REGENT COMPUTRONICS PVT. LTD.

MALLEESWARI Appellant

V/S

K. Suguna Respondents

Referred Judgements :-

MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
T C BASAPPA VS. T NAGAPPA [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
SATYANARAYAN LAXMINARAYAN HEGDE VS. MALLIKARJUN BHAVANAPPA TIRUMALE [REFERRED TO]
SHIVDEO SINGH VS. STATE OF PUNJAB [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
INDERCHAND JAIN VS. MOTILAL [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Subramani, the husband of the second Respondent, filed OS No. 192 of 2000 in the Court of the District Munsiff at Ponneri for partition of the suit schedule properties into two equal shares and allot one such share to him. The suit in question was filed against Munasamy Naidu, the father of the plaintiff.

(3.) The original plaintiff and the defendant, since no more, are being represented by the respective heirs and successors in interest. To appreciate the relationship of the present array of parties, the genealogy is stated hereunder: <IMG>JUDGEMENT_16_LAWS(SC)9_2025_1.jpg</IMG>

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MALLEESWARI Vs. K. SUGUNA

Referred Judgements :-

JUDGEMENT

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