REGENT COMPUTRONICS PVT. LTD.

DEVAKI Appellant

V/S

GOPALAKRISHNAN Respondents

Referred Judgements :-

C.V. VYTHINATHA AIYAR V. C.V. VARADARAJA IYER AND OTHERS [REFERRED TO]
MALLESAPPA BANDEPPA DESAI VS. DESAI MALLAPPA ALIAS MALLESAPPA [REFERRED TO]
D S LAKSHMAIAH VS. L BALASUBRAMANIYAM [REFERRED TO]
G AMALORPAVAM VS. R C DIOCESE OF MADURAI [REFERRED TO]
APPASAHEB PEERAPPA CHANDGADE VS. DEVENDRA PEERAPPA CHANDGADE [REFERRED TO]
K V DURAISAMY VS. D PERUMALSAMY MINOR [REFERRED TO]
SONNAPPA IYER VS. K R RAMUTHAIAMMAL [REFERRED TO]
R DEIVANAI AMMAL VS. MEENAKSHI AMMAL [REFERRED TO]
P R KANNAIYAN DIED L R S VS. RAMASAMY MANDIRI [REFERRED TO]
BHAGWAT SHARAN VS. PURUSHOTTAM [REFERRED TO]

JUDGEMENT

(1.) S.A. No.690 of 2020 arising out of a Suit in O.S. No.1018 of 2010 for Partition filed by the Appellant herein against the Respondents. S.A. No.691 of 2020 arising out of O.S. No.123 of 2009 for the relief of delivery of possession, filed by the First Defendant in O.S. No.1018 of 2010 as the Plaintiff. The Appellant and the Respondents in both the Appeals are the children of one deceased Marnadu.

(2.) Pleadings in O.S. No.123 of 2009:

(3.) Pleadings in O.S. No.1018 of 2010:

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DEVAKI Vs. GOPALAKRISHNAN

Referred Judgements :-

JUDGEMENT

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