REGENT COMPUTRONICS PVT. LTD.

CHOTA UDDANDU SAHIB Appellant

V/S

MASTHAN BI(DIED) Respondents

Referred Judgements :-

AMEEROONNISSA KHATOON V. ABEDOONNISS KHATOON [REFERRED TO]
SHAIK KHATUM BIBI V. MAHAMAD ZAHINA BI [REFERRED TO]
A.SRISAILAM V. A.LINGAMMA [REFERRED TO]
MD.ABDUL GHANI V. MT.FAKHIR JAHAN [REFERRED TO]
DALPHEROO MIAN V. BANGALI MALI [REFERRED TO]
MUSA MIYAN V. KADAR BUX [REFERRED TO]
MA ASHA V. B.K.HALDAR [REFERRED TO]
GHULAM AHMED V. MOHD. SIDIQ [REFERRED TO]
EBRAHIM ALIBHAI V. BAI ASI [REFERRED TO]
NOOR JAHAN BEGUM VS. MUFTKHAR DAD KHAN [REFERRED TO]
INSPECTOR GENERAL OF REGISTRATION AND STAMPS GOVERNMENT OF HYDERABAD VS. TAYYABA BEGUM [REFERRED TO]
AMIR ALI KHAN VS. SHAHALAM KHATOOM [REFERRED TO]
MAKKU RAWTHERS CHILDREN ASSAN RAVTHER VS. MANAHAPARA CHARAYIL [REFERRED TO]
K S MAHOMED ASLAM KHAN VS. KHALILUL REHMAN KHAN [REFERRED TO]
SULTAN MIYA VS. AJIBAKHATOON BIBI [REFERRED TO]

JUDGEMENT

(1.) Plaintiff is the appellant herein. This appeal arises out of the suit, for partition and separate possession of his 3/8th share filed by the appellant. The few facts, which are necessary for considering the respective contentions in this case are the following:--

(2.) Plaintiff, the third defendant and one Pullu Saheb were brothers. Pullu Saheb married first defendant. As she bore no children he married the second defendant, who is no other than the brothers daughter of the first defendant 4th defendant is the son of the third defendant.

(3.) Pullu Saheb died on 17-6-1957, within three years after his second marriage with the second defendant without any issues. He left behind A and B Schedule properties. Plaintiff and the 3rd defendant are entitled to 3/8th share each in the properties of Pullu Saheb, while his widows defendants 1 and 2 are entitled to 1/8th share each in his estate.

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CHOTA UDDANDU SAHIB Vs. MASTHAN BI DIED

Referred Judgements :-

JUDGEMENT

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