REGENT COMPUTRONICS PVT. LTD.

Vandana Rana Appellant

V/S

Bal Singh Rana Respondents

Referred Judgements :-

D. AGBOATWALA AND OTHERS V. SHAMALJI ODDHAVJI THAKKAR AND OTHERS [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
ROOP LAL SATHI VS. NACHHATTAR SINGH GILL [REFERRED TO]
I T C LIMITED VS. DEBTS RECOVERY APPELLATE TRIBUNAL [REFERRED TO]
RAPTAKOS BRETT AND COMPANY LIMITED VS. GANESH PROPERTY [REFERRED TO]
VIKAS AGGARWAL VS. ANUBHA [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
P V GURU RAJ REDDY VS. P NEERADHA REDDY [REFERRED TO]
CHHOTANBEN AND ANR VS. KIRITBHAI JALKRUSHNABHAI THAKKAR AND ORS [REFERRED TO]
GANESAN (D) VS. KALANJIAM [REFERRED TO]

JUDGEMENT

(1.) This is an application on behalf of Defendant No.1 under Order VII Rule 11 read with Order X Rule 2 of the Code of Civil Procedure, 1908 seeking rejection of plaint.

(2.) The present Suit is one for permanent injunction, partition with possession and for rendition of accounts. Plaintiff No. 1 and Defendants No. 2, 3, and 4 are children of Defendant No. 1 and Late Smt. Barfo Devi. The present dispute arises out of inheritance of properties of Late Smt. Barfo Devi.

(3.) The facts as stated in the Plaint to the extent necessary and relevant, are as under:

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VANDANA RANA Vs. BAL SINGH RANA

Referred Judgements :-

JUDGEMENT

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