REGENT COMPUTRONICS PVT. LTD.

Waheeda Begum Appellant

V/S

Md.Yakub Respondents

Referred Judgements :-

HARISH CHANDRA BAJPAI V. TRILOKI SINGH AND ANOTHER [REFERRED TO]
L J LEACH AND CO LIMITED VS. JARDINE SKINNER AND CO [REFERRED TO]
VINEET KUMAR VS. MANGAL SAIN WADHERA [REFERRED TO]
RAGU THILAK D JOHN VS. RAYAPPAN [REFERRED TO]
VISHWAMBHAR VS. LAXMINARAYANA DEAD [REFERRED TO]
SAMPATH KUMAR VS. AYYAKANNU [REFERRED TO]
PANKAJA VS. YELLAPPA [REFERRED TO]
RAJESH KUMAR AGGARWAL VS. K K MODI [REFERRED TO]
CHANDER KANTA BANSAL VS. RAJINDER SINGH ANAND [REFERRED TO]
RAJKUMAR GURAWARA VS. S K SARWAGI AND CO PVT LTD [REFERRED TO]
SOUTH KONKAN DISTILLERIES VS. PRABHAKAR GAJANAN NAIK [REFERRED TO]
VIDYABAI VS. PADMALATHA [REFERRED TO]
VAN VIBHAG KARAMCHARI GRIHA NIRMAN SAHKARI SANSTHA MARYADIT VS. RAMESH CHANDER [REFERRED TO]
J SAMUEL VS. GATTU MAHESH [REFERRED TO]
RAMOJI RAO VS. M A E KUMAR KRISHNA VARMA [REFERRED TO]
T BAI AMMAL VS. T SAMPATH [REFERRED TO]
SAT BHAN SINGH VS. MAHIPAT SINGH [REFERRED TO]

JUDGEMENT

(1.) This Revision petition is filed challenging the order dt.05-10-2013 in I.A.No.1009 of 2013 in O.S.No.450 of 2004 of the X Additional Chief Judge (F.T.C.), City Civil Court, Hyderabad.

(2.) The said suit was filed by petitioners herein for partition of the plaint schedule property into 14 equal shares and to allot 7 shares to them and for separate possession of the said share. Written statement was filed in the year 2005. Issues were framed in the year 2006 and on 12-09-2007, an affidavit in lieu of chief examination was filed by 2nd petitioner.

(3.) The petitioners filed application I.A.No.405 of 2009 for amendment of the plaint schedule to correct the extent of the property shown in the plaint schedule as 4200 sq. yds. instead of 1000 sq. yds mentioned in the plaint originally. It was allowed and the plaint schedule was amended.

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WAHEEDA BEGUM Vs. MD.YAKUB

Referred Judgements :-

JUDGEMENT

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