REGENT COMPUTRONICS PVT. LTD.

Ravi Raja Babaiah Appellant

V/S

Vemulapalli Rajeswari Devi Respondents

Referred Judgements :-

H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
KANAKARATHANAMMAL VS. V S LOGANATHA MUDALIAR [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
KALYAN SINGH LONDON TRAINED CUTTER JOHRI BAZAR JAIPUR VS. CHHOTI [REFERRED TO]
RAM PIARI VS. BHAGWANT [REFERRED TO]
RABINDRA NATH MUKHERJEE VS. PANCHANAN BANERJEE [REFERRED TO]
UNION OF INDIA VS. MAJOR GENERAL MADAN LAL YADAV [RETD ] [REFERRED TO]
S SUNDARESA PAI VS. SUMANGALA T PAI [REFERRED TO]
DAULAT RAM VS. SODHA [REFERRED TO]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]
EUREKA FORBES LIMITED VS. ALLAHABAD BANK [REFERRED TO]
MUMBAI INTERNATIONAL AIRPORT PVT LTD VS. REGENCY CONVENTION CENTRE AND HOTELS PVT LTD [REFERRED TO]
GOPAL SWAROOP VS. KRISHNA MURARI MANGAL [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is filed challenging the judgment and decree dt.06 -09 -1996 in O.S.No.179 of 1984 of the I Additional Subordinate Judge, Vijayawada.

(2.) THE appellants herein are the defendants in the above suit. The respondent/plaintiff herein filed the above suit for partition of the plaint schedule properties into three equal shares, to allot one such share to her with separate possession, to grant future profits from the date of suit till the date of delivery of her share and for costs.

(3.) THE respondent/plaintiff is the daughter of Ravi Raghavayya, while 1st appellant /1st defendant is the elder son and the2nd appellant/ 2nd defendant is the younger son of the said Raghavayya. The said Raghavayya died on 29 -05 -1982.

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RAVI RAJA BABAIAH Vs. VEMULAPALLI RAJESWARI DEVI

Referred Judgements :-

JUDGEMENT

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