REGENT COMPUTRONICS PVT. LTD.

M.R.RAMAMURTHY (DECEASED) Appellant

V/S

RADHA (DECEASED) Respondents

Referred Judgements :-

SUBRAMANYA SWAMI THE IDOL IN ARULMIGU SUBRAMANYASWAMY KOIL,TIRUCHENDUR,BY ITS EXECUTIVE OFFICER V. THIRU. K. SANKARAN [REFERRED TO]
BHARPUR SINGH V. SHAMSHER SINGH [REFERRED TO]
MUNNALAL,MINOR V. MST. KASHIBAI [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
KALIDINDI VENKATA SUBBARAJU VS. CHINTALAPATI SUBBARAJU [REFERRED TO]
LAKHI BARUAH VS. PADMA KANTA KALITA [REFERRED TO]
NIRANJAN UMESHCHANDRA JOSHI VS. MRUDULA JYOTI RAO [REFERRED TO]
ANIL KAK VS. KUMARI SHARADA RAJE [REFERRED TO]

JUDGEMENT

(1.) O.P. No. 157 of 1991, which came to be converted into a Testamentary Original Suit T.O.S. No. 40 of 1994 is one for the grant of probate of the Will allegedly executed by deceased M. Vittal Rao on 22.11.1955.

(2.) C.S. No. 673 of 1987 is one for partition and separate possession of 1/3 share of the Plaintiffs therein in the properties described in the plaint schedule and for mesne profits.

(3.) As the properties concerned in both the suits and the parties are one and the same, the suits were tried together and are now being disposed of by a common judgment.

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M R RAMAMURTHY Vs. RADHA

Referred Judgements :-

JUDGEMENT

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