REGENT COMPUTRONICS PVT. LTD.

M.S. Anuradha Appellant

V/S

S.V. Ramanujamma Respondents

Referred Judgements :-

ALIPADA SARKAR VS. HARI MOHAN DALAL [REFERRED TO]
JUNGLI LALL VS. LADDU RAM MARWARI [REFERRED TO]
ABDUL RAHIM VS. EZEKIEL [REFERRED TO]
KHADIR SAHEB JAFFAR SAHEB NAGARBOUDI,DEAD BY L.RS. VS. AMIN SAHEB HUSSAIN SAHEB INAMDAR DEAD BY L.RS. [REFERRED TO]
AZEEZ AND CO. VS. MARITHIMMIAH [REFERRED TO]
MAHABIR SINGH VS. DIP NARAIN TEWARI AND OTHERS AND CHANDI TEWARI [REFERRED TO]
STATE OF PUNJAB VS. NATHURAM [REFERRED TO]
DHURANDHAR PRASAD SINGH VS. JAI PRAKASH UNIVERSITY [REFERRED TO]
GOVERNMENT OF ORISSA VS. ASHOK TRANSPORT AGENCY [REFERRED TO]
KHETRABASI BISWAL VS. AJAYA KUMAR BARAL [REFERRED TO]
Audimulam Venkataseshayya VS. Penubotha Virayya [REFERRED TO]
GURUBASAPPA SIDDAPPA VS. NAGENDRAPPA VEERABHADRAPPA [REFERRED TO]
ELISA VS. A DOSS [REFERRED TO]
GURNAM SINGH(D) THR. LRS. & ORS. VS. GURBACHAN KAUR(D) BY LRS. & ORS. [REFERRED TO]

JUDGEMENT

(1.) This regular second appeal is directed against the judgments of the Trial Court in O.S.No.257/1992 dated 24.05.1999 passed by the Civil Judge (Jr.Dn.) & JMFC, Hoskote, and the First Appellate Court in R.A.No.100/2013 dated 19.12.2015 passed by the II Addl. District & Sessions Judge, Bangalore Rural District, Bangalore, which dismissed the suit filed by the appellants herein on the ground of maintainability.

(2.) The brief facts of the case are as follows:

(3.) O.S.No.502/2012 was filed by the appellants herein seeking a declaration that the preliminary decree dated 24.05.1999 passed in O.S.No.257/1992 is a nullity and the same is inoperative; and for grant of permanent injunction preventing the defendants No.1 to 3 from proceeding with FDP No.4/2010 effecting the division of the suit schedule properties and for putting the parties therein in possession of half share by metes and bounds.

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M.S. ANURADHA Vs. S.V. RAMANUJAMMA

Referred Judgements :-

JUDGEMENT

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