REGENT COMPUTRONICS PVT. LTD.

T. Rajmohan Appellant

V/S

T. Jayaraman Respondents

Referred Judgements :-

GUDIYATTAM LUNGI CO. LTD. V. G. VASANTHA [REFERRED TO]
ARJUN KANOJI TANKAR VS. SANTARAM KANOJI TANKAR [REFERRED TO]
SUNIL SIDDHARTHBHAI KARTIKEYS V SARABHAI VS. COMMISSIONER OF INCOME TAX AHMEDABAD GUJARAT:COMMISSIONER OF INCOME TAX [REFERRED TO]
ARM GROUP ENTERPRISE LIMITED VS. WALDORF RESTAURANT [REFERRED TO]
RAVI PRAKASH GOEL VS. CHANDRA PRAKASH GOEL [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]

JUDGEMENT

(1.) The Plaintiff is the Appellant in the Appeal. The Appellant filed a Suit for Partition and separate possession of half share in the Suit properties. The Suit was dismissed. Aggrieved against the same, he has filed the present Appeal.

(2.) The case of the Appellant/Plaintiff as set out in the Plaint before the Trial Court is as follows:

(3.) The case of the Respondent/Defendant as set out in the Written Statement before the Trial Court is as follows:

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T. RAJMOHAN Vs. T. JAYARAMAN

Referred Judgements :-

JUDGEMENT

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