REGENT COMPUTRONICS PVT. LTD.

Gajarajan Appellant

V/S

S.Gandhimathi Selvam Respondents

Referred Judgements :-

VARADACHARIAR,J. IN SUBBAMMA V. RAMANAIDU [REFERRED TO]
LAKSHMI AMMAL VS. ALLAUDDIN SAHIB [REFERRED TO]
ANGURBALS MULLICK VS. DEBABRATA MULLICK [REFERRED TO]
RAJ BAJRANG BAHADUR SINGH VS. THAKURAIN BAKHTI AJ KUCR [REFERRED TO]
SAHEBZADA MOHAMMAD KAMGARH SHAH VS. JAGDISH CHANDRA DEO DHABAI DEB [REFERRED TO]
RAMKISHORELAL VS. KAMALNARAYAN [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. DURGA CHAND KAUSHISH [REFERRED TO]
F M DEVARU GANAPATI BHAT VS. PRABHAKAR GANAPATHI BHAT [REFERRED TO]

JUDGEMENT

(1.) The appeal suit is directed against the judgment and decree passed in O.S.No.3 of 2016 dated 04.06.2018.

(2.) The defendant is the appellant in the appeal suit and the respondent/plaintiff instituted a suit for partition and separate possession of plaintiff's half share in the suit properties and for grant of permanent injunction against the defendants from alienating and encumbering the share of the plaintiff and for costs.

(3.) The facts in brief as narrated in the plaint are as follows:

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GAJARAJAN Vs. S.GANDHIMATHI SELVAM

Referred Judgements :-

JUDGEMENT

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