REGENT COMPUTRONICS PVT. LTD.

PRAMILA DEVI Appellant

V/S

M. SATHYANARAYANA Respondents

Referred Judgements :-

CHINNATHAYI VS. KULASEKARA PANDIYA NAIKCER [REFERRED TO]
JLIRNINA MASJID MERCARA VS. KODIMANIANDI A DEVIAH [REFERRED TO]
TILAYYIL MAINMO VS. KOTTIATH RAMUMI [REFERRED TO]
RAJAGOPAL PILLAI VS. PAKKIAM AMMAL [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
PENTAKOTA SATYANARAYANA VS. PENTAKOTA SEETHARATNAM [REFERRED TO]
BALATHANDAYUTHAM VS. EZHILARASAN [REFERRED TO]
S R SRINIVASA VS. S PADMAVATHAMMA [REFERRED TO]
J T SURAPPA VS. SATCHIDHANANDENDRA SARASWATHI [REFERRED TO]
SUBBARAJ VS. PANDIYAMMAL [REFERRED TO]
KRISHNA SANKAR MIRJANKAR VS. VASANTALATA KOIVI VIMALANAND MIRJANKAR [REFERRED TO]
MAYA AKBER VS. RANI MENON [REFERRED TO]
A C MURUGESAN VS. C VELUCHAMY [REFERRED TO]

JUDGEMENT

(1.) These two appeals are filed against the judgment and decree dated 07.03.2012 passed in O.S. No.15823/1999 on the file of 28th Additional City Civil Judge, Mayo hall unit, Bengaluru.

(2.) Rfa No.1228/2012 and R.F.A. No.986/2012 are filed by defendant No.1(b) and defendant No.1(a) respectively questioning the aforesaid judgment and decree passed in O.S. No.15823/1999 by the Court below in decreeing the said suit by declaring that the Will dated 30.06.1993 executed by late Thammaiah is null and void and that the plaintiffs, respondent Nos.1 to 3 herein, are entitled for partition and separate possession of their 3/4th share in the suit schedule property.

(3.) The brief facts of the case are that:

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PRAMILA DEVI Vs. M. SATHYANARAYANA

Referred Judgements :-

JUDGEMENT

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