REGENT COMPUTRONICS PVT. LTD.

K.M.MUNIREDDY Appellant

V/S

B.K.LAKSHMAIAH Respondents

Referred Judgements :-

KRISHNAMURTHY VS BRINDAMMA [REFERRED TO]
SHIVAPPA VS KANNAPPA [REFERRED TO]
MOHAMADSA VS ALIISA [REFERRED TO]
JADUNATH VS BISHESHEN [REFERRED TO]
GOPAL DAS VS THAKURJI [FOLLOWED ON]
PROVASH VS BISWANATH [REFERRED TO]
SUNDERABAI VS. DEVAJI SHANKAR DESHPANDE [REFERRED TO]
P C PURUSHOTHAMA REDDIAR VS. S PERUMAL [REFERRED TO]
RAM SARAN VS. GANGA DEVI [FOLLOWED ON]
S SHANMUGAM PILLAI AND OFHERS VS. K SHANMUGAM PILLAI [REFERRED TO]
NARAYANA PRABHU VENKATESWARA PRABHU VS. NARAYANA PRABHU KRISHNA PRABHU [DISTINGUSHED (DIST) 16.]
RAMJI DAYAWALA AND SONS PRIVATE LIMITED VS. INVEST IMPORT [REFERRED TO]
INDIRA BAI VS. NAND KISHORE [REFERRED TO]
AMERICAN EXPRESS BANK LIMITED VS. CALCUTTA STEEL CO [REFERRED TO]
NAGTA SINGH VS. SHIV SINGH [REFERRED TO]
SHER SINGH VS. MOHD ISMAIL [REFERRED TO]
SURAJPATI VS. DY DIRECTOR OF CONSOLIDATION ALLAHABAD [REFERRED TO]
COMMISSIONER CORPORATION OF CITY OF BANGALORE VS. KAPOORCH [REFERRED TO]
KOTHANDARAMA GRAMANI VS. SELLAMMAL [REFERRED TO]
MOHAMMAD ISMAIL VS. STATE [REFERRED TO]
SIDDAMMA VS. AGARWAL AND CO [REFERRED TO]
DHONDI VITHOBA KOLI VS. MAHADEO DAGDU KOLI [REFERRED TO]

JUDGEMENT

(1.) Defendants 1 and 2 in Original Suit No.582 of 1982 are the appellants in this appeal, plaintiff in O.S.No,582 of 1982 is respondent No 1. Defendants 3 to 6 and 7 to 9 are respondents 2 to 8. Parties in this Appeal are referred to by their ranks in the trial Court.

(2.) Plaintiff - B.K. Lakshmaiah filed a Suit for declaration that he is absolute owner of the plaint schedule property and for permanent injunction restraining the defendants 1 and 2 from interfering with the peaceful possession and enjoyment of the plaint schedule property with costs and other reliefs as deemed fit.

(3.) The schedule property is described as portion of Survey No.3 of Bommmanahalli village, Bangalore South Taluk, measuring one acre twenty eight guntas with boundaries given in the schedule with standing crops of horse-gram etc.

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K M MUNIREDDY Vs. B K LAKSHMAIAH

Referred Judgements :-

JUDGEMENT

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