REGENT COMPUTRONICS PVT. LTD.

M SAMINATHA VELLALAR AND THREE OTHERS Appellant

V/S

GOVINDARAJU AND SEVEN OTHERS Respondents

Referred Judgements :-

APPALASWAMI V. SURYANARAYANAMURTHI [REFERRED TO]
ETHIRAJAMMAL V. G. LAKSHMI DEVI [REFERRED TO]
MANIKKAM CHETTY V. KAMALAM [REFERRED TO]
RAMAYYA V. KOLANDA [REFERRED TO]
SRINIVAS KRISHNARAO KANGO VS. NARAYAN DEVJI KANGO [REFERRED TO]
G NARAYANA RAJU DEAD VS. G CHAMARAJU [REFERRED TO]
REVATHINNALBALAGOPALA VARMA INDIRABAYI VS. HIS HIGHNESS SHRI PADMANABHA DASA BALA RAMA VARMA [REFERRED TO]
BIYYALA CHINNA NARASAMMA VS. BIYYALA VENKATA NARASI REDDI [REFERRED TO]
SIVARAMAKRISHNAN VS. KAVERI AMMAL [REFERRED TO]
GYARSIBAI VS. JAMNALAL MOOLCHAND [REFERRED TO]
SATCHIDANANDA SAMANTA VS. RANJAN KUMAR BASU [REFERRED TO]
RAMNAGINA SAH VS. HARIHAR SAH [REFERRED TO]
R. SELVARAJ VS. R. RADHAKRISHNA PILLAI [REFERRED TO]

JUDGEMENT

(1.) AS two appeals are disposed of by this common judgment, for the sake of convenience'the appellant'in this judgment refers to the appellant in A. S. No. 551 of 1991 and'the respondents'refer to the respondents in A. S. No. 551 of 1991.

(2.) THE first defendant is the appellant. Respondents 1 to 6 filed a suit in O. S. No. 110 of 1989 on the file of the Subordinate Judge, pattukottai, for partition and division of'a'and'b'Schedule of properties by metes and bounds. THE suit was decreed against which the present appeal.

(3.) THE appellant herein as plaintiff filed a suit in o. S. No. 130 of 1989 for a permanent injunction restraining the defendants therein from interfering with his peaceful possession of the scheduled mentioned properties. THE learned Sub Judge granted a decree. Transfer a. S. No. 736 of 2001 is against that judgment and decree at the instance of the defendants in that suit.

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M SAMINATHA VELLALAR Vs. GOVINDARAJU

Referred Judgements :-

JUDGEMENT

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