REGENT COMPUTRONICS PVT. LTD.

SASIKALA Appellant

V/S

M.SELVARAJ Respondents

Referred Judgements :-

BULL V. BULL [REFERRED TO]
MACDONALD V. MACDONALD [REFERRED TO]
COOKE V. HEAD [REFERRED TO]
TWELVE TABLES OF GORTYN [REFERRED TO]
S.ELANGOVAN V. S.SEMBIAN [REFERRED TO]
S.ELANGOVAN V. SEMBIAN [REFERRED TO]
DR.N.G.DASTANE V. MRS.S.DASTANE [REFERRED TO]
C.R.RAMASWAMI AYYANGAR V. C.S.RANGACHARIAR [REFERRED TO]
R YISWANATHAN RUKN UL MULK SYED ABDUL WAJID R GAJAMBAL AMMAL RUKN UL MULK SYED ABDUL WAJID RUKN UL MULK SYED ABDUL WAJID VS. RUKN UL MULK SYED ABDUL WAJID:R YISWANATHAN:RUKN UL MULK SYED ABDUL WAJID:R GAJAMBAL AMMAL:V GAJAMBAL AMMAL [REFERRED TO]
GURMUKH RAM MADAN VS. BHAGWAN DAS MADAN [REFERRED TO]
GANNMANI ANASUYA VS. PARVATINI AMARENDRA CHOWDHARY [REFERRED TO]
MARCEL MARTINS VS. M PRINTER [REFERRED TO]
MOHAN LAL VS. BOARD OF REVENUE U P ALLAHABAD [REFERRED TO]
R VENKATESA KONAR VS. RYHENA BI [REFERRED TO]
SRIDHARAN VS. AMMUGAM [REFERRED TO]
MOHD HABIB MOHD ISHAOUE VS. ABDUL AZIZ [REFERRED TO]
C.V. RAMASWAMI NAIDU AND ORS. VS. C.S. SHYAMALA DEVI AND ORS. [REFERRED TO]
DAYANAND RAJAN & ANR. VS. RAM LAL KHATTAR [REFERRED TO]
MANGATHAI AMMAL (DIED) VS. RAJESWARI & OTHERS [REFERRED TO]

JUDGEMENT

(1.) The appellant was the plaintiff in O.S.No.81 of 2012 filed seeking relief of partition and separate possession of her half share in the properties at New Ward - D, Block No.40, T.S.No.153, Old Municipal Ward No.2, Block No.39, T.S.No.210 Vamadam Palla Street, Thennur, Trichirapalli (in short 'suit property') by metes and bounds.

(2.) The submissions of the appellant represented by Mr.H.Lakshmi Shankar are as follows. The parties had been married on 30/8/1990 and the appellant had secured employment in the passport office in 1993. The suit property had been purchased on 10/12/1997 under document No.3750 of 1997. The registration of the document was admittedly in the name of the defendant only and it is the appellant's case that she had contributed equally towards the cost of the same.

(3.) The couple had commenced construction of the house in the property in 1998, for which purpose, they had jointly availed a housing loan from HDFC Bank, Trichy. The appellant had submitted that she had availed personal loans from Life Insurance Corporation of India, State Bank of India, Trichy Branch, Bank of India and a jewellery loan from TDCC Bank, Main Branch, Trichy apart from liquidating fixed deposits held by her in TDCC bank, Gandhi Market Branch, Trichy. She would also claim that her family, i.e., her father and brother had contributed towards the cost of construction of the suit property.

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SASIKALA Vs. M.SELVARAJ

Referred Judgements :-

JUDGEMENT

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