REGENT COMPUTRONICS PVT. LTD.

A Annapporani Appellant

V/S

A Mani; A Raman; A Viswanathan; A Chandrasekar; A Gangabai; T A Kunjithapatham; K Lakshmi Respondents

Referred Judgements :-

HEM NOLINI JUDAH (SINCE DECEASED) AND AFTER HER LEGAL REPRESENTATIVE MARLEAN WILKINSON VS. ISOLYNE SAROJBASHINI BOSE AND OTHERS [REFERRED]
DAMODARAN PILLAI VS. DHANALAKSHMI AMMAL ALIAS KUTTIAMMAL AND OTHERS [REFERRED]
NAMBURI BASAVA SUBRAHMANYAM VS. ALAPATI HYMAVATHI AND OTHERS [REFERRED]
1.PALANIAMMAL (DIED) 2.LAKSHMI VS. PASUMAYIL AND TWO OTHERS [REFERRED]
A.ALPHONESE AND ANOTHER V. VINCENT AND 7 OTHERS [REFERRED]
K.LAKSHMANAN VS. V.THEKKAYIL PADMINI [REFERRED]
V.SREERAMACHANDRA AVADHANI (D) BY L.RS. V. SHAIK ABDUL RAHIM AND ANOTHER [REFERRED]
H.LAKSHMAIAH REDDY AND OTHERS V. L.VENKATESH REEDY [REFERRED]
PHOOL PATTI VS. RAM SINGH (DEAD) [REFERRED]
RAMASWAMI NAIDU VS. M.S. VELAPPAN AND ORS. [REFERRED]

JUDGEMENT

(1.) The present case is a text book example of, as to how an internecine battle is being fought, for over a period of two decades, by Siblings in respect of a flimsy dispute.

(2.) These Original Side Appeal No.295 of 2006 and Cross-Objection No.132 of 2010 are directed against the judgment and decree, dated 24.2.2006, passed in C.S.No.1388 of 1993, by the learned single Judge of this Court.

(3.) The appellant in O.S.A.No.295 of 2006, as plaintiff, has instituted C.S.No.1388 of 1993, on the file of this Court, praying to pass a preliminary decree of partition, wherein, the respondents shown in O.S.A.No.295 of 2006, have been arrayed as defendants.

Click here to view full judgment.

A ANNAPPORANI Vs. A MANI; A RAMAN; A VISWANATHAN; A CHANDRASEKAR; A GANGABAI; T A KUNJITHAPATHAM; K LAKSHMI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address