REGENT COMPUTRONICS PVT. LTD.

Hanumamma Appellant

V/S

B.K.Ramaiah Respondents

Referred Judgements :-

RAM CHANDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
MAGAN BIHARI LAL VS. STATE OF PUNJAB [REFERRED TO]
S GOPAL REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) This appeal is by the plaintiffs who are aggrieved by dismissal of their suit O.S.No.1721/2005 in which they had sought for partition of two agricultural properties and herein after referred to as Schedule A and B properties.

(2.) For the sake of convenience, the parties are referred to by their ranks in the Trial Court.

(3.) The plaintiffs are the sisters of defendant No.1, who is their only brother.

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HANUMAMMA Vs. B.K.RAMAIAH

Referred Judgements :-

JUDGEMENT

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