REGENT COMPUTRONICS PVT. LTD.

ELSY Appellant

V/S

V.K.RAJU Respondents

Referred Judgements :-

KURUVILA V. SOSAMMA [REFERRED TO]
VITHALDAS GOVINDRAM GANDHI V. VADILAL [REFERRED TO]
ABDUL RASHID V. MINNAUL HASAN [REFERRED TO]
VENKATACHALA V. B.N. THIMMA JAMMA [REFERRED TO]
KAMALAMMA V. SOMASEKHARAPPA [REFERRED TO]
ISHWARDEO NARAIN SING VS. KAMTH DEVI [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
CHIRANJILAL SHRILAL GOENKA VS. JASJIT SINGH [REFERRED TO]
GHULAM QADIR VS. SPECIAL TRIBUNAL [REFERRED TO]
S SUNDARESA PAI VS. SUMANGALA T PAI [REFERRED TO]
RAMABAI PADMAKAR PATIL VS. RUKMANIBAI VISHNU VEKHANDE [REFERRED TO]
DHANE ALIA MIA VS. SOBHAN ALI [REFERRED TO]
MADHAVI ALIAS AMMU VS. HIS HIGHNESS SREE RAMA VARMA [REFERRED TO]
PAPPOO VS. KURUVILLA [REFERRED TO]
KURIAN VS. AYYAPPAN [REFERRED TO]
THOMAS P JACOB VS. M G VARGHESE [REFERRED TO]
K M VARGHESE VS. K M OOMMEN [REFERRED TO]
PAPPOO VS. KURUVILLA [REFERRED TO]
PAUL VS. HYDRO POWER CONSTRUCTIONS [REFERRED TO]

JUDGEMENT

(1.) Defendant Nos. 2, 3, 5 and 7 in O.S. No. 15/86 on the file of the first Addl. District Court, Ernakulam are the appellants in this appeal. The proceedings before the court below originated as probate O.P. 61/1986 filed by invoking the testamentary and intestate jurisdiction of the District Judge under Sections 266 and 268 of the Indian Succession Act, 1925 (hereinafter referred to as "the Act" for short). The first respondent V.K. Raju was the petitioner in the above probate O.P.

(2.) The case of the petitioner in the lower court can be summarised as follows:-

(3.) Upon the filing of the above O. P. the court below issued notice to the respondents and also ordered publication of the same in the Gazette and Malayala Manorama daily. The court below had also called for the valuation statement from the District Collector.

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ELSY Vs. V K RAJU

Referred Judgements :-

JUDGEMENT

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