REGENT COMPUTRONICS PVT. LTD.

SUJATA SHARMA Appellant

V/S

MANU GUPTA Respondents

Referred Judgements :-

RAM BELAS SINGH V/S. UTTAMRAJ SINGH AND ORS. [REFERRED TO]
NIRMALA & ORS. V/S. GOVERNMENT OF NCT OF DELHI & ORS. [REFERRED TO]
COMMR OF INCOME TAX MADHYA PRADESH NAGPUR AND BHANDARA NAGPUR IN BOTH THE APPEALS VS. SETH GOVINDRAM SUGAR MILLS IN BOTH THE APPEALS [REFERRED TO]
S SAI REDDY VS. S NARAYANA REDDY [REFERRED TO]
TRIBHOV AND AS HARIBHAI TAMBOLI VS. GUJARAT REVENUE TRIBUNAL [REFERRED TO]
PRAKASH NATH KHANNA VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
DELHI FINANCIAL CORPN VS. RAJIV ANAND [REFERRED TO]
GOVERNMENT OF A P VS. ROAD ROLLERS OWNERS WELFARE ASSOCIATION [REFERRED TO]
SWEDISH MATCH AB VS. SECURITIES AND EXCHANGE BOARD INDIA [REFERRED TO]
RAGHUNATH RAI BAREJA VS. PUNJAB NATIONAL BANK [REFERRED TO]
GANDURI KOTESHWARAMMA VS. CHAKIRI YANADI [REFERRED TO]
BADSHAH VS. SAU. URMILA BADSHAH GODSE [REFERRED TO]

JUDGEMENT

(1.) The issue which is to be decided in this case is whether the plaintiff, being the first born amongst the co-parceners of the HUF property, would by virtue of her birth, be entitled to be its Karta. Her claim is opposed by defendants Nos. 1 to 4 while the defendants Nos. 5 to 9 have given their "no objection" to it and their "NOC" has been filed along with the plaint.

(2.) The suit property comprises residential property at 4, University Road, Delhi-110007 and some movable properties and shares such as (i) Shares of Motor and General Finance Ltd.; (ii) Deposits with Motor and General Finance Ltd.; (iii) Bank of Account in Bank of India, Asaf Ali Road; and (iv) Bank Account in Vijaya Bank, Ansari Road.

(3.) To determine the lis in this case, the following issues were framed vide order dated 15.09.2008:

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SUJATA SHARMA Vs. MANU GUPTA

Referred Judgements :-

JUDGEMENT

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