REGENT COMPUTRONICS PVT. LTD.

RETHINAMMAL Appellant

V/S

R.SWAMINATHAN Respondents

Referred Judgements :-

DEIVANAI AMMAL (DIED) & OTHERS V. PERIASAMY @ SAMBAGOUNDER & OTHERS (MADURAI BENCH). [REFERRED TO]
T ANJANAPPA VS. SOMALINGAPPA [REFERRED TO]
M DURAI VS. MADHU [REFERRED TO]
KRISHNAMURTHY S SETLUR VS. O V NARASIMHA SETTY [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
ANNAKILI VS. A VEDANAYAGAM [REFERRED TO]
HEMAJI WAGHAJI JAT VS. BHIKHABHAI KHENGARBHAI HARIJAN [REFERRED TO]

JUDGEMENT

(1.) THE unsuccessful defendants are the appellants.

(2.) THE respondents/plaintiffs filed the suit for declaration of title over the suit properties and for recovery of possession and for damages for use and occupation.

(3.) BOTH the courts below concurrently held that the appellants have not proved adverse possession and the respondents/plaintiffs have proved their title to the suit property and therefore, they are entitled to get declaration and recovery of possession and decreed the suit. Hence, the second appeal.

Click here to view full judgment.

RETHINAMMAL Vs. R SWAMINATHAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address