REGENT COMPUTRONICS PVT. LTD.

Sivabakiam Appellant

V/S

PARVATHATHAMMAL Respondents

Referred Judgements :-

CHHABIL DAS VS. PAPPU [REFERRED TO]
JINIA KEOTIN VS. KUMAR SITARAM MANJHI [REFERRED TO]
BHANU KUMAR JAIN VS. ARCHANA KUMAR [REFERRED TO]
ISHWAR DUTT VS. LAND ACQUISITION COLLECTOR [REFERRED TO]
TULSA VS. DURGHATIYA [REFERRED TO]
BHARATHA MATHA VS. R VIJAYA RENGANATHAN [REFERRED TO]
KANAGAVALLI VS. SAROJA [REFERRED TO]
KUPPAN VS. MUNIAMMAL [REFERRED TO]
NEELAMMA AND OTHERS VS. SAROJAMMA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The plaintiffs in O.S.No.18 of 1996 on the file of the Additional Sub Court, Mayiladuthurai, are the appellants.

(2.) The appellants filed the suit for declaration that they and the respondents 1 to 3 and the respondents 5 to 11 are the legal heirs of the deceased Mani Mudaliar and for partition of their 54/144th share in the suit properties.

(3.) The case of the plaintiffs is as follows:-

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SIVABAKIAM Vs. PARVATHATHAMMAL

Referred Judgements :-

JUDGEMENT

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