REGENT COMPUTRONICS PVT. LTD.

KAMAKSHI AMMAL Appellant

V/S

RAJALAKSHMI Respondents

Referred Judgements :-

RAMASWAMI PADAYACHI V. RAMSWAMI PADAYACHI [REFERRED TO]
FURTHER,NAFEESE NACHIAR (DIED) V. UMMA HABEEBA NACHIAR [REFERRED TO]
ATMARAM SAKHARAM V. VAMAN JANARDHAN [REFERRED TO]
VIDE FATIMA BIBI V. KHAIRUM BIBI [REFERRED TO]
KALYANASUNDARAM PILLAI V. KARUPPA MOOPANAR [REFERRED TO]
RAM SAMUJH SINGH V. MT. MAINATH KUER [REFERRED TO]
GUR CHARAN V. RAM BHAROSE SINGH [REFERRED TO]
ALAGAPPA CHETTIAR V. KOKALA PAI [REFERRED TO]
RAMASWAMI V. RANGACHARIAR [FOLLWED ON :1940)1 MAD LJ32 (FB) (FOLL.) 24 AIR 1938 MAD 45 : 45 MAD LW 610 15]
TIMMAVVA DUNDRAPPA V. CHANNAVA APPAYA [REFERRED TO]
MITHILESH KUMARI VS. PREM BEHARI KHARE [REFERRED TO]
CHENNUPATI VENKATASUBBAMMA VS. NELLURI NARAYANASWAMI [REFERRED TO]
DHRUBA SAHU DEAD AND AFTER HIM NALUMONI SAHU VS. PARAMANANDA SAHU [REFERRED TO]
PICHAI PILLAI KONAR VS. KRISHNASWAMI KONAR [REFERRED TO]
MINOR K M B SYED FATHIMA VS. K M BATHUSA MOHIDEEN [REFERRED TO]
SALAI AMMAL DEVANATHAN VS. PARVATHI AMMAL [REFERRED TO]
BALWANT SINGH VS. MEHAR SINGH [REFERRED TO]
BALWANT SINGH VS. CHATIN SINGH [REFERRED TO]
SAMRATHI DEVI VS. PARASURAM PANDEY [REFERRED TO]
BINDESHRI PRASAD VS. PANCHAYATI AKHARA MAHA NIRBANI GOSHAIN [REFERRED TO]

JUDGEMENT

(1.) 8th defendant in O.S. No. 474 of 1979 on the file of Sub Court, Tiruvannamalai is the appellant, in this first appeal against the preliminary decree for partition, in respect of the suit properties claimed to be that of one Pavunambal, the mother of plaintiff and defendants 2 to 6 anti wife of the 1st defendant, granted by the said Court in favour of the 1st respondent-plaintiff.

(2.) . The suit properties are described in A to E Schedules to the plaint. As prayed for by the plaintiff, the Court below has granted the abovesaid decree for the 1/7th share in plaint A, B and E schedule properties, 1/4th share in plaint C schedule properties and 1/14th share in plaint B schedule properties.

(3.) The undisputed facts are : Velayutham Chattiar, the 7th defendant had two daughters, the 8th defendant and one Pavunambal, who died on 16-7-1979, leaving her husband, the 1st defendant, her five daughters, the plaintiff and defendants 2 to 5 and one son, the 6th defendant. Defendants 1 to 6, who are respondents 2 to 7 herein remained ex parte in the suit as well as the appeal. The 7th defendant also died in 1981, pending suit and 8th defendant was recorded as the legal representative of the 7th defendant.

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KAMAKSHI AMMAL Vs. RAJALAKSHMI

Referred Judgements :-

JUDGEMENT

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