REGENT COMPUTRONICS PVT. LTD.

SARDAR SURJEET SINGH Appellant

V/S

Juguna Bai (Since Dead) Respondents

Referred Judgements :-

BHARAT INDO V. YAKUB HASSAN [REFERRED TO]
KEDEMATH V. PATTU LAL [REFERRED TO]
CT A CT NACHIAPPA CHETTIAR VS. CT A CT SUBRAMANIAM CHETTIAR [REFERRED TO]
VENKATA REDDY VS. PETHI REDDY [REFERRED TO]
PHOOLCHAND VS. COPAL LAL [REFERRED TO]
S SAI REDDY VS. S NARAYANA REDDY [REFERRED TO]
S SATNAM SINGH VS. SURENDER KAUR [REFERRED TO]
PARASHURAM RAJARAM TIWARI VS. HIRABAI RAJARAM TIWARI [REFERRED TO]
JOTI PARSHAD LAHRI MAL VS. GANESHI LAL RAM NARAIN [REFERRED TO]
(RAJA) PEARY MOHAN MOOKERJEE VS. MANOHAR MOOKERJEE [REFERRED TO]
KASI ALIAS ALAGAPPA CHETTIAR AND ORS. VS. RM.A.RM.V. RAMANATHAN CHETTIAR ALIAS SRINIVASAN CHETTIAR THROUGH HIS NEXT FRIEND, AV.PL.CT. RAMANATHAN CHETTIAR AND ANR. [REFERRED TO]
T. RAVI & ANR. VS. B. CHINNA NARASIMHA [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) These appeals have been preferred against the judgment and order dated 30.11.2007 passed by the High Court of Andhra Pradesh in Civil Revision Petition Nos.3914 and 3144 of 2007, whereby the High Court allowed the impleadment of respondent No.3 in the final decree proceedings on the basis of deed of settlement dated 30.12.1978.

(3.) The facts indicate that defendant Nos.2 and 3 are sisters. Late Sardar Santh Singh, with the consent of his wives, adopted the appellant herein-Sardar Surjeet Singh, when he was three years old. After the adoption, Smt. Juguna Bai gave birth to one daughter-Sathnam Kaur, defendant No.3. Later on, one adoption deed was executed on 7.7.1978.

Click here to view full judgment.

SARDAR SURJEET SINGH Vs. JUGUNA BAI (SINCE DEAD)

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address