REGENT COMPUTRONICS PVT. LTD.

S.VEERABADRA NALCKER Appellant

V/S

S.SAMBANDA NALCKER Respondents

Referred Judgements :-

KARTHIKEYA MUDALIAR V. SINGARAM PILLAL [REFERRED TO]
BOBBA SURAMMA V. P. CHANDRAMMA [REFERRED TO]
MAHIBUDDIN V. DANDLRAM [REFERRED TO]
MANIEKLAL MANSUKHBHAI VS. HORMUSJI JAMSHEDJI GINWALL AND SONS [REFERRED TO]
SARDAR GOVINDRAO MAHADIK VS. DEVI SAHAI [REFERRED TO]
SHRIMANT SHAMRAO SURYAVANSHI VS. PRALHAD BHAIROBA SURYAVANSHI [REFERRED TO]
PROVA RANI ADHIKARI VS. LALIT MOHINI MITRA [REFERRED TO]
YASODAMMAL VS. JANAKI AMMAL [REFERRED TO]
RAMKRISHNA SINGH VS. MAHADEI HALUAI [REFERRED TO]

JUDGEMENT

(1.) Veerabadra Naicker, the appellant herein is the defendant.

(2.) Sambanda Nalcker, the respondent herein filed a suit for declaration of his title to the suit properties" and for recovery of possession of the same. The trial Court dismissed the suit. Aggrieved by the same, Sambanda Nalcker, the plaintiff, respondent herein filed an appeal before the lower appellate Court, which in turn allowed the appeal and decreed the suit. Hence, this second appeal.

(3.) . The case of the plaintiff is as follows :

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S VEERABADRA NAICKER Vs. S SAMBANDA NAICKER

Referred Judgements :-

JUDGEMENT

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