REGENT COMPUTRONICS PVT. LTD.

MARIAMMAL Appellant

V/S

P. INDIRANI Respondents

Referred Judgements :-

NARAYANAN RAJENDRAN V. LEKSHMY SAROJINI [REFERRED TO]
RAMABAI PADMAKAR PATIL VS. RUKMANIBAI VISHNU VEKHANDE [FOLLOWED ON]
NIRANJAN UMESHCHANDRA JOSHI VS. MRUDULA JYOTI RAO [FOLLOWED ON]
ADIVEKKA VS. HANAMAVVA KOM VENKATESH [DISTINGUISHED]
APOLINE DSOUZA VS. JOHN DSOUZA [DISTINGUISHED]
CHACKO VS. MAHADEVAN [REFERRED TO]
ANIL KAK VS. KUMARI SHARADA RAJE [DISTINGUISHED]
G SEKAR VS. GEETHA [REFERRED TO]

JUDGEMENT

(1.) The 1 st and 2nd defendants have preferred the present appeal. The 1st defendant had passed away. Her legal heirs are already on record.

(2.) The suit is filed for partition and separate possession of 1/7th share in 'A' and 'B' Schedule properties and also for rendition of accounts by the defendants 1 to 3.

(3.) The plaintiffs and defendants 3 to 6 are the daughters and the 2nd defendant is the son of the 1 st defendant Mariyammal and late P.P. Palanisamy Nadar.

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MARIAMMAL Vs. P INDIRANI

Referred Judgements :-

JUDGEMENT

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