REGENT COMPUTRONICS PVT. LTD.

D Johnrose Appellant

V/S

Chidambara Vinayagar Pillaiyar Kovil Trust Respondents

Referred Judgements :-

MAIN PIR BUX V. SARDAR MAHOMED TAHAR [REFERRED]
HORAM V. REX [REFERRED]
SANGAPPA V. STATE [REFERRED]
MANEKLAL MANSUKHABAI V. HORMUSJI JAMSHEDJI [REFERRED]
AMRAO V. BABURAO [REFERRED]
SUKHPAL VINGH V. KALYAN SINGH [REFERRED]
CHINNA THEVAR V. GNANAPRAKASI AMMAL AND ANOTHER [REFERRED]
PREMJI RATANSEY SHAH AND OTHERS V. UNION OF INDIA AND OTHERS [REFERRED]
PURAN SINGH AND OTHERS V. THE STATE OF PUNJAB [REFERRED]
MUNSHI RAM AND OTHERS V. DELHI ADMINISTRATION [REFERRED]
RAM RATTAN AND OTHERS V. STATE OF UTTAR PRADESH [REFERRED]
U.N. SHARMA V. PUTTEGOWDA AND ANOTHER [REFERRED]
KRISHNAMOORTHY KOUNDAR V. PARAMASIVA KOUNDAR [REFERRED]
GIRIJANANDINI DEVI V. BIJENDRA NARAIN CHOUDHRY [REFERRED]
SELVARAJ V. BALAJI [REFERRED]
B. KRISHNA MURTHY RAO AND OTHERS V. SMT. C.S. SAKUNTHALAMMA AND OTHERS [REFERRED]
G AMALORPAVAM VS. R C DIOCESE OF MADURAI [REFERRED]
HERO VINOTH VS. SESHAMMAL [REFERRED]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED]
H SIDDIQUI VS. A RAMALINGAM [REFERRED]
KANNAMMAL VS. KUPPANNA GOUNDER [REFERRED]
K M M KADAR HUSSAIN VS. O M R SELVARAJ [REFERRED]
KANNAN VS. GOVINDASAMY [REFERRED]

JUDGEMENT

(1.) The Appellant/Plaintiff has filed the present Second Appeal before this Court as against the Judgment and Decree dated 13.12.2005 in A.S. No. 90 of 2005 passed by the Learned II Additional Sub Judge, Nagercoil.

(2.) The First Appellate Court viz., the Learned II Additional Sub Judge, Nagercoil, while passing the Judgment in A.S. No. 90 of 2005 dated 13.12.2005, has inter alia observed that "the person who executed Ex. A.1 has no right in the suit property and as such it cannot be accepted that the Appellant/Plaintiff has obtained possession and therefore, he cannot claim any kind of relief of permanent injunction and also that the Appellant/Plaintiff has not established his possession clearly and that apart, the suit filed by the Appellant/Plaintiff has been barred by the limitation and resultantly, dismissed the appeal leaving the parties to bear their own costs."

(3.) Feeling aggrieved against the Judgment and Decree of the First Appellate Court viz., the Learned II Additional Sub Judge, Nagercoil in A.S. No. 90 of 2005 dated 13.12.2005, the Appellant/Plaintiff has filed the instant Second Appeal as an aggrieved person.

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D JOHNROSE Vs. CHIDAMBARA VINAYAGAR PILLAIYAR KOVIL TRUST

Referred Judgements :-

JUDGEMENT

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