REGENT COMPUTRONICS PVT. LTD.

Yendapalli Venkataraju (Died) Appellant

V/S

Yendapalli Yedukondalu Alias Ven-Kateswarlu Respondents

Referred Judgements :-

SUBBARAO V. MAHALAKSHMAMMA [REFERRED TO]
BABUBHAI GIRDHARLAL V UJAMLAL HARGOVANDAS [REFERRED TO]
VYTHIANATHA V. VARADARAJA [REFERRED TO]
BAPAYYA V. RAMAKRISHNAYYA [REFERRED TO UMRO SINGH V. LACHMAN SINGH. 38 IND APP 104. KHUNNILAL V. GOBIND KRISHNA NARAIN,ILR 33 A]
SRINIVAS KRISHNARAO KANGO VS. NARAYAN DEVJI KANGO [REFERRED TO]
SAHU MADHO DAS VS. MUKAND RAM [REFERRED TO]
DUGGIRALA SADASIVA VITTAL VS. BOLLA RATTALU [REFERRED TO]
SUBRAMANIA IYER V. COMMR. OF INCOME TAX [REFERRED TO]
KOTIKELAPUDI VENKATRAMAYYA VS. DIGAVALLI SESHAMMA [REFERRED TO]
PEAREY LAL VS. NANAK CHAND [REFERRED TO]
APPALASWAMI VS. SURYANARAYANAMURTI [REFERRED TO]
NALAM RAMAYYA VS. NALAM ACHAMMA [REFERRED TO]
GUTTA RADHAKRISTNAYYA VS. GUTTA SARASAMMA [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is brought by the 1st defendant from the judgment of the Subordinate Judge of Kakinada decreeing the plaintiff's suit for partition. The 1st defendant is the father and defendants 2 and 3 the brothers respectively of the plaintiff. Pending the suit, the 4th defendant died leaving behind him his widow who comes on record as the 6th defendant. One of the tenants is impleaded as the 5th defendant. Defendants 7 to 13 were added supplementally as they claim certain items of the property in their possession as belonging to the joint family.

(2.) THE facts material for the decision of the appeal may be briefly recalled :

(3.) THE 2nd defendant filed a written statement supporting the 1st defendant. The 3rd and 4th defendants adopted the written statement of the 2nd defendant. When the 6th defendant came on record, she assumed a different attitude and wanted to sail with the plaintiff.

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YENDAPALLI VENKATARAJU (DIED) Vs. YENDAPALLI YEDUKONDALU ALIAS VEN-KATESWARLU

Referred Judgements :-

JUDGEMENT

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