REGENT COMPUTRONICS PVT. LTD.

Boomathi Appellant

V/S

MURUGESAN Respondents

Referred Judgements :-

MINOR MANI,REP. BY NEXT FRIEND / MOTHER RAMAYI VS.AMMAKANNU [REFERRED TO]
RANGANATHAN VS. NATARAJAN [REFERRED TO]
MALLIGA VS. P.KUMARAN [REFERRED TO]
AKKINIRAJAN VS. MAHESWARI [REFERRED TO]
S.KALIYAMMAL AND OTHERS VS. K.PALANIAMMAL [REFERRED TO]
THAYYULLATHIL KUNHIKANNAN AND OTHERS VS. THAYYULLATHIL KALLIANI [REFERRED TO]
GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
S R SRINIVASA VS. S PADMAVATHAMMA [REFERRED TO]
VALLURI JAGANMOHINI SEETHARAMA LAKSHMI VS. KOPPARTHI RAMACHANDRA RAO [REFERRED TO]
KAMALAKSITY VS. MADHAVI AMMA [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.) Plaintiffs 2 and 3 in the suit in OS.No.169 of 2010 on the file of the Principal District Court, Namakkal District are the appellants herein.

(2.) The mother of the 1st appellant by name Smt.Boomathi filed the suit in OS.No.169 of 2010 for partition of her one half share in all the suit properties and for consequential reliefs, including the prayer for permanent injunction restraining the defendants from alienating or encumbering the suit properties in any manner till a partition by metes and bounds.

(3.) The suit properties consist of 12 items which are described with reference to survey number, extent etc. During the pendency of the suit, the sole plaintiff by name Smt.Boomathi died and the appellants were brought on record as legal representatives of the deceased plaintiff.

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BOOMATHI Vs. MURUGESAN

Referred Judgements :-

JUDGEMENT

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