REGENT COMPUTRONICS PVT. LTD.

V. Rajkumar Appellant

V/S

C.M.Abu Mohammed Respondents

Referred Judgements :-

SUBBALAKSHMMA VS. SEETHARAMAIAH [REFERRED TO]
NEDUNURI "KAMESWARAMMA VS. SAMPATI SUBBA RAO [REFERRED TO]
CALCUTTA CREDIT CORPORATION LIMITED VS. HAPPY HOMES PRIVATE LIMITED [REFERRED TO]
CHANDER KALI BAI VS. JAGDISH SINGH THAKUR [REFERRED TO]
DHANI RAM GUPTA VS. LALA SRI RAM [REFERRED TO]
V UTHIRAPATHI VS. ASHRAB ALI [REFERRED TO]
AJIT CHOPRA VS. SADHU RAM [REFERRED TO]
MAHENDRA SAREE EMPORIUM VS. G V SRINIVASA MURTHY [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED TO]
GANAPATI MADHAV SAWANT VS. DATTUR MADHAV SAWANT [REFERRED TO]
USHA SINHA VS. DINA RAM [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
A. SHANMUGAM VS. ARIYA KSHATRIYA RAJAKULA VAMSATHU MADALAYA NANDHAVANA PARIPALANAI SANGAM REPRESENTED BY ITS PRESIDENT ETC [REFERRED TO]
STATE OF A P VS. D RAGHUKUL PERSHAD (D) BY LRS [REFERRED TO]
PADMAVATHI VS. HARIJAN SEWAK SANGH AND OTHERS [REFERRED TO]
SHRI MAHADEOJI IDOL AT BANDHAIYAPURA VS. DASAI S/O MATADIN [REFERRED TO]
BASWANTHRAO VS. RAJKUMAR [REFERRED TO]
ZILE SINGH VS. MUNSHI [REFERRED TO]

JUDGEMENT

(1.) All these appeals are directed against the judgment and decree, dated 30.06.2009 passed by the Court of the XXVI Addl. City Civil and Sessions Judge, Mayo Hall, Bangalore, in O.S.No.16707/2002.

(2.) The parties are referred to as per their ranks in the Trial Court. The four plaintiffs filed the suit agaisnt the four defendants seeking a direction to the defendants to vacate and deliver the vacant possession of the suit schedule premises to the plaintiffs.

(3.) The case of the plaintiffs in brief is that they are the joint owners of the suit property. The suit property fell to share of one Sri V.C.Damodaran in the family partition. He sold the same to Riyaz Ul-Hassan and Smt.Salma Sabina on 30.07.1993. Thereafter the plaintiffs purchased it from Riyaz Ul-Hassan and Smt.Salma Sabina by two registered sale deeds, dated 01.09.1993 and 07.11.1998. On purchasing the suit schedule property, the plaintiffs got the khatha transferred to their names. They intimated the defendants of their purchasing the properties by issuing the notice, dated 16.11.1998.

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V. RAJKUMAR Vs. C.M.ABU MOHAMMED

Referred Judgements :-

JUDGEMENT

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