REGENT COMPUTRONICS PVT. LTD.

Shivananda Shenoy Appellant

V/S

Nithyananda Shenoy Respondents

Referred Judgements :-

RAJKUMARI AND OTHERS V. SURENDER PAL SHARMA [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
RAMCHANDRA RAMBUX VS. CHAMPABAI [REFERRED TO]
SURENDRA PAL VS. SARASWATI ARORA [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
MURARI LAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
LAKSHMAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]

JUDGEMENT

(1.) Appellant/plaintiff has challenged the judgment of dismissal of the suit in O.S.No.134/2006 (Old O.S. No.73/1999) dtd. 8/10/2009 passed by the Civil Judge (Sr.Dn.) and ACJM, Karkala.

(2.) The parties to this appeal are referred to as per their rank before the trial Court for the purpose of convenience.

(3.) That plaintiff filed a suit against defendants seeking relief of partition of 'A' schedule immovable property by dividing the same into three shares by metes and bounds and also deliver one such share to him and also directing the partition of 'B' schedule properties and to pay the plaintiff one share thereof.

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SHIVANANDA SHENOY Vs. NITHYANANDA SHENOY

Referred Judgements :-

JUDGEMENT

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