REGENT COMPUTRONICS PVT. LTD.

K.V. Ramaraj Appellant

V/S

K.V. Selvaraj Respondents

Referred Judgements :-

H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
NIRANJAN UMESHCHANDRA JOSHI VS. MRUDULA JYOTI RAO [REFERRED TO]
AMMU BALACHANDRAN VS. U T JOSEPH DIED [REFERRED TO]
G LALITHA VS. G PONNURANGAM [REFERRED TO]
SARAT KUMARI BIBI VS. SAKHI CHAND BAHADUR [REFERRED TO]
MEENA PRADHAN VS. KAMLA PRADHAN [REFERRED TO]

JUDGEMENT

(1.) The Appellant is the Plaintiff, who has filed the Suit for Partition claiming 1/6th share. The Trial Court had dismissed the Suit and the First Appeal preferred by the Plaintiff, also got dismissed. Aggrieved over that, the Plaintiff has preferred the Second Appeal.

(2.) The short facts pleaded in the Plaint are as under:

(3.) The short facts pleaded in the Written Statement are as under:

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K.V. RAMARAJ Vs. K.V. SELVARAJ

Referred Judgements :-

JUDGEMENT

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