REGENT COMPUTRONICS PVT. LTD.

Ramanbhai Shamalbhai Patel Appellant

V/S

Ravjibhai Motibhai Patel Respondents

Referred Judgements :-

BAILOCHAN KARAN V. BASANT KUMARI NAIK [REFERRED TO]
S B ADITYAN VS. S KANDASWAMI [REFERRED TO]
STATE OF PUNJAB VS. GURDEV SINGH:ASHOK KUMAR [REFERRED TO]
DARSHAN SINGH VS. GURDEV SINGH [REFERRED TO]
VIDYA DEVI ALIAS VIDYA VATI VS. PREM PRAKASH [REFERRED TO]
KRISHNA PILLAI RAJASEKHARAN NAIR VS. PADMANABHA PILLAI [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
GOVINDAMMAL VS. R PERUMAL CHETTIAR [REFERRED TO]
SHUB KARAN BHBNA ALIAS SHUB KARAN PRASAD BUBNA VS. SITA SARAN BUBNA [REFERRED TO]
PRAJARAM VITHALJI SHETH VS. MAGANLAL VITHALJI SHETH [REFERRED TO]
JADAV PRABHATBHAI JETHABHAI VS. PARMAR KARSANBHAI DHULABHAI [REFERRED TO]
CHINNAIAH KOWNDER VS. KATTAYYA KOWNDER [REFERRED TO]
UDHAVJI ANANDJI LADHA VS. BAPUDAS RAMDAS DARBAR [REFERRED TO]
NAROTI DASS VS. PHUL KAUR [REFERRED TO]

JUDGEMENT

(1.) The appellants of this Second Appeal are original plaintiffs. Their Civil Suit for partition of the joint family properties and for handing over possession thereof to the extent of the share claimed therein, came to be dismissed by the trial court. Regular Civil Appeal No.404 of 1980 preferred against the trial court's judgment was also dismissed.

(2.) At the time of admission of this Appeal, the following substantial questions of law were formulated.

(3.) The facts of the case and the controversy involved may be outlined.

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RAMANBHAI SHAMALBHAI PATEL Vs. RAVJIBHAI MOTIBHAI PATEL

Referred Judgements :-

JUDGEMENT

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