REGENT COMPUTRONICS PVT. LTD.

POOCHENDU AMMAL Appellant

V/S

MINOR JAYAMURUGAN Respondents

Referred Judgements :-

SARA VEERASWAMI V. TALLURI NARAYVA [REFERRED TO]
RADHA PRASAD SINGH V. GAJADHAR SINGH [REFERRED TO]
T.D.GOPALAN V. COMMISSIONER OF HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS [REFERRED TO]
SANTHANAVENUGOPALAKRISHNAN V. K. V. VENUGOPAL [REFERRED TO]
SARJU PERSHAD RAMDEO SAHU VS. JWALESHWARI PRATAP NARAIN SINGH [REFERRED TO]
LUHAR AMRIT LAL NAGJI VS. DOSHI JAYANTILAL JETHALAL [REFERRED TO]
RANI VS. SANTA BALA DEBNATH [REFERRED TO]
SUNDER DAS VS. GAJANANRAO [REFERRED TO]
BALJINDER SINGH VS. RATTAN SINGH [REFERRED TO]
DINESH KUMAR VS. YUSUF ALI [REFERRED TO]
H SIDDIQUI VS. A RAMALINGAM [REFERRED TO]
P SUBRAMANIA CHETTIAR VS. AMIRTHAM [REFERRED TO]

JUDGEMENT

(1.) THE defendant, who has purchased the suit property from the father of the plaintiffs, representing himself and them being minors, has filed this appeal challenging the decision of the lower Appellate Court in decreeing the suit for partition and separate possession filed for 2/3rd share.

(2.) AT the time of admitting the second appeal, the following substantial question of law has been framed:

(3.) THE plaintiffs filed Exhibits A-1 to A-15 in support of their case, whereas Exhibits B-1 and B-2 were marked on behalf of the defendant. Four witnesses have been examined on behalf of the plaintiffs and as against the three on behalf of the defendant.

Click here to view full judgment.

POOCHENDU AMMAL Vs. MINOR JAYAMURUGAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address