REGENT COMPUTRONICS PVT. LTD.

RAMANI R. SHETTY Appellant

V/S

SAKU SHETTY Respondents

Referred Judgements :-

BHOJA ALIAS BHOJA RAM GUPTA VS. RAMESHWAR AGARWALA [REFERRED TO]
CHIRANJILAL SHRILAL GOENKA VS. JASJIT SINGH [REFERRED TO]
CLARENCE PAIS VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF INCOME TAX BIHAR II RANCHI VS. SANDHYA RANI DUTTA [REFERRED TO]
STATE OF UTTAR PRADESH VS. JHINKOO NAI [REFERRED TO]
N KAMALAN DEAD VS. AYYASAMY [REFERRED TO]
VISHWA JAGRITI MISSION THOUGH PRESIDENT VS. CENTRAL GOVERNMENT [REFERRED TO]
FATEMA VS. JAFRI SYED HUSAIN ALIAS SYED PARVEZ JAFFERI [REFERRED TO]
BHARPUR SINGH VS. SHAMSHER SINGH [REFERRED TO]
JOHN GURUPRAKASAM VS. YOVEL NESAN [REFERRED TO]
DY COMMISSIONER OF SALES TAX ERNAKULAM VS. RAJA OIL MILLS [REFERRED TO]

JUDGEMENT

(1.) Heard the Counsel for the appellants and the respondents.

(2.) The parties are referred to by their rank before the trial court for the sake of convenience.

(3.) The appellants were the defendants before the trial court. The suit was filed by the respondents for a declaration that the will executed by one Raghu K. Shetty dated 14.5.1978 in favour of the plaintiffs and the first defendant, the widow of the said Shetty was valid and genuine and for a permanent injunction restraining the defendants from alienating or dealing with the assets of the testator contrary to the terms of the will and for a further declaration that the gift deed dated 27.1.1983 executed by the first defendant in favour of the second defendant as invalid.

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RAMANI R SHETTY Vs. SAKU SHETTY

Referred Judgements :-

JUDGEMENT

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