REGENT COMPUTRONICS PVT. LTD.

SELVAMANI Appellant

V/S

K.Gomathi Respondents

Referred Judgements :-

HARPAL SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
KANTI DEVI VS. POSHI RAM [REFERRED TO]
KRISHNA MOHAN KUL NANI CHARAN KUL VS. PRATIMA MAITY [REFERRED TO]
SUBRAMANI VS. M CHANDRALEKHA [REFERRED TO]
BANARSI DASS VS. TEEKU DUTTA [REFERRED TO]
K LAXMANAN VS. KKAYIL PADMINI [REFERRED TO]
M CHANDRALEKHA VS. SUBRAMANI [REFERRED TO]
VENNANGOT ANURADHA SAMIR VS. VENNANGOT MOHANDAS SAMIR [REFERRED TO]

JUDGEMENT

(1.) The appellants are the defendants 5 to 15 in a suit for partition. The respondents herein are the plaintiffs. The trial Court dismissed the suit. The appellate Court allowed the Appeal and thereby decreed the suit.

(2.) The case of the plaintiffs is as follows:

(3.) The fifth defendant filed written statement which was adopted by the sixth to fifteenth defendants. The fifth defendant is the wife of the second defendant. The case of the fifth to fifteenth defendants is as follows:

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SELVAMANI Vs. K.GOMATHI

Referred Judgements :-

JUDGEMENT

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