REGENT COMPUTRONICS PVT. LTD.

NARAPPA GOUDA Appellant

V/S

TULASAWWA Respondents

Referred Judgements :-

SHIVALINGAPPA V. GOUDAVVA [REFERRED TO]
SATRUGHAN ISSER VS. SABUJPARI [REFERRED TO]
GURUPAD KHANDAPPA MAGDUM VS. HIRABAI KHANDAPPA MAGDUM [REFERRED TO]
VIDYABEN WD O NANDSHANKAR VISHVANATH BHATT VS. JAGDISHCHANDRA NANDSHANKAR BHATT [REFERRED TO]
BASAVALINGAMMA VS. SHARADAMMA [REFERRED TO]
KAMINI BEWA VS. SRIMATI DEI [REFERRED TO]
RAMACHANDRA BHIMAPPA MURGOD VS. SUSHILA [REFERRED TO]
SUSHILABAI RAMCHANDRA KULKARNI VS. NARAYANRAO GOPALRAO DESHPANDE [REFERRED TO]

JUDGEMENT

(1.) BOTH these appeals arise out of the judgment and decree in O. S. No. 10/1994 dated 19th August 1997 on the file of 1st Additional Civil Judge (Sr. Dn.), Dharwad. R. F. A. No. 734/1997 is by the defendants-1 to 4, R. F. A. No. 755/1997 is by the plaintiff.

(2.) PARTIES will be referred to as per their ranking in the trial Court.

(3.) SUIT is one for partition and separate possession of l/6th share by metes and bounds.

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NARAPPA GOUDA Vs. TULASAWWA

Referred Judgements :-

JUDGEMENT

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