REGENT COMPUTRONICS PVT. LTD.

Brigadier Appellant

V/S

DAYAVATI Respondents

Referred Judgements :-

KARMI VS. AMRU [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
V TULASAMMA VS. SESHA REDDY [REFERRED TO]
V TULASAMMA VS. SESHA REDDY [REFERRED TO]
SARBATI DEVI VS. USHA DEVI [REFERRED TO]
GULWANT KAUR VS. MOHINDER SINGH [REFERRED TO]
BHURA VS. KASHI RAM [REFERRED TO]
RAGHUBARSINGH VS. GULAB SINGH [REFERRED TO]
SADHU SINGH VS. GURDWARA SAHIB NARIKE [REFERRED TO]
SHIPRA SENGUPTA VS. MRIDUL SENGUPTA [REFERRED TO]
SUBHAN RAO VS. PARVATHI BAI [REFERRED TO]
JUPUDY PARDHA SARATHY VS. PENTAPATI RAMA KRISHNA & ORS [REFERRED TO]

JUDGEMENT

(1.) Preface: -

(2.) Thus, the parties will be referred hereafter by their names unless the context requires otherwise. Furthermore, Mrs. Dayavati and Mr. Arun Prasada will be collectively referred to as the contesting defendants while the Legal Representativesin short "LRs" of Mr. Aditya Prasada, LRs of Mrs. Sudha Garg, and LRs of Mrs. Rekha Garg will be referred to as the supporting defendants.

(3.) The two suits i.e. CS (OS) 1113/2008in short "2008 suit" and CS (OS) 3452/2014in short "2014 suit" seek, essentially, the partition of an immovable property described as plot number 12, Anand Lok, New Delhihereafter referred to as the "subject property"].

Click here to view full judgment.

BRIGADIER Vs. DAYAVATI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address