REGENT COMPUTRONICS PVT. LTD.

ABHISHEK Appellant

V/S

Chouraddy Respondents

Referred Judgements :-

A. GANAPATHI NAYAK VS. SRI. DEVANATHA [REFERRED TO]
ANANTHAIAH VS. SMT. GANGAMMA [REFERRED TO]
RATNAM CHETTIAR VS. S M KUPPUSWAMI CHETTIAR [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
HAMZA HAJI VS. STATE OF KERALA [REFERRED TO]
STATE OF PUNJAB VS. JALOUR SINGH [REFERRED TO]
MEGHMALA VS. G NARASIMHA REDDY [REFERRED TO]
MAHADEVI VS. KENCHAVVA [REFERRED TO]
BHARVAGI CONSTRUCTIONS & ANR. VS. KOTHAKAPU MUTHYAM REDDY & ORS. [REFERRED TO]

JUDGEMENT

(1.) This Regular First Appeal is filed by the plaintiffs challenging the judgment and decree dtd. 4/3/2015 passed in O.S.No.227/2012 by the Court of II Additional Senior Civil Judge, Hubballi, thereby dismissing the suit filed for partition and separate possession and for declaration.

(2.) For the purpose of convenience, ranking of the parties is referred to as per their status before the trial Court.

(3.) Plaintiffs case:-

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ABHISHEK Vs. CHOURADDY

Referred Judgements :-

JUDGEMENT

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