REGENT COMPUTRONICS PVT. LTD.

Lakshman Reddy Appellant

V/S

G.Danamma Respondents

Referred Judgements :-

EAST END DWELLINGS CO. LTD. V. FINSBURY BOROUGH COUNCIL [REFERRED TO]
VALLIAMMAI ACHI VS. NAGAPPA CHETTIAR [REFERRED TO]
C KRISHNA PRASAD VS. COMMISSIONER OF INCOME TAX BANGALORE [REFERRED TO]
GURUPAD KHANDAPPA MAGDUM VS. HIRABAI KHANDAPPA MAGDUM [REFERRED TO]
COMMISSIONER OF WEALTH TAX KANPUR VS. CHANDER SEN [REFERRED TO]
YUDHISHTER VS. ASHOK KUMAR [REFERRED TO]
VALLIKANNU VS. R SINGAPERUMAL [REFERRED TO]
UTTAM VS. SAUBHAG SINGH & ORS. [REFERRED TO]
SHYAM NARAYAN PRASAD VS. KRISHNA PRASAD AND ORS. [REFERRED TO]
ARSHNOOR SINGH VS. HARPAL KAUR [REFERRED TO]
VINEETA SHARMA VS. RAKESH SHARMA [REFERRED TO]
DERHA VS. VISHAL [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by defendant No.3 in OS No.5761 of 2004 being aggrieved by the judgment and decree dtd. 22/11/2008 passed by the learned XXXVIII Additional City Civil and Sessions Judge, Bangalore City.

(2.) The parties would be referred to as per their ranks before the trial Court for the sake of convenience.

(3.) The facts of the case as averred in the plaint are that, plaintiff Nos.1 to 5 before the trial Court who are respondent Nos.1 to 5 herein, claimed the relief of partition and the separate possession of their 1/9th share in the suit schedule properties and for other reliefs which are as below:

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LAKSHMAN REDDY Vs. G.DANAMMA

Referred Judgements :-

JUDGEMENT

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