REGENT COMPUTRONICS PVT. LTD.

H.M. Jayanandaswamy Appellant

V/S

H.M. Vijayakumar Respondents

Referred Judgements :-

RAMESH PRABHAKAR GONES PRABHU NAVELKAR (DEAD) THROUGH LEGAL REPRESENTATIVES AND OTHERS VS. SARADCHANDRASURIA PRABHU NAVELKAR (DEAD) THROUGH LEGAL REPRESENTATIVES [REFERRED TO]
GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
SETH LOONKARAN SETHIYA VS. IVAN E JOHN [REFERRED TO]
K LAXMANAN VS. KKAYIL PADMINI [REFERRED TO]
K LAXMANAN VS. KKAYIL PADMINI [REFERRED TO]
RAMESH VERMA VS. LAJESH SAXENA [REFERRED TO]
VINEETA SHARMA VS. RAKESH SHARMA [REFERRED TO]
GOVINDBHAI CHHOTABHAI PATEL VS. PATEL RAMANBHAI MATHURBHAI [REFERRED TO]

JUDGEMENT

(1.) Both the appeals arising out of the judgment and decree dtd. 10/8/2011 in R.A. No.32/2010 on the file of the Fast Track Court-III, Hospet and judgment and decree dtd. 19/2/2010 in O.S. No.64/2006 on the file of the Civil Judge (SR. Dn.), Kudligi.

(2.) RSA No.5973/2011 is preferred by the plaintiff insofar as denying share to the plaintiff in respect of item No.9 of 'B' schedule property.

(3.) RSA No.6025/2011 is preferred by defendant No.1 insofar as reversing the judgment and decree of the Trial Court on issue No.3 holding that Ex.D.18-Will is not proved in accordance with Sec. 63 (c) of the Indian Succession Act ,1925 and Sec. 68 of the Indian Evidence Act, 1872.

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H.M. JAYANANDASWAMY Vs. H.M. VIJAYAKUMAR

Referred Judgements :-

JUDGEMENT

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