REGENT COMPUTRONICS PVT. LTD.

SEERANGAMAL (DIED) Appellant

V/S

E.B. VENKATSUBRAMANIAN Respondents

Referred Judgements :-

GHAZAFFAR ALI KHAN V. MUSAMMAT KANIZ FATIMA [REFERRED TO]
RAJAGOPAL PILLAI V. PAKIAM AMMAL : [REFERRED TO]
MUTHAYYA V. KAMU (ALIAS) KAMALA AMMAL [REFERRED TO]
KUMARAYA CHETTIAR V. CHEYYALACHI [REFERRED TO]
MT. INDI V. JAIMAL SINGH [REFERRED TO]
GOKAL CHAND VS. PARVIN KUMARI [REFERRED TO]
BADRI PRASAD VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
BIKASH KUMAR MUKHERJEE VS. NANDA RANI MUKHERJEE [REFERRED TO]
RAGHUVIR KUMAR VS. SHANMUGHAVADIVU [REFERRED TO]
PONNAMMA KALIAMMA VS. KUMARA PILLAI [REFERRED TO]
JEGANNATHAM PILLAI VS. KUNJITHAPATHAM PILLAI [REFERRED TO]

JUDGEMENT

(1.) Plaintiffs are appellants. They filed a suit, O.S.No.114 of 1971 on the file of Sub-Court, Erode for the relief of declaration and possession, with mesne profits of the suit property, or alternatively for partition and separate possession of one-half share with damges or alternatively to award past and future maintenance to plaintiffs and for such other reliefs to which they are entitled to.

(2.) First plaintiff died during the pendency of the appeal, and plantiffs 2 to 4 being her heirs are already on record.

(3.) It is not in dispute that the suit property and other properties were ancestral properties of one E.C. Subramania Iyer, who had two sons being E.S. Dhandapani Iyer and Ranganatha Iyer.

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SEERANGAMAL DIED Vs. E B VENKATSUBRAMANIAN

Referred Judgements :-

JUDGEMENT

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