REGENT COMPUTRONICS PVT. LTD.

S.SHANKARANARAYAN Appellant

V/S

LALITHAMMA Respondents

Referred Judgements :-

RUDRAPPA BY L.RS. V DANAPPA MALASIDDAPPA [REFERRED TO]
C. CHENNAIAH V K.P. MAHADEVAPPA [REFERRED TO]
BUDHWANTI AND ANOTHER V GULAB CHAND PRASAD [REFERRED TO]
NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
NEDUNURI "KAMESWARAMMA VS. SAMPATI SUBBA RAO [REFERRED TO]
V RAMACHANDRA AYYAR VS. RAMALINGAM CHETTIAR [FOLLOWED ON]
KUNJU KESAVAN VS. M M PHILIP [REFERRED TO]
ORIENT DISTRIBUTORS VS. BANK OF INDIA LIMITED [REFERRED TO]
E MAHBOOB SAHEB VS. N SABBARAYAN CHOWDHARY [REFERRED TO]
DUDH NATH PANDEY VS. SURESH CHANDRA BHATTASALI [REFERRED TO]
JAHEJO DEVI VS. MOHARAM ALI [REFERRED TO]
RAM SINGH VS. AJAY CHAWALA [REFERRED TO]
J B SHARMA VS. STATE OF MADHYA PRADESH [REFERRED TO]
DILBAGRAI PUNJABI VS. SHARAD CHANDRA [REFERRED TO]
KRISHNA DAS NANDY VS. BIDHAN CHANDRA ROY [REFERRED TO]
RADHA GOBINDA JEW VS. KEWALA DEVI JAISWAL [FOLLOWED ON]
SECRETARY TO GOVERNMENT HOME DEPARTMENT VS. T V HARI RAO [REFERRED TO]
GIRDHARSINGH VS. GOKUL [REFERRED TO]

JUDGEMENT

(1.) Though this appeal is listed for admission, by consent of both parties, it is taken up for final disposal.

(2.) This is defendants' second appeal.

(3.) Respondent herein was the plaintiff in the trial court. He had filed a suit for declaration of possession and permanent injunction in respect of the suit schedule property. The relief sought reads as follows: That it be declared that the plaintiff is the owner and to put her in possession of the property viz., suit schedule property including western wall A to B, B to C'and C to D shown in the plaint sketch and also for perpetual injunction and for mandatory injunction directing the defendants appellants to rebuild the wall on the western portion of the suit schedule site at points C to D at their own costs.

Click here to view full judgment.

S SHANKARANARAYAN Vs. LALITHAMMA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address