REGENT COMPUTRONICS PVT. LTD.

SUSEELA Appellant

V/S

P.M. VEERARAGAVAN Respondents

Referred Judgements :-

SHEODHYAN SINGH VS. SANICHARA KUER [FOLLOWED ON]
ANDHRA PRADESH STATE FINANCIAL CORPORATION A P STATE FINANCIAL CORPORATION VS. GAR RE ROLLING MILLS:KOTA SUBBA REDDY [FOLLOWED ON]
UNION OF INDIA VS. M BHASKARAN:G RADHAKRISHNAN:C DEVAN [REFERRED TO]
ASHWINKUMAR K PATEL VS. UPENDERA J PATEL [FOLLOWED ON]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
S M GOPAL CHETTY VS. RAMAN ALIAS NATESAN AND [RELIED ON]
K SUBRAMANI VS. P RAJESH KHANNA [REFERRED TO]
K JIJI BAI ALIAS PUSHPAMMAL VS. SURESHKUMAR KANKARIYA [REFERRED TO]
T B S SEELA BODI NAICKER VS. TVKKAMA RAJA PANDIYA NAICKER, ZAMINDAR OF BONDINAICKANUR (DIED) [REFERRED TO]

JUDGEMENT

(1.) S.A. No. 896 of 2007 and S.A.No.898 of 2007 were filed by the plaintiffs in O.S.No.547 of 1993 and O.S.No.486 of 1995, respectively, and S.A.No.897 of 2007 was filed by the defendants in O.S.No.485 of 1995, inveighing the common judgement and decrees dated 15.9.2006 passed by the Principal District Judge, Chengalpattu, in A.S.Nos.96, 98 and 97 of 2004 confirming the common judgment and decrees dated 20.1.2004 passed by the Subordinate Judge, Poonamallee, in O.S.Nos.547 of 1993, 486 and 485 of 1995, respectively, which were filed for declaration and for recovery of possession.

(2.) The parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of these second appeals would run thus:

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SUSEELA Vs. P M VEERARAGAVAN

Referred Judgements :-

JUDGEMENT

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