REGENT COMPUTRONICS PVT. LTD.

V S H Babu Appellant

V/S

V Savithri Respondents

Referred Judgements :-

SPL. DEPUTY COLLECTOR,LAND ACQUISITION,STEEL PLANT,VISAKHAPATNAM AND ANOTHER VS. NARLA GOPALAKRISHNAIAH AND OTHERS [REFERRED TO]
BAKSHI DEV RAJ (2) VS. SUDHEER KUMAR [REFERRED TO]
MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
RANI PURNIMA DEBI VS. KUMAR KHAGENDRA NARAYAN DEB [REFERRED TO]
KALYAN SINGH LONDON TRAINED CUTTER JOHRI BAZAR JAIPUR VS. CHHOTI [REFERRED TO]
ABBAI MALIGAI PARTNERSHIP FIRM VS. K SANTHAKUMARAN [REFERRED TO]
V M SALGAOCAR AND BROS PRIVATE LIMITED VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
PALANI ROMAN CATHOLIC MISSION VS. S BAGIRATHI AMMAL [REFERRED TO]
K RAJAMOULI VS. A V K N SWAMY [REFERRED TO]
BOARD OF CONTROL FOR CRICKET INDIA VS. NETAJI CRICKET CLUB [REFERRED TO]
STATE OF WEST BENGAL VS. KAMAL SENGUPTA [REFERRED TO]
GANGADHARA PALO VS. REVENUE DIVISIONAL OFFICER [REFERRED TO]
KHODAY DISTILLERIES LTD VS. MAHADESHWARA S.S.K. LTD [REFERRED TO]

JUDGEMENT

(1.) THESE two applications are filed under Order 47 Rule 1 CPC by the petitioner herein to review the common judgment dt.12 -02 -2013 in AS.No.2401 of 1998 and A.S.No.138 of 1999.

(2.) HEARD the learned Senior Counsel Sri Koka Raghava Rao, representing Sri K. Lakshmana Sastry, learned counsel for the petitioner and Sri P.V. Vidya Sagar, learned counsel appearing for the 1st respondent in these review petitions.

(3.) THE 1st respondent herein had filed OS.No.235 of 1989 on the file of the Principal Sub -Ordinate Judge, Tirupathi for the partition of the plaint schedule properties into six shares and for allotment of one share to her apart from mesne profits and costs. She contended that she is the daughter of Siddaiah Chetty; that he died intestate on 10.09.1985; on his death, the respondents 1 to 4, 6 and 7 along with the petitioner jointly succeeded to the plaint schedule properties in equal shares and are in joint possession thereof; consequently she is entitled to 1/6th share in the plaint schedule properties which belonged to Siddaiah Chetty.

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V S H BABU Vs. V SAVITHRI

Referred Judgements :-

JUDGEMENT

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