REGENT COMPUTRONICS PVT. LTD.

Mrs. Rehana Appellant

V/S

Mrs. Maunihal Begum Respondents

Referred Judgements :-

T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
RAPTAKOS BRETT AND COMPANY LIMITED VS. GANESH PROPERTY [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
BALASARIA CONSTRUCTION P LTD VS. HANUMAN SEVA TRUST [REFERRED TO]
C NATRAJAN VS. ASHIM BAI [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
S M A SAMAD VS. SHAHID HUSSAIN [REFERRED TO]
HALIMAN VS. MANIR [REFERRED TO]
RUSTAM KHAN VS. MTJANKI [REFERRED TO]
JOHN KENNEDY VS. RANJANA [REFERRED TO]
FATEHJI & COMPANY AND ORS. VS. L.M. NAGPAL AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This appeal has been preferred by the appellants/plaintiffs against the order of the learned Single Judge dated 12.08.2016 allowing Application No.4391 of 2015 in C.S.No.334 of 2015 filed by the respondents/defendants seeking rejection of plaint under Order 7, Rule 11 of the Code of Civil Procedure.

(2.) The appellants/plaintiffs filed the suit C.S. No. 334 of 2015 against the respondents/defendants seeking the following reliefs:

(3.) The reliefs sought for in the suit revolves upon a partition deed dated 31.05.1945 registered as document No.974 of 1945 in the Office of the Sub Registrar, Periamet, Chennai. The learned Single Judge after considering the plaint averments rejected the plaint for the following reasons:

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MRS. REHANA Vs. MRS. MAUNIHAL BEGUM

Referred Judgements :-

JUDGEMENT

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