REGENT COMPUTRONICS PVT. LTD.

N MAHADEVA NAIDU Appellant

V/S

P RASOOL BEE (DIED) BY LRS Respondents

Referred Judgements :-

SHANKAR SITARAM SONTAKKE VS. BALKRISHNA SITARAM SONTAKKE [REFERRED]
SAILENDRA NARAYAN BHANJA DEO VS. STATE OF ORISSA [REFERRED]
MEENAKSHI MILLS LIMITED MADURAI VS. COMMISSIONER OF INOOME TAX MADRAS [REFERRED]
BHARAT SINGH VS. BHAGIRATHI [REFERRED]
BASANT SINGH VS. JANKI SINGH [REFERRED]
PREM EX SERVICEMEN CO OP TENANT FARMING SOCIETY LIMITED HELWA EX SERVICEMEN CO OP TENANT FARMING SOCIETY KAMALPUR GITALPUR EX SERVICEMEN CO OP FARMING SOCIETY LIMITED VS. STATE OF HARYANA [REFERRED]
Jonnalagadda Dakshinamurthi VS. Inguva Sitharamayya [REFERRED]
MULAKALAPALLI PULLAYYA VS. CHALAMALA GURAVAYYA [REFERRED]
MAMMATHU VS. KATHIJUMMA UMMA [REFERRED]
NATARAJA NAIDU VS. RAMADOSS CHETTY [REFERRED]
ABDUL SATTAR VS. MOHAMMAD ZAHOOR [REFERRED]

JUDGEMENT

(1.) Since these two appeals are preferred against the judgment and decree passed by the Subordinate Judge, Madanapalle dated 3-9-1990 in OS No. 24/1980, whereunder suit filed by the plaintiff (Respondent No. 1 herein) for partition of her 1/7th share and separate possession in the plaint schedule properties was decreed, were heard together and disposed of by this common judgment.

(2.) Defendants 8 and 9 who are the subsequent purchasers from D-5, who purchased the property from D-3 and D-4, who are the sons of P. Ismail Beig, filed AS No. 2710/90 for claiming equities. Whereas the LRs of the 1st and 7th defendants filed AS No. 1722/1992.

(3.) For the sake of convenience, the parties will be arrayed as they were appearing before the Trial Court.

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N MAHADEVA NAIDU Vs. P RASOOL BEE

Referred Judgements :-

JUDGEMENT

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