REGENT COMPUTRONICS PVT. LTD.

Sham Rao And Ors. Appellant

V/S

Mahadevi And Ors. Respondents

Referred Judgements :-

NANI BAI VS. GITA BAI KOM RAMA GUNGE [REFERRED TO]
S M KARIM VS. BIBI SAKINA [REFERRED TO]
SATISH KUMAR VS. SURINDER KUMAR [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
DARSHAN SINGH VS. SAMSHER SINGH [REFERRED TO]
DIGAMBAR ADHAR PATIL VS. DEVRAM GIRDHAR PATIL DIED [REFERRED TO]
R CHANDEVARAPPA VS. STATE OF KARNATAKA [REFERRED TO]
RANGANAYAKAMMA VS. K S PRAKASH [REFERRED TO]
STATE BANK OF INDIA VS. EMMSONS INTERNATIONAL LTD [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
CHINNAPPAREDDIGARI PEDDA MUTHYLAREDDY VS. CHINNAPPAREDDIGARI VENKATAREDDY [REFERRED TO]
MASHETTY VENKATESHAM VS. JOINT COLLECTOR [REFERRED TO]
GANGADHAR VISHWANATH RANADE VS. TAX RECOVERY OFFICER NO 2 [REFERRED TO]
SECY OF STATE VS. DEBENDRA LAL KHAN [REFERRED TO]

JUDGEMENT

(1.) DEFENDANTS 1, 9, 10 & 12 filed this Appeal against the Decree and Judgment dated 31.1.1995 passed in O.S. No. 80 of 1984 by the Subordinate Judge, Sangareddy at Medak District, whereby the suit was decreed for partition of schedule property into five equal shares declaring that the plaintiffs are entitled to 1/5th share each in the schedule property.

(2.) FOR convenience, the ranks given to the parties before the trial Court will be adopted through out this judgment.

(3.) WHETHER late Sangappa executed will deed bequeathing S. No. 106 in favour of D11?

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SHAM RAO AND ORS. Vs. MAHADEVI AND ORS.

Referred Judgements :-

JUDGEMENT

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