAMMAL VS. SUBRAMANIAM [REFERRED TO]
G MAHILINGAPPA VS. G M SAVITHA [REFERRED TO]
RAMCHANDRA DAGDU SONAVANE VS. VITHU HIRA MAHAR [REFERRED TO]
KULDEEP SHARMA VS. SATYENDRA KUMAR SHARMA [REFERRED TO]
GEORGE THOMAS VS. SRIVIDYA [REFERRED TO]
MARIA FRANCIS VS. M.VARGHESE @ MARIA VARGHESE [REFERRED TO]
JUDGEMENT
T.RAVINDRAN,J. -
(1.)Aggrieved over the Judgment and Decree, dated 17.07.1992, passed in O.S.No.1170 of 1984, on the file of the II Additional Subordinate Court, Trichy, the defendants 1 and 2 have come forward with the present first appeal.
(2.)Pending appeal, it is found that the first appellant having died his legal representatives have been brought on record as the appellants 3 to 6.
(3.)The parties are referred to as per the ranking in the original suit.
(2.)Pending appeal, it is found that the first appellant having died his legal representatives have been brought on record as the appellants 3 to 6.
(3.)The parties are referred to as per the ranking in the original suit.
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