REGENT COMPUTRONICS PVT. LTD.

SWAMY Appellant

V/S

THIMMAMMA Respondents

Referred Judgements :-

DHARMA SHAMRAO AGALAWE VS. PANDURANG MIRAGU AGALAWE [REFERRED TO]
BEG RAJ SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
BONDAR SINGH VS. NIHAL SINGH [REFERRED TO]
RAJGOPAL VS. KISHAN GOPAL [REFERRED TO]
ANAR DEVI VS. PARMESHWARI DEVI [REFERRED TO]
SHEELA DEVI VS. LAL CHAND [REFERRED TO]
GANDURI KOTESHWARAMMA VS. CHAKIRI YANADI [REFERRED TO]
M PRITHVIRAJ VS. LEELAMMA N [REFERRED TO]
PUSHPALATHA VS. V PADMA [REFERRED TO]
PHULAVATI VS. PRAKASH [REFERRED TO]
VAISHALI SATISH GANORKAR VS. SATISH KESHAORAO GANORKAR [REFERRED TO]

JUDGEMENT

(1.) These appeals are heard and disposed of by this common judgment, as all the appeals arise out of the same judgment.

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

(3.) The first respondent in the appeal in RFA 534/2003 was the plaintiff before the trial court. The suit was one for partition and separate possession of the one-third share claimed by the plaintiff , in the suit schedule properties. The trial court decreed the suit and has granted a two-sixth share the defendants have filed the above appeals.

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SWAMY Vs. THIMMAMMA

Referred Judgements :-

JUDGEMENT

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