REGENT COMPUTRONICS PVT. LTD.

LEELAVATHI Appellant

V/S

Chellaswami Respondents

Referred Judgements :-

M.KAMALA AND ORS. VS. UMA RAVICHANDRAN [REFERRED TO]
R.SUNDARARAJAN VS. GAYATHRI [REFERRED TO]
GULAM ABBAS VS. HAJI KAYYUM ALI [REFERRED TO]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
SHEHAMMAL VS. HASAN KHANI RAWTHER [REFERRED TO]
R KANTHA VS. UNION OF INDIA [REFERRED TO]
MOOKAMMAL VS. SUBRAMANIAN [REFERRED TO]
A V S PERUMAL VS. VADIVELU ASARI [REFERRED TO]
SWARNALATHA VS. KALAVATHY [REFERRED TO]
GANESAN VS. SUGANTHA KUNDALAM [REFERRED TO]

JUDGEMENT

(1.) The plaintiff in the suit is the appellant. The suit is for partition of appellant's 1/3rd share over the suit property. The suit was partly decreed in respect of Items 1, 3 and portion of 4th Item viz., 25 1/2 cents. On appeal filed by the defendants, the findings of the trial Court were reversed and the suit was dismissed in its entirety. Aggrieved by the same, the unsuccessful plaintiff has come up by way of this second appeal.

(2.) Plaint averments:

(3.) Averments contained in the written statement:

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LEELAVATHI Vs. CHELLASWAMI

Referred Judgements :-

JUDGEMENT

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