REGENT COMPUTRONICS PVT. LTD.

PETER JABARAJ Appellant

V/S

K. ARUNACHALAM Respondents

Referred Judgements :-

BALA RAMACHANDRA GANDVAVLE V. DAULU RAMA KIRRATSINGH [REFERRED TO]
AMMAYYA V. NARAYANA [REFERRED TO]
SHANMUGASUNDARAM PILLAI V. PARVATHI AMMAL AND ANOTHER [REFERRED TO]
MT.SHEORATAN KOER V. KAMTA PRASAD [REFERRED TO]
WALL BANDI BIBI V. TABEYA BIBI [REFERRED TO]
DURGA PERIOD VS. DEEP CHAND [REFERRED TO]
BABU LAL VS. HAZARI LAL KISHORI LAL [REFERRED TO]
KARUPPASWAMY VS. C RAMAMURTHY [REFERRED TO]
B RRANGASWAMY VS. UPPARIGE GOWDA [REFERRED TO]
LAKSHMANAN VS. KAMAL [REFERRED TO]
KAFILADDIN VS. SAMIRADDIN [REFERRED TO]
KALI CHARAN SINGH VS. JANAK DEO SINGH [REFERRED TO]

JUDGEMENT

(1.) PLAINTIFFS in O.S. No, 673 of 1994, on the file of Principal District Munsifs Court, Tuticorin are the appellants.

(2.) SUIT filed by them was to declare their title over the schedule mentioned property and for a permanent prohibitory injunction restraining the defendant, his men, servants, agents, etc. from in any manner interfering with their peaceful possession and enjoyment of the schedule mentioned property, and for other incidental reliefs.

(3.) SINCE caveat was entered by respondent/defendant, I heard the Second Appeal itself when it came up for admission, with consent of learned counsel on both sides. Both of them placed before me the documents which they wanted to rely on, and also the pleadings.

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PETER JABARAJ Vs. K ARUNACHALAM

Referred Judgements :-

JUDGEMENT

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