Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1506 OF 2013
K.P. Rajagopala Menon .. Appellant(s)
Versus
K.P. Leela Menon & Ors. .. Respondent(s)
J U D G M E N T
KURIAN JOSEPH,J.
Having extensively heard the learned counsel
appearing for both sides and on going through the records
we find that the High Court as per the impugned order has
passed a fair, just, proper, reasonable and equitable
order with regard to the partition of the family property
by giving equal share to all the children. Thus we do
not find any ground to interfere with the impugned
JUDGMENT
judgment of the High Court. The civil appeal is
accordingly dismissed.
....................J.
[KURIAN JOSEPH ]
...................J.
[ROHINTON FALI NARIMAN]
NEW DELHI,
MARCH 16, 2016.
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