GOWRI Vs. SHANTHI
LAWS(SC)-2014-3-70
SUPREME COURT OF INDIA
Decided on
March 31,2014
GOWRI
Appellant
VERSUS
SHANTHI
Respondents
Cited Judgements :-
SMT. ANWARI BEGUM VS. SIRAZUDDIN QURESHI [LAWS(CHH)-2016-9-75] [REFERRED TO]RASEENA VS. SAMEER [LAWS(KER)-2022-6-386] [REFERRED TO]
AVINASH KUMAR RAY VS. KUMARI CHHAYA RAY [LAWS(MPH)-2022-8-102] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)Before we narrate the facts, we trace out below the relationship between the parties that would make it easier to understand the dispute which has arisen between them and is the subject matter of the present appeal.JUDGEMENT_229_TLPRE0_2014_1.html
(3.)As is clear from the above, Chidambaram was the grandfather of the appellant and the two respondents. The appellant and the two respondents i.e. all three of them are the daughters of Mr. C.P. Sundaramurthy.
(2.)Before we narrate the facts, we trace out below the relationship between the parties that would make it easier to understand the dispute which has arisen between them and is the subject matter of the present appeal.
(3.)As is clear from the above, Chidambaram was the grandfather of the appellant and the two respondents. The appellant and the two respondents i.e. all three of them are the daughters of Mr. C.P. Sundaramurthy.
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