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   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  of  the  High  Court.  The  civil  appeal  is  

accordingly dismissed.

                                  ....................J.                  [KURIAN JOSEPH ]  

                                         ...................J.  

            [ROHINTON FALI NARIMAN]  NEW DELHI, MARCH 16, 2016.