REGENT COMPUTRONICS PVT. LTD.

Balasaheb Lalasaheb Jadhav Appellant

V/S

Vyankatrao Shankarrao Jadhav Respondents

Referred Judgements :-

MA SHWE MYA VS. MAUNG MO HNAUNG [REFERRED TO]
HINDUSTAN LEVER LIMITED VS. DIRECTOR GENERAL INVESTIGATION AND REGISTRATION NEW DELHI [REFERRED TO]
RAGU THILAK D JOHN VS. RAYAPPAN [REFERRED TO]
PANKAJA VS. YELLAPPA [REFERRED TO]
USHA BALASHAHEB SWAMI VS. KIRAN APPASO SWAMI [REFERRED TO]
SASA DETERGENT DIVISION VS. DAMODAR S MUDLIYAR [REFERRED TO]
SHEO PUJAN RAI VS. RAM EKBAL RAI [REFERRED TO]
HIFJUR RAHMAN VS. JAIBUN NISHA [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. SANJEEV BUILDERS PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of parties, matter is taken up for final hearing at admission stage.

(2.) The petitioners impugns order dtd. 1/7/2023 passed by District Judge, Kolhapur below Exhibit-76 in Regular Civil Appeal No.362/2015, thereby allowing amendment in plaint to incorporate additional suit properties.

(3.) The respondent nos.1 to 5/original plaintiffs instituted Regular Civil Suit No.136/1995 against petitioners and others seeking decree of partition and separate possession. The defendants refuted claim of petitioners by filing independent written statements.

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BALASAHEB LALASAHEB JADHAV Vs. VYANKATRAO SHANKARRAO JADHAV

Referred Judgements :-

JUDGEMENT

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