REGENT COMPUTRONICS PVT. LTD.

RUKMANI Appellant

V/S

V.UDAY KUMAR Respondents

Referred Judgements :-

T S SWAMINATHA ODAYAR VS. OFFICIAL RECEIVER OF WEST TANJORE [REFERRED TO]
VENKATA REDDY VS. PETHI REDDY [REFERRED TO]
PHOOLCHAND VS. COPAL LAL [REFERRED TO]
R RAMAMURTHI IYER VS. RAJA V RAJESWARA RAO [REFERRED TO]
BADRI NARAIN PRASAD CHOUDHARY VS. NIL RATAN SARKAR [REFERRED TO]
M L SUBBARAYA SETTY DEAD VS. M L NAGAPPA SETTY DEAD [REFERRED TO]
SAHEB KHAN VS. MOHD YOUSUFUDDIN [REFERRED TO]
HASHAM ABBAS SAYYAD VS. USMAN ABBAS SAYYAD [REFERRED TO]
SAHARA INDIA VS. M C AGGARWAL HUF [REFERRED TO]
FAQUIRA VS. RAJ RANI [REFERRED TO]
REBBAPRAGADA RAMAPRASADA RAO VS. REBBAPRAGADA SUBBARAMAIAH [REFERRED TO]
NARASU VS. NARAYAN KRISHNAJI [REFERRED TO]
M KINHANNA ALVA VS. K T ALVA [REFERRED TO]
MURUGAN VS. CHIDAMBARAM PILLAI [REFERRED TO]
INSANE NIL GOVINDA MISRA, REPRESENTED BY GUARDIAN WIFE KHANTA MAYI DEBY AND AFTER HIS DEATH HIS SOLE HEIRESS AND LEGAL REPRESENTATIVE KANTA MAYI DEBY VS. SMRUKMINI DEBY W/O RADHA GOBINDA MISRA [REFERRED TO]

JUDGEMENT

(1.) IN this appeal the appellants have called in question the order dated 1-4-2006 in FDP No. 10007/ 1994 passed by the Addl. City Civil Judge, mayohall, Bangalore City.

(2.) THE subject-matter of the litigation is property bearing No. 155/b situated in the compound of premises No. 1 Wheeler Road, civil Station, Bangalore measuring in all 5600 sq. ft. (for short 'the schedule property' ). The appellants and respondents are relatives except respondent No. 23. The family tree is as under :<IMG>mp_228_AIRKarr6_2007.jpg</IMG>

(3.) THE appellants in this appeal are the children of defendant No. 5 and respondents are the plaintiffs and other defendants before the trial Court and respondent No. 23 is the auction purchaser. In this judgment the parties are referred to their status before the trial court.

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RUKMANI Vs. V UDAY KUMAR

Referred Judgements :-

JUDGEMENT

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