REGENT COMPUTRONICS PVT. LTD.

Smt Lakshminarasamma Appellant

V/S

Sri Ramanna Respondents

Referred Judgements :-

A.VENKAPPA BHATTA AND OTHERS V/S.GANGAMMAANDOTHERS [REFERRED TO]
T.S.CHANNEGOWDA V/S. SRI.H.THOPAIAH AND ANOTHER [REFERRED TO]
KHARBUJA KUER VS. JANGBAHADUR RAI [REFERRED TO]
SETHANI VS. BHANA [REFERRED TO]
KRISHNA MOHAN KUL NANI CHARAN KUL VS. PRATIMA MAITY [REFERRED TO]
UNION OF INDIA VS. K.V. LAKSHMAN [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the Judgment and decree passed by the II Additional Senior Civil Judge and JMFC, Tumakuru, in O.S.No.10/2014.

(2.) For the sake of convenience, the parties are referred to as per their status/title in the trial Court.

(3.) Facts in brief are: The plaintiffs/appellants herein filed O.S.No.10/2014 for partition and separate possession against the defendants. The subject matter of the suit are the properties bearing:

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SMT LAKSHMINARASAMMA Vs. SRI RAMANNA

Referred Judgements :-

JUDGEMENT

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