REGENT COMPUTRONICS PVT. LTD.

Erakempaiah And Ors Appellant

V/S

Munikempaiah And Ors Respondents

Referred Judgements :-

SIDHESHWAR MUKHERJEE VS. BHUBAESHWAR PRASAD NARAIN SINGH [REFERRED]
KUPPUSWAMI CHETTIAR VS. A S P A ARUMUGAM CHETTIAR ANOTHER [REFERRED]
THAMMA VENKATA SUBBAMMA DEAD VS. THAMMA RATTAMMA [REFERRED]
SHANKARA CO OP HOUSING SOCIETY LTD VS. M PRABHAKAR [REFERRED]
GANAPATI SANTARAM BHOSALE VS. RAMACHANDRA SUBBARAO KULKARNI [REFERRED]
NARASIMHA SHASTRY VS. MANGESHA DEVARU [REFERRED]
BOODA POOJARY VS. THOMA POOJARTHI FB [REFERRED]
DANDAPPA RUDRAPPA HAMPALI VS. RENUKAPPA [REFERRED]
VEERABHADRAPPAM VS. VIRUPAXAPPA TOTAPPA BILEBAL [REFERRED]
RANGANAYAKAMMA VS. K S PRAKASH [REFERRED]
Ernath VS. Sri. Digameer and another [REFERRED]

JUDGEMENT

(1.) These two appeals are filed challenging the judgment and decree dated 09.07.2002 in O.S.No.5550/1980 by the learned XXII Addl. City Civil Judge, Bangalore.

(2.) R.F.A.No.1024/2002 is filed by the 1st defendant, whereas R.F.A.No.1107/2002 is filed by the 8th defendant. 10

(3.) The suit was originally filed in the year 1975 and was numbered as O.S.No.666/1975, which is re-numbered as O.S.No.5550/1980. The suit was filed seeking partition and separate possession of the family properties with a direction that the alienations made by the 7th defendant father of the plaintiffs was not binding on the plaintiffs. It is necessary to notice the genealogy and the relationship of the parties to better appreciate the facts involved.

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ERAKEMPAIAH AND ORS Vs. MUNIKEMPAIAH AND ORS

Referred Judgements :-

JUDGEMENT

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