REGENT COMPUTRONICS PVT. LTD.

Sainaba Umma And Anr. Appellant

V/S

Moideenkutty And Ors. Respondents

Referred Judgements :-

COREA V. APPUHAMY [REFERRED TO]
KRISKNAN V. RAMAN [REFERRED TO]
HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
P LAKSHMI REDDY VS. L LAKSHMI REDDY [REFERRED TO]
KARBALAI BEGUM VS. MOHAMMAD SAYEED [REFERRED TO]
FATEH CHAND MURLIDHAR VS. JUGGILAL KAMLAPAT [REFERRED TO]
J MC GAFFIN VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
SOOPPI VS. MOOSA [REFERRED TO]
KUNJAMMA CICILY V. KASIM BEEVI [REFERRED TO]
PARU VS. CHIRUTHAI [REFERRED TO]
N VARADA PILLAI VS. JEEVARATHNAMMAL [REFERRED TO]
GOVINDRAO VS. RAJABAI [REFERRED TO]
SECY OF STATE VS. DEBENDRA LAL KHAN [REFERRED TO]

JUDGEMENT

(1.) THIS appeal by Defendants 2 and 3 is against the preliminary decree for partition of the plant B Schedule items 1, 3 and 5 to 7. The Appellants are concerned only with items 3, 4 and 5 and these items, according to them, are not available for partition.

(2.) THE Plaintiffs claim partition and separate allotment of 1/3 share in the B Schedule items 1 to 7. The A Schedule is the genealogy and the C Schedule consists of moveable items wherein also the Plaintiffs claimed a 1/3rd share. The suit was dismissed in so far as it relates to item 2 of the B Schedule and the C Schedule moveable. The Plaintiffs have filed a memorandum of cross -objections with a petition to condone the delay in filing the same.

(3.) THE trial Court decreed partition of a 1/3rd share in items 3 and 5 and a 1/5th share in item 4 to the Plaintiffs.

Click here to view full judgment.

SAINABA UMMA AND ANR. Vs. MOIDEENKUTTY AND ORS.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address