REGENT COMPUTRONICS PVT. LTD.

S.G. MAHABOOB BASHA (DIED) Appellant

V/S

NAJUMUNNISSA Respondents

Referred Judgements :-

FATIMA BIBI V. KHAIRUM BIBI AND OTHERS [REFERRED TO]
SUNKESULA CHINNA BUDDE SAHEB V. RAJA SUBBAMMA [REFERRED TO]
TEK BAHADUR BHUJIL VS. DEBT SINGH BHUJIL [REFERRED TO]
LAKSHMI AMMAL VS. K M MADHAVAKRISHNAN [REFERRED TO]
NEELAVATHI VS. N NATARAJAN [REFERRED TO]
MAHBOOB SAHAB VS. SYED ISMAIL [REFERRED TO]
COMMISSIONER OF INCOME TAX JAIPUR VS. SIREHMAL NAWALAKHA [REFERRED TO]
RAMDEO VS. DULARI DEVI [REFERRED TO]
NORI SRIRAMA SASTRI VS. NORI LAKSHMIDEVAMMA [REFERRED TO]
INSPECTOR GENERAL OF REGISTRATION AND STAMPS GOVERNMENT OF HYDERABAD VS. TAYYABA BEGUM [REFERRED TO]
RATANLAL BORA VS. MOHD NABIADDIN [REFERRED TO]
IMBICHIMOIDEENKUTTY VS. PATHUMUNNI UMMA [REFERRED TO]
SYED MUSTAN VS. SYED MUBARAK [REFERRED TO]
ARUL JOTHI AND CO VS. SHANMUGHA TRADING CO [REFERRED TO]
A C LAKSHMIPATHY VS. A M CHAKRAPANI REDDIAR [REFERRED TO]
D PANDI VS. DHANALAKSHMI BANK LIMITED [REFERRED TO]
CENTRAL BANK OF INDIA VS. ANTONY HARDWARE MART [REFERRED TO]
S MURUGESAN VS. V VIJAY SAI [REFERRED TO]
MAIMUNA BIBI VS. RASOOL MIAN [REFERRED TO]
JAITUNBI FATRUBHAI VS. FATRUBHAI KASAMBHAI [REFERRED TO]

JUDGEMENT

(1.) 1.(This Appeal suit filed under Section 96 of the Civil Procedure Code, against the judgment and decree dated 20.09.2001 made in O.S.No.1935 of 2000 on the file of the VII Additional City Civil Court, Chennai.)The legal representatives of the deceased first appellant viz., appellants 2 to 7 have preferred this appeal before this Court as against the judgment and decree dated 20.09.2001 made in O.S.No,935 of 2000 on the file of Learned VII Additional Judge City Civil Court, Chennai.

(2.) THE necessary averments of the respondent/plaintiff case are set out hereunder:THE respondent/plaintiff is the daughter of the deceased first appellant/first defendant and sister of the other appellants/ defendants. THE respondent/plaintiff and appellants/defendants are co-owners of the properties mentioned in the items 1 to 3 of the plaint schedule. THE respondent/plaintiff is entitled to 1/16th share in these properties.

(3.) THE respondent/plaintiff's mother Ameena Bee has been enjoying the aforesaid properties as an absolute owner till her death. Being an illiterate, she has not known Tamil and English languages to read and understand. She expired on 12.9.88 leaving behind her the respondent/plaintiff as her legal representatives to succeed her estate under Muslim Law.

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S G MAHABOOB BASHA Vs. NAJUMUNNISSA

Referred Judgements :-

JUDGEMENT

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