REGENT COMPUTRONICS PVT. LTD.

KOTHANDAPANI Appellant

V/S

Devamirtham Respondents

Referred Judgements :-

MUTHAYYA V. KAMU ALIAS KAMALA AMMAL [REFERRED TO]
SEERANGAMAL VS. VENKATSUBRAMANIAN [REFERRED TO]
A. DINOHAMY V. W.L. BLAHAMY [REFERRED TO]
MOHABBAT ALI KHAN V. MOHD. IBRAHIM KHAN [REFERRED TO]
GOKAL CHAND VS. PARVIN KUMARI [REFERRED TO]
BADRI PRASAD VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
S P S BALASUBRAMANYAM VS. SURUTTAYAN ALIAS ANDALI PADAYACHI [REFERRED TO]
RANGANATH PARMESHWAR PANDITRAO MALI VS. EKNATH GAJANAN KULKARNI [REFERRED TO]
SOBHA HYMAVATHI DEVI VS. SETTI GANGADHARA SWAMY [REFERRED TO]
TULSA VS. DURGHATIYA [REFERRED TO]
M YOGENDRA VS. LEELAMMA N [REFERRED TO]
MADAN MOHAN SINGH VS. RAJNI KANT [REFERRED TO]
SIVASAMY VS. POOMALAI [REFERRED TO]
KAREDLA PARTHASARADHI VS. GANGULA RAMANAMMA [REFERRED TO]

JUDGEMENT

(1.) The first to sixth respondents in Succession O.P.No. 2 of 2011 on the file of the Principal District Court, Vellore, are the appellants herein. They are aggrieved by the grant of succession certificate to the first respondent herein/petitioner in Succession O.P.No. 2 of 2011, with respect to the claims relating to fixed deposits made by Kasinatha Mudaliar in the second to seventh respondents/Banks.

(2.) The first respondent Devamirtham had filed Succession O.P.No. 2 of 2011 under Sec. 372 of Indian Succession Act claiming right and entitlement to the fixed deposits made by late Kasinatha Mudaliar and she claimed such entitlement on the ground that she was a lawfully wedded wife of late Kasinatha Mudaliar.

(3.) This claim has been resisted by the appellants herein, who disputed her marital relationship with Kasinatha Mudaliar. The appellants are brothers, sisters of Kasinatha Mudaliar and their children.

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KOTHANDAPANI Vs. DEVAMIRTHAM

Referred Judgements :-

JUDGEMENT

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