REGENT COMPUTRONICS PVT. LTD.

SUNKANA SIVARAM Appellant

V/S

THOTA VENKATA SESHUBAI Respondents

Referred Judgements :-

TAGORE V. TAGORE [REFERRED TO]
HAMMOND V. TREHARNE [REFERRED TO]
KUTUMBAYYA V. SIVA PANCHAKSHARAMMA [REFERRED TO]
THAYALAI ACHI AND OTHERS V. KANNAMMAL ALIAS PONNAMMAL ACHI AND OTHERS [REFERRED TO]
HAMSAVENI AMMAL AND OTHERS V. S.RAJAGOPAL CHETTIAR [REFERRED TO]
MINOR ANANTHA SAYANA NAIDU BY NEXT FRIEND RENU AMMAL V. KONDAPPA NAIDU ALIAS DEVARAJULU NAIDU AND OTHERS [REFERRED TO]
LAKSHMI AMMAL AND ANOTHER V. ALLAUDDIN SAHIB [REFERRED TO]
LT.COL. KANWALJET SINGH CHOWDHARY V. CHOWDHARY HARNAM SINGH AND ANOTHER [REFERRED TO]
G.NARAYANA AND OTHERS V. R.N.RAJAGOPALAN AND OTHERS [REFERRED TO]
NAKSHETRAMALI DEI V. BRAJASUNDER DAS [REFERRED TO]
THAYALAI ACHI V. KANNAMMAL [REFERRED TO]
RAMESHWAR V. BALRAJ [REFERRED TO]
AL PR RANGANATHAN CHETTIAR AL PR RANGANATHAN CHETTIAR VS. AI PR AL PERIAKARUPPAN CHETTIAR:AL PR AL PERIAKARUPPAN CHETTIAR [REFERRED TO]
RAMKISHORELAL VS. KAMALNARAYAN [REFERRED TO]
PEAREY LAL VS. RAMESHWAR DAS [REFERRED TO]
RAMACHANDRA SHENOY VS. HILDA BRITE [REFERRED TO]
S N SUDALAIMUTHU CHETTIAR VS. PALANIYANDAVAN [REFERRED TO]
NAVNEET LAL ALIAS RANGI VS. GOKUL [REFERRED TO]
STATE OF PUNJAB CHAND SINGH VS. BALWANTSINGH:BALWANTSINGH [REFERRED TO]
KAIVELIKKAL AMBUNHI VS. H GANESH BHANDARY [REFERRED TO]
MAULESHWAR MINI VS. JAGDISH PRASAD [REFERRED TO]
ARUNKUMAR VS. SHRINIWAS [REFERRED TO]
UMA DEVI NAMBIAR VS. T C SIDHAN [REFERRED TO]
KOKILAMBAL VS. N RAMAN [REFERRED TO]
RAGHBIR SINGH VS. BUDH SINGH [REFERRED TO]
VUYYURU SUBBAREDDI VS. VUYYURU BASIVIREDDI [REFERRED TO]
K SURYANARAYANAMMA VS. A SANYASAMMA ALIAS DHARMAWATHI [REFERRED TO]
MANDALA MADHAVA RAO VS. MANDALA YADAGIRI [REFERRED TO]
LALIT MOHAN MONDAL VS. PROFULLA KUMAR MONDAL [REFERRED TO]
KRUSHNA CHANDRA NAYAK VS. NISAMANI BEWA [REFERRED TO]
DAMODARA MOOTHAN VS. AMMU AMMA [REFERRED TO]
ANIRUDDHA MITRA VS. ADMINISTRATOR GENERAL OF BENGAL [REFERRED TO]
SRIJUKTA SARAJU BALA DEBI VS. SRIMATI JYOTIRMOYEE DEBI [REFERRED TO]
(KUNWAR) RAMESHWAR BAKHSH SINGH VS. (THAKURAIN) BALRAJ KUAR [REFERRED TO]

JUDGEMENT

(1.) This Appeal is preferred as against the Judgment and decree in O.S.No.42/82 on the file of Additional Subordinate Judge, Rajahmundry by defendants 1 and 13. Though the factual matrix appears to be a bit voluminous, the short but the crucial question which falls for consideration in the present Appeal is the interpretation of the Clauses in Ex.B-1 said to nave been executed by Sri Gadireddy Rama Rao and the validity thereof in the light of the provisions of the Indian Succession Act, 1925, hereinafter in short referred to as "Act" for the purpose of convenience.

(2.) Originally, the plaintiff Thota Venkata Seshu Bai, represented by her Power of Attorney holderThota Ramchandra Rao, filed the suit praying for the following reliefs:

(3.) One Thota Laxmi Devi w/o. Thota Ramachander Rao, filed A.S.MP.No.15290/ 2004 under Order 1 Rule 10 of the Code of Civil Procedure to implead her as a party as respondent No. 19 being the necessary party on the ground that she is the daughter-in-law of the original plaintiff and her mother-in-law executed a Will dated 16-12-1976 bequeathing certain rights in her favour and hence she may have to be impleaded as a party. Counter affidavit is filed by certain of the respondents opposing the said application.

Click here to view full judgment.

SUNKANA SIVARAM Vs. THOTA VENKATA SESHUBAI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address