REGENT COMPUTRONICS PVT. LTD.

K. S. Dinachandran Appellant

V/S

Shyla Joseph Respondents

Referred Judgements :-

HARMES V. HINKSON [REFERRED TO]
MANSINGHRAO YESHWANTRAO PATIL V. RAMCHANDRA GOVINDRAO PATIL [REFERRED TO]
MEENA PRADHAN V.KAMLA PRADHAN [REFERRED TO]
VISHNU RAMKRISHNA WANI V.NATHU VITTAL WANI [REFERRED TO]
RAJ KUMARI AND ORS. V. SURINDER PAL SHARMA [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
RANI PURNIMA DEBI VS. KUMAR KHAGENDRA NARAYAN DEB [REFERRED TO]
H. H. MAHARAJA BHANU PRAKASH SINGH V. TIKA YOGENDRA CHANDRA [REFERRED TO]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Concurrent findings; disbelieving a will, excluding one out of nine children, who married out of the community, holding the estate of the testator partible, is challenged in the two appeals filed by two defendants.

(3.) The parties are referred to as the plaintiff and the defendants, the first respondent, common in both the appeals, is the plaintiff.

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K. S. DINACHANDRAN Vs. SHYLA JOSEPH

Referred Judgements :-

JUDGEMENT

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