REGENT COMPUTRONICS PVT. LTD.

MALLIGA Appellant

V/S

P.KUMARAN Respondents

Referred Judgements :-

MINOR MANI,REP. BY NEXT FRIEND I MOTHER RAMAYI VS.AMMAKANNU [REFERRED TO]
RANGANATHAN VS. NATARAJAN [REFERRED TO]
SARADA VS.RADHAMANI [REFERRED TO]
GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
BABU SINGH VS. RAM SAHAI ALIAS RAM SINGH [REFERRED TO]
KAMALAKSITY VS. MADHAVI AMMA [REFERRED TO]
S KALIYAMMAL VS. K PALANIAMMAL [REFERRED TO]
R VELLINGIRI VS. R KANNAIAN [REFERRED TO]
KARPAGAM VS. E PURUSHOTHAMAN [REFERRED TO]
JAGDISH CHAND SHARMA VS. NARAIN SINGH SAINI AND ORS. [REFERRED TO]
RAMESH VERMA VS. LAJESH SAXENA [REFERRED TO]

JUDGEMENT

(1.) The defendant is the appellant in this Second Appeal.

(2.) The respondent/plaintiff filed a suit seeking for the relief of partition of the suit properties and for allotment of half share in favour of the plaintiff.

(3.) The Plaintiff on attaining majority approached the defendant and requested to give half share in the suit property as per the Will. The defendant refused to give any share to the plaintiff. In the meantime, the plaintiff also applied for a joint patta and joint patta was issued in his name through proceedings dtd. 8/1/2003. Even thereafter, the defendant was not willing to give the share of the plaintiff. Left with no other alternative, the suit was filed seeking for the relief of partition and allotment of half share in the suit property.

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MALLIGA Vs. P.KUMARAN

Referred Judgements :-

JUDGEMENT

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