REGENT COMPUTRONICS PVT. LTD.

Vignesh Paramaguru Appellant

V/S

Arulmigu Paripoorana Vinayagar Kovil Respondents

Referred Judgements :-

ASSISTANT COMMISSIONER CUM LAND ACQUISITION OFFICER VS. SRI.S.T. POMPANNA SETTY [REFERRED TO]
M/S.ATMA RAM PROPERTIES (P) LTD.,VS. M/S.FEDERAL MOTORS PVT. LTD [REFERRED TO]
SUNIL KUMAR ROY VS. BHOWRA KANKANEE COLLIERIEDS LTD AND OTHERS [REFERRED TO]
ISHWARDAS VS. MAHARASHTRA REVENUE TRIBUNAL NAGPUR [REFERRED TO]
SUNIL KUMAR ROY VS. BHOWRA KANKANEE COLLIERIES LIMITED [REFERRED TO]
GURPUR GUNI VENKATARAYA NARASHIMA PRABHU VS. B G ACHIA ASSISTANT COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENT MANGALORE [REFERRED TO]
CHANDRAKANT SHANKARRAO MACHALE VS. PARUBAI BHAIRU MOHITE [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
ATMARAM RANCHHODBHAI VS. GULAMHUSEIN GULAM MOHIYADDIN [REFERRED TO]
A PALANIANDI PALLAI VS. COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS [REFERRED TO]
ASSTT COMMR H R AND C E ASST COMMR SALEM VS. N K S E MUDALIAR [REFERRED TO]
GURUNATHA PANDITHAN VS. COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENTS MADRAS [REFERRED TO]
R PADMANABHAN VS. SRI VIDHYA VAKEESA THEERTHAR [REFERRED TO]
MOHINDER SINGH VS. PIRTHIPAL SINGH [REFERRED TO]
A.N. RAMASWAMI IYER AND ORS. VS. THE COMMISSIONER, THE HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS (ADMINISTRATION) AND ANR. [REFERRED TO]
NAGERCOIL, ASARIMAR SAMUDAYAM, MUTHURAMAN AND NATESA TRUST, REPRESENTED BY TRUSTEES VS. NATARAJAN ASARI [REFERRED TO]
STATE OF MADHYA PRADESH VS. NOMI SINGH [REFERRED TO]

JUDGEMENT

(1.) Aggrieved over the decree and the judgment of the trial Court decreeing the suit for recovery of possession, the present appeal is filed.

(2.) For the sake of convenience, the parties are referred to herein, as per their rank before the Trial Court.

(3.) The brief facts, leading to the filing of this Appeal Suit, are as follows:- The suit property belonged to Vishwakarma Community and the same was managed by the trustees appointed by the Community. There are now six trustees and they are now managing the properties. The plaint is filed by the Managing Trustee. The father of the first defendant became a lessee by a registered deed, dated 21.06.1961 in respect of the first item of property. He was continuing as a tenant by holding over. The rent was enhanced at the rate of Rs.3,000/- per year. After the death of the first defendant's father, the defendants have not paid the rent for the years 95-96, 96-97, and 97-98 for more than three years. Since the Community intended to construct a Marriage Hall, the plaintiff requires the property. But the defendants did not hand over the property. Hence, the suit.

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VIGNESH PARAMAGURU Vs. ARULMIGU PARIPOORANA VINAYAGAR KOVIL

Referred Judgements :-

JUDGEMENT

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