REGENT COMPUTRONICS PVT. LTD.

BEEYYATHUMMA Appellant

V/S

MOIDIN HAJI Respondents

Referred Judgements :-

KRISHNA DHONE V. BHAGABAN CHANDRA [REFERRED TO]
KANDASAMI V. IRUSAPPA [REFERRED TO]
ARUMUGAM PILLAI V. PANAYADI YAN AMBALAM [REFERRED TO]
LABHA MAL V. MALAK RAM [REFERRED TO]
KHUSHIA V. FAIZ MUHAMMED KHAN [REFERRED TO]
SOBHANADRI APPA RAO V. VCNKATARAMA RAO [REFERRED TO]
PALANIAPPA GOUNDAN V. NALLAPPA GOUNDAN [REFERRED TO]
WALL STAGH VS. SOHAN SINGH [REFERRED TO]
MYLAVARAPU SUBBA RAO VS. MANGALAMPALLI RAMAMURTI [REFERRED TO]
RENGASWAMI NAICKER VS. MURUGA NAICKEN [REFERRED TO]
SOOSA ANTHONY DECOSTA NICHOLOS DECOSTS VS. EMAKALAPERUMAL NADAR SIVASUBRAMONIA NADAR [REFERRED TO]
ALAMELU AMMAL VS. KRISHNA CHETTY [REFERRED TO]
T A MEENAKSHI SUNDARAMMAL VS. K SUBRAMANIA AYYAR [REFERRED TO]
GANGADHAR BALKRISHNA VS. DATTATRAYA BALIRAM [REFERRED TO]
RAMASWAMI V. GOVINDAMMAL [REFERRED TO]
ANKAMMA V. KAMESWARAMMA [REFERRED TO]
SANKARANARAYANA PILLAI VS. KANDASAMIA PILLAI [REFERRED TO]

JUDGEMENT

(1.) A. S. 1125/53 is an appeal by the first plaintiff (in O. S 94/49 against the decree and judgment of the learned Subordinate Judge, Tellicherry, dismissing the suit so for as his claims were concerned,

(2.) A. S. 818/54 is an appeal by defendants 12 and 13 against the order of the learned Subordinate Judge in the same suit disallowing certain reservations claimed by them.

(3.) O. S 94/1949 was filed by the appellant and her sister for partition of the suit properties into three equal shares, ignoring certain transactions entered into by their father and guardian, the second defendant and for allotment and delivery of two shares to the plaintiffs. They also asked for certain consequential reliefs.

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BEEYYATHUMMA Vs. MOIDIN HAJI

Referred Judgements :-

JUDGEMENT

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