REGENT COMPUTRONICS PVT. LTD.

Rahimal Bathu Appellant

V/S

Ashiyal Beevi Respondents

Referred Judgements :-

RAJENDER SINGH V. LT. GOVERNOR [REFERRED TO]
MAJOR S S KHANNA IN BOTH THE APPEALS VS. BRIG F J DILLON IN BOTH THE APPEALS [REFERRED TO]
SHANKAR RAMCHANDRA ABHYANKAR VS. KRISHNAJI DATTATREYA BAPAT [REFERRED TO]
MANAGING DIRECTOR MIG HINDUSTAN AERONAUTICS LIMITED BALA NAGAR VS. AJIT PRASAD TARWAY [REFERRED TO]
VINOD KUMAR ARORA VS. SURJIT KAUR [REFERRED TO]
SRINIVASIAH VS. BALAJI KRISHNA HARDWARE STORES [REFERRED TO]
PREM BAKSHI VS. DHARAM DEV [REFERRED TO]
KALPATARU AGROFOREST ENTERPRISES VS. UNION OF INDIA [REFERRED TO]
DSR STEEL P LTD VS. STATE OF RAJASTHAN [REFERRED TO]
PUNJAB NATIONAL BANK VS. V P MEHRA [REFERRED TO]
ARYA INSURANCE CO LTD VS. LALA CHANNOOLAL [REFERRED TO]
B SUBBARAO VS. YELLALA MARAM SATYANARAYANA [REFERRED TO]
THAKURSINGH VS. BHAIRONLAL [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This is defendants appeal against the order of the Madurai Bench of Madras High Court (in short, the High Court), dtd. 12/9/2017, passed in C.R.P. (NPD) (MD) No. 1342 of 2007, by which the revision of the plaintiff-respondent was allowed, the order dtd. 20/12/2006 passed by the court of First Additional Sub Court, Tirunelveli in I.A. No. 207 of 2001 in O.S. No. 276 of 1992 was set aside, I.A. No. 207 of 2001 was allowed and the decree dtd. 21/11/1996 passed in O.S. No. 276 of 1992 was modified.

(3.) The respondent instituted an Original Suit (in short, "O.S.") No. 276 of 1992 for declaring her as the exclusive owner of the property described in the second schedule of the plaint. Additionally, possession of the said property was sought. In the alternative, it was prayed that, if the court concludes that she is not the exclusive owner of the property, her share therein be declared one-sixth and the same be partitioned accordingly.

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RAHIMAL BATHU Vs. ASHIYAL BEEVI

Referred Judgements :-

JUDGEMENT

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