REGENT COMPUTRONICS PVT. LTD.

SURESH TIWARI Appellant

V/S

SHANTA TIWARI Respondents

Referred Judgements :-

KANAKARATHANAMMAL VS. V S LOGANATHA MUDALIAR [REFERRED TO]
RAMESH HIRACHAND KUNDANMAL VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
SHIV SHAKTI CO OPERATIVE HOUSING SOCIETY NAGPUR VS. SWARAJ DEVELOPERS [REFERRED TO]
AMIT KUMAR SHAW VS. FARIDA KHATOON [REFERRED TO]
KASTURI VS. IYYAMPERUMAL [REFERRED TO]
PREM LALA NAHATA VS. CHANDI PRASAD SIKARIA [REFERRED TO]
RAJABIBI AND OTHERS VS. S. AMEERALI AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) HEARD.

(2.) IT is an irony of fate that a mother, aged 82 years, is required to file a suit against her own sons for declaration of title and permanent injunction of a house in which she resides. IT is equally disturbing to note that although the five daughters and one son are supporting the case of the old mother, it is the applicant/Defendant No. 2 who is hotly contesting against his very old mother, perhaps to repay matru-rin.

(3.) ADMITTEDLY, the genealogical tree showing the relationship between the parties is as under:

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SURESH TIWARI Vs. SHANTA TIWARI

Referred Judgements :-

JUDGEMENT

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