REGENT COMPUTRONICS PVT. LTD.

SANTHA BAI Appellant

V/S

Anusuya Bai Respondents

Referred Judgements :-

NIKHIL @ KANNAN V. SAROJINI [REFERRED TO]
KEDAR LAL SEAL VS. BAN LAL SEAL [REFERRED TO]
KALYANPUR LIME WORKS LIMITED VS. STATE OF BIHAR [REFERRED TO]
ASSOCIATED HOTELS OF INDIA LIMITED VS. R N KAPOOR [REFERRED TO]
SAHEBZADA MOHAMMAD KAMGARH SHAH VS. JAGDISH CHANDRA DEO DHABAI DEB [REFERRED TO]
RAMKISHORELAL VS. KAMALNARAYAN [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
UNION OF INDIA VS. SURJIT SINGH ATWAL [REFERRED TO]
RUKHAMANBAI VS. SHIVRAM [REFERRED TO]
SANT LAL JAIN VS. AVTAR SINGH [REFERRED TO]
PROVASH CHANDRA DALUI VS. BISWANATH BANERJEE [REFERRED TO]
ICICI LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
C KUNHAMMAD VS. C H AHAMAD HAJI [REFERRED TO]
SUKHALAL VS. JACOB [REFERRED TO]
JOSEPH T. T. VS. VALSAMMA VARGHESE [REFERRED TO]

JUDGEMENT

(1.) Plaintiffs in a suit for mandatory injunction and damage are the appellants. Reliefs are sought with respect to plaint B schedule building. Plaint A Schedule property is 9 ' cents of land in Sy No.1914/2 of Mattanchery village, together with a building bearing CC No. 8/1825 and Shop rooms bearing CC No. 8/1822 and 8/1823 situated therein. Plaint B Schedule property is the northern portion of the building bearing CC No. 8/1825, consisting of 10 rooms, including a kitchen.

(2.) The Plaintiffs are the wife and son of Krishna Prabhu, who derived the plaint schedule properties as per Ext.A1 Settlement deed of 1985 executed by his mother, Padmavathy. Padmavathy died, and Krishna Prabhu died on 23/12/2010.

(3.) The defendants are the children of Saraswathy Bhai, who is the sister of late Krishna Prabhu. Saraswathy Bhai died on 29/9/2012. Her husband, Narayana Pai, predeceased her in the year 1998.

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SANTHA BAI Vs. ANUSUYA BAI

Referred Judgements :-

JUDGEMENT

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