REGENT COMPUTRONICS PVT. LTD.

GOPALAKRISHNAN Appellant

V/S

RAJAMMA Respondents

Referred Judgements :-

BHIKAJI V. BALVANT [REFERRED TO]
RAM CHANDRA V. FIRM PRABHU LAL [REFERRED TO]
WEAVERS MILLS LTD. V. BALKIS AMMAL AND ORS. [REFERRED TO]
VISHWAMBHAR VS. LAXMINARAYANA DEAD [REFERRED TO]
SUBBEGOWDA VS. THIMMEGOWDA [REFERRED TO]
NANGALI AMMA BHAVANI AMMA VS. GOPALKRISHNAN NAIR [REFERRED TO]
DEVINENI SUSEELA VS. NELAPATI VENKATA SIVARAMAIAH [REFERRED TO]
DANEYI GURUMURTY VS. RAGHU PODHAN [REFERRED TO]
SUBRAMONIAM VS. NAGARAMMA [REFERRED TO]
AYYAPPAN EZHUTHACHAN VS. ANTONY [REFERRED TO]
P T CHATHU CHETTIAR VS. KARIAT KUNNUMMAL KANARAN [REFERRED TO]
YOHANNAN VS. HARIKRISHNAN NAIR [REFERRED TO]
DY COLLECTOR VS. SHAHUL HAMEED [REFERRED TO]
RAMADAS MENON VS. SREEDEVI [REFERRED TO]

JUDGEMENT

(1.) Defendants 1, 4 and 5 in O.S. No. 78/1986 on the file of the Additional Sub Court, Alappuzha are the appellants in this Second Appeal. Pending this Second Appeal the 1st defendant who was the 1st appellant died and defendants 4 and 5, who are his children and who are appellants 2 and 3 respectively, were recorded as his legal representatives.

(2.) The aforementioned suit instituted by the 1st respondent herein was one for a declaration of the plaintiff's title and possession over plaint schedule item No. 1, for setting aside the decrees passed in two earlier suits, for setting aside Ext. A-3 settlement deed dated 22-8-1966 executed by the plaintiff's mother, for recovery of two items of properties with mesne profits and for partition and separate possession of the plaintiff's share in respect of two other items of the plaint schedule properties.

(3.) The case of the plaintiff can be summarised as follows:

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GOPALAKRISHNAN Vs. RAJAMMA

Referred Judgements :-

JUDGEMENT

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