REGENT COMPUTRONICS PVT. LTD.

D.Singaravelu Appellant

V/S

Vedavalli Respondents

Referred Judgements :-

THAYAMMAL VS. PONNUSAMY [REFERRED TO]
SAKKARATHAYAMMAL AND 3 OTHERS VS. SHANMUGAVEL CHETTIAR AND 7 OTHERS [REFERRED TO]
VISHWAMBHAR AND OTHERS VS. LAXMINARAYANA (DEAD) THROUGH L.RS AND ANOTHER [REFERRED TO]
MARY AND OTHERS VS.ADAIKKALASAMY AND OTHERS [REFERRED TO]
NINGAWWA VS. BYRAPPA SHIDDAPPA HIREKNRABAR [REFERRED TO]
CONTROLLER OF ESTATE DUTY GUJARAT R RANGANAYAKI AMMAL VS. KANTILAL TRIKAMLAL:THE CONTROLLER OF ESTATE DUTY MADRAS [REFERRED TO]
BISMILLAH VS. JANESHWAR PRASAD [REFERRED TO]
KALLATHIL SREEDHARAN VS. KOMATH PANDYALA PRASANNA [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
KRISHNA MOHAN KUL NANI CHARAN KUL VS. PRATIMA MAITY [REFERRED TO]
K M MADHAVAKRISHNAN VS. S R SAMI [REFERRED TO]
THIRUMALAI VADIVU AMMAL DIED VS. MUTHAMMAL [REFERRED TO]
ANJALAI VS. ARUMUGA CHETTIAR [REFERRED TO]
NATARAJAN VS. VEERAN [REFERRED TO]
C ANTHONYSAMY VS. V RAJAGOPAL PADAYACHI [REFERRED TO]
SUGUNA VS. VINOD G NEHEMIAH [REFERRED TO]
SANKARANARAYANA PILLAI VS. KANDASAMIA PILLAI [REFERRED TO]
P. KALIAMMAL VS. V. RATHINAMMAL [REFERRED TO]
KARUPPAIAH VS. KARTHICK [REFERRED TO]
CELESTINE VS. EBISAL [REFERRED TO]
JAMILA BEGUM VS. SHAMI MOHD. [REFERRED TO]
VENIGALLA KOTESWARAMMA VS. MALAMPATI SURYAMBA [REFERRED TO]
PONNUSAMY VS. GOVINDAN [REFERRED TO]
N. KARUPPANNA VS. C. NACIMUTHU GOUNDER (DIED) [REFERRED TO]

JUDGEMENT

(1.) The suit for partition in O.S.No.6 of 2007 was allowed by the Additional District Judge, Puducherry, Karaikkal. The present appeals are directed against the judgment and preliminary decree dtd. 30/3/2010 passed in the said suit.

(2.) In the suit, the appellant in A.S.No.708 of 2010 is the 4th defendant; the appellant in A.S.No.817 of 2010 is the 1st defendant; and the appellant in A.S.No.579 of 2022 is the 3rd defendant. The successful plaintiffs 1 to 6 are arrayed as respondents 1 to 6 in all these appeals. The appeal in A.S.No.694 of 2010 filed by the 2nd defendant dismissed for default on 15/2/2019.

(3.) The plaintiffs are the wife and daughters of Krishnasami Pillai. The 1st defendant is his son. The case of the plaintiffs is that Krishnasamy Pillai died intestate on 4/8/1990, leaving the plaintiffs and the first defendant. According to the customary Hindu Law in Pondicherry and Karaikal, after the death of Krishnasamy, all his legal heirs succeeded his estate equally being the co-owners. The plaintiffs and the first defendant are in possession and enjoyment of properties as tenants in common as each cosharers having a definite share of 1/7 in the properties.

Click here to view full judgment.

D.SINGARAVELU Vs. VEDAVALLI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address