REGENT COMPUTRONICS PVT. LTD.

Fathima Bee Appellant

V/S

A.Khairunnissa Respondents

Referred Judgements :-

ANGAMUTHU MUDALIAR VS. RATNA MUDALIAR [REFERRED TO]
ANGAMUTHU MUDALIAR V. RATNA MUDALIAR [REFERRED TO]
R RAMAMURTHI IYER VS. RAJA V RAJESWARA RAO [REFERRED TO]
M L MUBARAK BASHA VS. MUNI NAIDU [REFERRED TO]
U NILAN VS. KANNAYYAN DEAD [REFERRED TO]
NITYA GOPAL SAMANTA VS. PRAN KRISHNA DAU [REFERRED TO]
SARAYAKARAN VS. PERUMAL [REFERRED TO]
TAHERBHAI ABDULALLI VS. NAGINDAS GOKULDAS SARAF [REFERRED TO]
THE SELF-RESPECT SANGAM, ERODE BY PRESIDENT, E.V. RAMASWAMI NAICKER VS. NAGAMMAL [REFERRED TO]
P.J.S. JAYARAMA CHETTIAR VS. D. ANNAMALAI CHETTIAR [REFERRED TO]
K.JAYA VS. PADMA [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Petition arises against the order of the XIII Assistant Judge, City Civil Court, Chennai in I.A.No.3 of 2023 in I.A.No.5746 of 2018 in I.A.No.14131 of 2016 in O.S.No.2371 of 2010 dtd. 11/3/2024.

(2.) O.S.No.2371 of 2010 was filed by the 1st respondent - A.Khairunnissa. This is a suit for partition and separate possession. The claim of the plaintiff is that the suit schedule mentioned property belonged to one, P.E.Abdul Ahad, who died intestate on 11/6/2008. He left behind the following as his legal heirs to succeed to his estate.:-

(3.) The defendants entered appearance and filed their written statement. They raised several pleas to defeat the claim of the plaintiff. However, the relationship between the parties was admitted.

Click here to view full judgment.

FATHIMA BEE Vs. A.KHAIRUNNISSA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address