REGENT COMPUTRONICS PVT. LTD.

RAMACHANDRA MARTHANDAM Appellant

V/S

LINGA VIJAYAN Respondents

Referred Judgements :-

LALITABEN JAYTILAL POPAT V. PRAGNABEN JAMNADAS KATARIA [FOLLOWED ON]
SHASHI KUMAR BANERJEE V. SUBODH KUMAR BANERJEE (SINCE DECEASED AND AFTER HIM HIS LEGAL REPRESENTATIVES [REFERRED TO]
NARESH CHARAN DAS GUPTA VS. PARESH CHARAN DAN CUPTA [REFERRED TO]
GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
RANI PURNIMA DEBI VS. KUMAR KHAGENDRA NARAYAN DEB [REFERRED TO]
M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [FOLLOWED ON]
DHANALAKSHMI VS. P MOHAN [REFERRED TO]
APOLINE DSOUZA VS. JOHN DSOUZA [REFERRED TO]
KALIAMMAL VS. KARUPPAN [RELIED ON]
MARIA STELLA VS. T JOSEPH CATHERINE [REFERRED TO]
R PALANISAMI VS. R SUBRAMANIA GOUNDER [RELIED ON]

JUDGEMENT

(1.) THE defendant in O.S. No. 301 of 1989 on the file of Principal Subordinate Judge, Tirunelveli is the appellant in this appeal. THE said suit was filed by the respondents 1 and 2 herein for partition and separate possession of the l/4th share in the schedule mentioned properties in the plaint by metes and bounds. THE suit was decreed by passing a preliminary decree.

(2.) FOR the sake of convenience, the parties shall be referred to as they were arrayed in the suit.

(3.) THE defendant has filed an additional written statement contending that the suit is bad for non-joinder of parties namely Thavamani Nadar, who is the joint executant of the Will and is still alive and also for non-joinder of Jhansi, daughter of the deceased Pushpammal. In view of non-joinder of Thavamani Nadar and Jhansi, especially in a suit for partition, the suit has to be dismissed.

Click here to view full judgment.

RAMACHANDRA MARTHANDAM Vs. LINGA VIJAYAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address