REGENT COMPUTRONICS PVT. LTD.

MUNIAMMAL Appellant

V/S

P.M.RANGANATHA NAYAGAR Respondents

Referred Judgements :-

KRISHNA PATTAR V. SINNA PONNU [REFERRED TO]
GURUSWAMI PANDIYAN V. S.K.P. CHINNATHATHAMBIRAR [REFERRED TO]
SOMASUNDARAM V. UNNAMALAI [REFERRED TO]
KUNHAN MENON V. KANNAN MENON [REFERRED TO]
GOPAL SARAN NARAYAN SINGH V. SITA DEVI [REFERRED TO]
SUNDAR SINGH V. RAMNATH [REFERRED TO]
RATTAMMA V. SESHACHALAM [REFERRED TO]
SEETHARAMANUJACHARYULU V. VENKATASUBBAMMA [REFERRED TO]
JAMIATRI V. MT. MALAN [REFERRED TO]
MT. BRIJ RAJ V. RAM DAYAL [REFERRED TO]
DEVALBAI V. DEVANDAS [REFERRED TO]
MT. CHAMPA V. OFFICIAL RECEIVER KARACHI [REFERRED TO]
KAVERI AMMAL V. SUBBA AYYAR [REFERRED TO]
JAWAHAR V. PARDUMAN SINGH [REFERRED TO]
PRANLAL V. CHAPSEY [REFERRED TO]
MT. MALLAN V. PARAMATMA DAS [REFERRED TO]
TIRTHABASI GHOSE VS. BHUYANI TRINAYANI DASI [REFERRED TO]
CHUNILAL PITAMBERDAS MEHTA VS. BAI SARASWATI MANILAL PITAMBERDAS [REFERRED TO]
P RAJAGOPALA CHETTY VS. AKESAVA PILLAI [REFERRED TO]
MANAVADAN, SON OF KUTTIMBATTI THAMBURATTI VS. PKMANAVADAN [REFERRED TO]
R E MUHAMMAD QASIM RAVUTHER VS. RGNAGARAJA MOOPANAR [REFERRED TO]
RAMCHANDRA GURURAO JOSHI VS. KAMALABAI SHESHAGIRIRAO SARATHI [REFERRED TO]
MOHINI DEBI VS. PURNA SASHI GUPTA [REFERRED TO]
RY SIVAJI RAJA SAHIB VS. RYVAISWARIYANANDAJI SAHIB [REFERRED TO]
MT RAM KUNWAR VS. AMAR NATH [REFERRED TO]
OFFICIAL RECEIVER OF CUDDAPAH VS. KALAWA SUBBAMMA [REFERRED TO]
SRI RAJAH YENUMALA LATCHANNA DORA VARU VS. SRI RAJAH YENUMALA MALLU DORA VARU [REFERRED TO]
HAJEE MAHOMED ABDUL RAHMAN VS. TAJUNNISSA BEGUM AND ANR. [REFERRED TO]

JUDGEMENT

(1.) These are two connected applications filed in a pauper suit, C. S. No. 99 of 1954 for (a) interim maintenance and (b) appointment of a Receiver.

(2.) The facts are: The properties which constitute the subject-matter of this suit, viz., houses bearing door Nos. 80, 81, 82 and 83 in Edapalayam Street and No. 5, Rangapillai Garden St. (Kondi-thope), Park Town, Madras, and other properties originally belonged or were acquired out of the assets left by the late Ramaswami Naidu. This Ramaswami Naidu died in December 1905, surviving him his second wife by name Salammal and a son by name Govindarajulu Naidu. The plaintiff Muni animal is the widow of that Govindarajulu Naidu who died in 1918. This Govinda-rajulu Naidu was also survived by another wife by name Amirthavalli Animal. This plaintiff bore a child to this Govindarajulu Naidu which died after birth even before Govindarajulu's death. Salammal died in 1937. Amirthavalli Animal also bore 110 issue to Govindarajulu Naidu. The second defendant in this suit, Janardana Naidu along with one P. B. Narayanaswami Naidu are the next reversioners of the deceased Govinda-rajuln Naidu.

(3.) Ramaswami Naidu is stated to have executed a will dated 21-11-1903, which was duly registered and probated, in and by which he is stated 'to have appointed Govindarajuhi as his sole executor and provided among other things that his widow Salammal and Govindarajulu Naidu should enjoy the income from the immovcable properties left by him and that in case Govindarajulu died leaving issues they were to take the properties absolutely. Salammal was given right of residence and maintenance.

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MUNIAMMAL Vs. P M RANGANATHA NAYAGAR

Referred Judgements :-

JUDGEMENT

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