REGENT COMPUTRONICS PVT. LTD.

SHAKEELA BEGUM Appellant

V/S

Mohammed Yakkub Respondents

Referred Judgements :-

N.P.R.NAIR VS.A.PILLAI KUMARA PILLAI [REFERRED TO]
KANAKARATHANAMMAL VS. V S LOGANATHA MUDALIAR [REFERRED TO]
RAMESH HIRACHAND KUNDANMAL VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
SARVINDER SINGH VS. DALIP SINGH [REFERRED TO]
BIBI ZUBAIDA KHATOON VS. NABI HASSAN SAHEB [REFERRED TO]
AMIT KUMAR SHAW VS. FARIDA KHATOON [REFERRED TO]
MUMBAI INTERNATIONAL AIRPORT PVT LTD VS. REGENCY CONVENTION CENTRE AND HOTELS PVT LTD [REFERRED TO]
SWAYAMPRAKASAM ALIAS CHIDAMBARANATHAN VS. R. VIJAYARANGAM [REFERRED TO]

JUDGEMENT

(1.) The unsuccessful plaintiff in O.S.No.32 of 1986, on the file of the Sub Court, Cuddalore, is the appellant herein. She filed the suit for the relief of partition of her 1/8 share and also for mesne profit in the plaint 'A' to 'E' schedule properties, or, in the alternate, half share in 'F' schedule property and 1/8 share in 'C' to 'E' schedule properties and for mesne profit.

(2.) The case of the appellant/plaintiff, as seen from the plaint is as follows:-

(3.) The first defendant filed a written statement, wherein, he has contended as follows:-

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SHAKEELA BEGUM Vs. MOHAMMED YAKKUB

Referred Judgements :-

JUDGEMENT

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