REGENT COMPUTRONICS PVT. LTD.

P.N.Ramaswami Appellant

V/S

B. Seshambal Respondents

Referred Judgements :-

NARESH CHARAN DAS GUPTA VS. PARESH CHARAN DAN CUPTA [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [REFERRED TO]
LALITABEN JAYANTILAL POPAT VS. PRAGNABEN JAMNADAS KATARIA [REFERRED TO]
RUR SINGH VS. BACHAN KAUR [REFERRED TO]
BALATHANDAYUTHAM VS. EZHILARASAN [REFERRED TO]
NATARAJAN VS. SREE NARAYANA D S TRUST [REFERRED TO]
M.B. RAMESH VS. K.M. VEERAJE [REFERRED TO]
MURTHY VS. C. SARADAMBAL [REFERRED TO]

JUDGEMENT

(1.) Defendants 4 and 5 in O.S.No.92/2006 on the files of the Sub Court, Ottapalam are the appellants in this second appeal and they assail preliminary decree of partition passed by the learned Sub Judge and the decree and judgment in A.S. No.78/2011 on the files of Additional District Judge, Ottapalam whereby the learned Additional District Judge confirmed the verdict of the trial court.

(2.) Heard the learned counsel for the appellants, the learned counsel appearing for the 5th defendant and the learned counsel appearing for 1st respondent, the 1st plaintiff. No others appeared.

(3.) The short facts in this case are as follows:

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P.N.RAMASWAMI Vs. B. SESHAMBAL

Referred Judgements :-

JUDGEMENT

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