REGENT COMPUTRONICS PVT. LTD.

Seetha S. Shetty Appellant

V/S

B. Vijayadas Adyanthaya Respondents

Referred Judgements :-

BHAVANI SHEDTHI AND OTHERS VS. LALITHA ALVA [REFERRED TO]
GUMMANNA SHETTY VS. NAGAVENIAMMA [REFERRED TO]
SUNDARI VS. LAXMI [REFERRED TO]
ANIL KUMAR NEOTIA VS. UNION OF INDIA [REFERRED TO]
RAMANNA RAI VS. JAGANNATHA [REFERRED TO]
LAXMI VS. SEETHAMMA [REFERRED TO]

JUDGEMENT

(1.) The 1st defendant, being aggrieved by the decree of possession granted to the 29 plaintiffs, is in appeal.

(2.) The undisputed facts leading to filing of this second appeal are as follows:

(3.) On the death of Ramanna Shetty in 1977, his sister Nagamma Shedthi's daughter Meenakshi Shedthi and the other sister Padmavathi Shedthi, claiming to be Yejamanthis, filed a suit in O.S.No.129/1977 against Sadananda Shetty, the son of Ramanna Shetty, seeking for possession.

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SEETHA S. SHETTY Vs. B. VIJAYADAS ADYANTHAYA

Referred Judgements :-

JUDGEMENT

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