REGENT COMPUTRONICS PVT. LTD.

A. Gomathi Appellant

V/S

A. Sangeetha Respondents

Referred Judgements :-

IRUDAYAMMAL V. SALAYATH MARY [REFERRED TO]
BOMBAY HIGH COURT IN ROADA FRAMROZE V. KANTA VARJIVANDAS [REFERRED TO]
MAHALUXMI BANK LTD. V. KAMAKHYALAL GOENKA [REFERRED TO]
GANSHAMDOSS NARAYCMDOSS V. GULAB BI SAI [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
HUTCHEGOWDA VS. CHENNIGEGOWDA [REFERRED TO]
IRUDAYAM AMMAL VS. SALAYATH MARY [REFERRED TO]
RODA FRAMROZE MODY VS. KANTA VARJIVANDAS SARAIYA [REFERRED TO]
VISHNU RAMKRISHNA WANI VS. NATHU VITHAL WANI [REFERRED TO]
SAROJINI AMMAL VS. ANBAZHAGAN [REFERRED TO]
UMRAO VS. BAKSHI GOPAL BUX [REFERRED TO]
CHHANGA SINGH INDAR SINGH VS. DHARAM SINGH [REFERRED TO]
A. RANGASWAMI PILLAI VS. A. SUBRAMANIA PILLAI [REFERRED TO]

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the order dated 28.08.2014, passed in S.O.P. No. 1 of 2011, on the file of I Additional District Court (PCR), Tiruchirappalli. The appellant is the petitioner in S.O.P. No. 1 of 2011. She has filed the present Civil Miscellaneous Appeal against the order of the learned I Additional District Judge (PCR), Tiruchirappalli, partly allowing the S.O.P. granting Succession Certificate, 50% of schedule mentioned properties.

(2.) According to the appellant, the learned I Additional District Judge ought to have allowed the O.P. in full. The respondent is the daughter of first wife of the appellant's husband Arumugam.

(3.) The case of the appellant:

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A. GOMATHI Vs. A. SANGEETHA

Referred Judgements :-

JUDGEMENT

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