REGENT COMPUTRONICS PVT. LTD.

P.NARAYANA MENON Appellant

V/S

P.BHAGEERATHI AMMA Respondents

Referred Judgements :-

GOPEEKRIST GOSAIN V. GUNGAPERSAUD GOSAIN [REFERRED TO]
WARREN V. GURNEY [REFERRED TO]
GURAN DITTA V. T. RAM DITTA [REFERRED TO]
PETTITT V. PETTITT [REFERRED TO]
FALCONER V. FALCONER [REFERRED TO]
COWCHER V. COWCHER [REFERRED TO]
KUTTY RAMAN V. MUTHU PANKAJAKSHY [REFERRED TO]
INDRANARAYAN VS. ROOP NARAYAN [REFERRED TO]
VENGADAN KUNHAMMAD VS. AMINA [REFERRED TO]
MALLIGAI SUNDARAM AMMAL VS. KRISHNASWAMY REDDIAR [REFERRED TO]
KUTTAPPAN NAIR K VS. COMMISSIONER OF WEALTH TAX [REFERRED TO]
PADMANABHAN BHAVANI VS. GOVINDAN BHARGAVI [REFERRED TO]
SHAMBHU NATH SHIVPURI PLAINTIFF VS. PUSHKAR NATH [REFERRED TO]
JANU VS. CHEERU [REFERRED TO]

JUDGEMENT

(1.) Plaintiff in O. S. 30 of 1977 on the file of the Subordinate Judge's Court, Manjeri is the appellant. Respondent is his wife. The suit is for partition.

(2.) The masthead of the case is the question is C schedule property a gift by the plaintiff to the defendant.

(3.) The trial court found that C schedule property is a gift to the defendant by the plaintiff and not liable to be partitioned in this suit. Hence it dismissed the suit in respect of plaint C schedule.

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P NARAYANA MENON Vs. P BHAGEERATHI AMMA

Referred Judgements :-

JUDGEMENT

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