REGENT COMPUTRONICS PVT. LTD.

Chandrashekaraiah Appellant

V/S

SAROJAMMA Respondents

Referred Judgements :-

KRISHNA BIHARILAL V. GULABCHAND [REFERRED TO]
DEITY PATTABHIRAMASWAMY VS. S HANYMAYYA [REFERRED TO]
KHARBUJA KUER VS. JANGBAHADUR RAI [REFERRED TO]
RAM CHARAN DAS VS. GIRIJA NANDINI DEVI [REFERRED TO]
SHASHIBHUSHAN PRASAD MISRA DEAD VS. BABUAJI RAI DEAD [REFERRED TO]
SHIVASHANKAR PRASAD SHAH VS. BAIKUNTH NATH SINGH [REFERRED TO]
IFTIKHAR AHMED VS. SYED MEHARBAN ALI [REFERRED TO]
JANGBIR VS. MAHAVIR PRASAD GUPTA [REFERRED TO]
MUDAKAPPA VS. RUDRAPPA [REFERRED TO]
MAHBOOB SAHAB VS. SYED ISMAIL [REFERRED TO]
RAMANUJA NAIDU VS. V KANNIAH NAIDU [REFERRED TO]
NANJAMMA VS. AKKAYAMMA [REFERRED TO]

JUDGEMENT

(1.) These two second appeals arise from common judgment of the Fast Track Court No. V, Bangalore District in two first appeals, R.A. No. 166/2002 and R.A.No.303/2002 that were filed challenging the judgment of the Principal Civil Judge (Jr.Dn.), Anekal in O.S.No. 134/ 1989, a suit for partition.

(2.) The relationship between the parties to the suit is as shown in the pedigree given below;

(3.) Defendant no.1 Govindappa is the brother of Lakshmamma and he married her (Lakshmamma's) daughter Mangamma (defendant no. 3). Since Mangamma did not conceive, he married Sakamma (defendant no.4), another daughter of Lakshmamma; but after his second marriage, the first wife, Mangamma gave birth to a son and a daughter namely Chandrasekaraiah (defendant no.2) and Jayamma, who was impleaded in the suit after the death of her father Govindappa.

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CHANDRASHEKARAIAH Vs. SAROJAMMA

Referred Judgements :-

JUDGEMENT

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