REGENT COMPUTRONICS PVT. LTD.

M.Basheer Rawther (Died) Appellant

V/S

Salma Ammal (Died) Respondents

Referred Judgements :-

NARUNNISA VS. SHEIK ABDUL HAMID [REFERRED TO]
NAZIRUDDIN VS. HAJIRAMBEE [REFERRED TO]
SAJATHI BI VS. FATHIMA BI [REFERRED TO]
P JOHN CHANDY AND COMPANY PRIVATE LIMITED VS. JOHN P THOMAS [REFERRED TO]
ABDUL KADIR VS. HAMEEDAMMA [REFERRED TO]
BREMER VULKAN SCHIFFBAU UND MASCHINENFABRIK VS. SOUTH INDIA SHIPPING CORPORATION [REFERRED TO]
ABDULKADAR VS. PATHUMMA MOHAMMEDAN [REFERRED TO]
GHISALAL VS. DHAPUBAI [REFERRED TO]
GOPAL KRISHNAJI KETKAR VS. MOHAMMED HAJI LATIF AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Regular Second Appeal is directed against the judgment and decree passed by the Additional District Court, Mavellikkara in A.S.No.138 of 1998.

(2.) The plaintiff is the appellant. Respondents 1 and 2 are the defendants.

(3.) Sri.Basheer Rawther, the original plaintiff, instituted O.S.No.260 of 1994 before the Subordinate Judge's Court, Mavellikkara, seeking partition of the plaint schedule property, which is 32 cents of land situated in Re-survey No.436/3 of Choonakara village and a building therein. The Trial Court decreed the suit allowing partition of the plaint schedule property. The First Appellate Court reversed the judgment and decree passed by the Trial Court.

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M.BASHEER RAWTHER (DIED) Vs. SALMA AMMAL (DIED)

Referred Judgements :-

JUDGEMENT

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