REGENT COMPUTRONICS PVT. LTD.

J. Rani Appellant

V/S

G. MANOHARAN Respondents

Referred Judgements :-

H. VENKATACHALA IYENGAR V. B.N. THIMMAJAMMA [REFERRED TO]
SRIDEVI V. JAYARAJA SHETTY [REFERRED TO]
K.A. ALICE V. K.A. MARY (DECEASED) [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
PUSHPAVATHI VS. CHANDRARAJA KADAMBA [REFERRED TO]
MANAGEMENT COMMITTEE T K GHOSHS ACADEMY VS. T C PALIT [REFERRED TO]
SURENDRA PAL VS. SARASWATI ARORA [REFERRED TO]
INDU BALA BOSE VS. MANINDRA CHANDRA BOSE [REFERRED TO]
GURO VS. ATMA SINGH [REFERRED TO]
P P K GOPALAN NAMBIAR VS. P P K BALAKRISHNAN NAMBIAR [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
DAULAT RAM VS. SODHA [REFERRED TO]
B VENKATAMUNI VS. C J AYODHYA RAM SINGH [REFERRED TO]
NIRANJAN UMESHCHANDRA JOSHI VS. MRUDULA JYOTI RAO [REFERRED TO]
K LAXMANAN VS. KKAYIL PADMINI [REFERRED TO]

JUDGEMENT

(1.) This First Appeal has been preferred by the plaintiff in O.S.No.17 of 2004 on the file of the Additional District Judge (Fast Track Court), Thanjavur, as against the judgment and decree dismissing the suit.

(2.) The appellant filed the suit in O.S.No.17 of 2004 on the file of the Additional District Court (Fast Track Court), Thanjavur, for partition and separate possession of her 1/5 share in the suit 'A', 'B' and 'C' schedule properties.

(3.) The suit 'A' schedule property is a house site and house bearing Door No.8A in Kumbakonam Town, Thanjavur District. The suit 'B' schedule properties are the movable properties and 'C' schedule property is again a land and house bearing Door No.9 stated to have been located adjacent to the suit 'A' schedule house.

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J. RANI Vs. G. MANOHARAN

Referred Judgements :-

JUDGEMENT

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