REGENT COMPUTRONICS PVT. LTD.

T Lakshman Sa Appellant

V/S

T S Sundar Raj Respondents

Referred Judgements :-

V N SARIN VS. AJIT KUMAR POPLAI [REFERRED TO]
SURJIT LAL CHHABDA VS. COMMISSIONER OF INCOME TAX BOMBAY [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
SATTAR MOHAMMAD CHOUDHARI VS. GUNDAPPA AMABADAS BUKATE [REFERRED TO]
LAKSHMI AMMAL VS. CHAKRAVAHTHI [REFERRED TO]
PARVINDER SINGH VS. RENU GAUTAM [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
H SIDDIQUI VS. A RAMALINGAM [REFERRED TO]
K MUNEYYA AND CO VS. K VARADARAJULU [REFERRED TO]
ARALAPPA VS. JAGANNATH [REFERRED TO]
BAKHTAWAR VS. SUNDER LAL [REFERRED TO]
TYAGARAJA MUDALIYAR VS. VEDATHANNI [REFERRED TO]

JUDGEMENT

(1.) THIS regular first appeal is directed against the judgment and decree dated 30.05.2008 passed by the III Addl. City Civil Judge, Bangalore City, dismissing O.S.No.459/2007.

(2.) APPELLANT was the plaintiff and the respondent was the defendant before the Trial Court. For the sake convenience, they are referred by their rank in the Trial Court in this appeal.

(3.) PLAINTIFF and the defendant are brothers. Plaintiff filed O.S.No.459/2007 seeking a declaration that he is the absolute owner of the suit schedule property and for a direction to the defendant to hand over possession of suit schedule property to the plaintiff.

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T LAKSHMAN SA Vs. T S SUNDAR RAJ

Referred Judgements :-

JUDGEMENT

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