REGENT COMPUTRONICS PVT. LTD.

H M Rudraradhya Appellant

V/S

UMA Respondents

Referred Judgements :-

NARAYAN LAL VS. SRIDHAR SUTAR [REFERRED TO]
VISHWAMBHAR VS. LAXMINARAYANA DEAD [REFERRED TO]
MADHEGOWDA D VS. ANKEGOWDA D [REFERRED TO]
NANGALI AMMA BHAVANI AMMA VS. GOPALKRISHNAN NAIR [REFERRED TO]
SURTA SINGH VS. PRITAM SINGH [REFERRED TO]

JUDGEMENT

(1.) The appellant has challenged the Judgment and Decree of the first appellate Court granting share to the 1st respondent by allowing her appeal against the Judgment and Decree of the trial Court, dismissing her suit.

(2.) The facts relevant for the purpose of this appeal are as under:

(3.) At the time of admission, this Court raised the following substantial question of law for consideration:

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H M RUDRARADHYA Vs. UMA

Referred Judgements :-

JUDGEMENT

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