REGENT COMPUTRONICS PVT. LTD.

KAMALAM Appellant

V/S

SASIKALA Respondents

Referred Judgements :-

KULDIP KAUR V. KULDIP KAUR [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
GURDIAL KAUR VS. KARTAR KAUR [REFERRED TO]
BABU SINGH VS. RAM SAHAI ALIAS RAM SINGH [REFERRED TO]
LALITABEN JAYANTILAL POPAT VS. PRAGNABEN JAMNADAS KATARIA [REFERRED TO]
DHARMAN VS. MARIMUTHU [REFERRED TO]
R VASANTHI VS. JANAKI DEVI [REFERRED TO]
VELLASWAMY SERVAI VS. L SIVARAMAN SERVAI [REFERRED TO]
C.G. RAVEENDRAN AND ORS. VS. C.G. GOPI AND ORS. [REFERRED TO]
SHIVAKUMAR VS. SHARANABASAPPA [REFERRED TO]
G. LAKSHMI VS. U. SARASWATHI [REFERRED TO]

JUDGEMENT

(1.) The Plaintiffs, in a Suit for Partition, having succeeded before the Trial Court, but having lost before the First Appellate Court, are the Appellants herein.

(2.) For sake of convenience, the parties are described as pet their rank before the Trial Court.

(3.) The material facts that are necessary for disposal of this Second Appeal are as hereunder:

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KAMALAM Vs. SASIKALA

Referred Judgements :-

JUDGEMENT

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