REGENT COMPUTRONICS PVT. LTD.

PREMA Appellant

V/S

Nallasellam Respondents

Referred Judgements :-

KULWANT KAUR VS. GURDIAL SINGH MANN [REFERRED TO]
JAMAL UDDIN AHMED VS. ABU SALEH NAJMUDDIN [REFERRED TO]
MGMT OF DEVI THEATRE VS. VISHWANATH RAJU [REFERRED TO]
BOLIN CHETIA VS. JOGADISH BHUYAN [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
U P AVAS EVAM VIKAS PARISHAD VS. SHEO NARAIN KUSHWAHA [REFERRED TO]
MAHADEV GOVIND GHARGE VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
MALTHESH GUDDA POOJA VS. STATE OF KARNATAKA [REFERRED TO]
SALLA GURUSAMY CHETTY TRUST VS. TAMIL NADU ARYA VYSYA MAHA SABHA MADRAS DISTRICT [REFERRED TO]
SUNDEEP KUMAR BAFNA VS. STATE OF MAHARASHTRA [REFERRED TO]
PANKAJAKSHI (DEAD) THROUGH L.RS. & OTHERS VS. CHANDRIKA & OTHERS [REFERRED TO]
GNANASOUNDARI VS. G.VIJAYAKALA [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant.

(2.) According to the learned counsel appearing for the appellant, except Item No.2 and part of Item No.3, he has no other grievance in respect of other properties. It is his contention that the Item No.2 is the separate property of his mother. Similarly, Item No.3, in respect of 72 cents, preliminary decree ought not to have been granted.

(3.) Taking note of the above submissions, this appeal is admitted for the above limited purpose.

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PREMA Vs. NALLASELLAM

Referred Judgements :-

JUDGEMENT

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