REGENT COMPUTRONICS PVT. LTD.

Laxman Ramchandra Shelke Appellant

V/S

Sou. Akkubai Tukaram Dambarke Respondents

Referred Judgements :-

GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
H SIDDIQUI VS. A RAMALINGAM [REFERRED TO]
KHATUBI MOHAMMAD SAYEED VS. AMINABAI MOHAMMAD SABIR [REFERRED TO]
REAL ESTATE AGENCIES VS. GOVT. OF GOA [REFERRED TO]

JUDGEMENT

(1.) Admit, with the consent of the learned counsel for the parties heard forthwith.

(2.) The Appellants herein i.e. the Defendant Nos.1 to 7 are in Appeal against the Judgment and Order dated 29/4/2011 passed by the learned District Judge1, Karad. By the said Judgment and Order, the decree passed by the Trial Court for partition and separate possession has been confirmed.

(3.) The principal contention urged on behalf of the Appellants herein is the manner in which the Lower Appellate Court has disposed of the said Appeal.

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LAXMAN RAMCHANDRA SHELKE Vs. SOU. AKKUBAI TUKARAM DAMBARKE

Referred Judgements :-

JUDGEMENT

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