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TAYUB KHAN ALIAS TAYUB SULTAN Appellant

V/S

HAINMNISSA BEEVI Respondents

Referred Judgements :-

BHAGBHARI V. KHATUN [REFERRED TO]
DARSHAN SINGH VS. GUJJAR SINGH [REFERRED TO]
MUHAMMAD KALIBA ROWTHER VS. MUHAMMAD ABDULLAH ROWTHER [REFERRED TO]
PONNAIYAN VS. MUNIAN DIED [REFERRED TO]
NAGARAJAN VS. RAJAMANI AIYAR [REFERRED TO]
KANNAPPAN VS. PARGUNAN [REFERRED TO]
THANGAMANI VS. SANTHIAGU [REFERRED TO]
SADASIVA GOUNDER VS. PURUSHOTHAMAN [REFERRED TO]
K KRISHNAN VS. S MARI NAICKER [REFERRED TO]

JUDGEMENT

(1.) THE plaintiff in O.S. No. 8/86 on the file of District Munsif, Ramnad, whose suit for partition was on reversal of the judgment and decree of the trial court, was dismissed in the first appellate Court, against which the Second appeal was preferred.

(2.) THE averments found in the plaint are as follows:

(3.) ON consideration of the evidence available, the trial Judge has decreed the suit and the first appellate Judge has dismissed the suit, against which the plaintiff had preferred the Second Appeal.

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TAYUB KHAN ALIAS TAYUB SULTAN Vs. HAINMNISSA BEEVI

Referred Judgements :-

JUDGEMENT

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