REGENT COMPUTRONICS PVT. LTD.

N.Debora Indira Jaba Priya Appellant

V/S

IBRAHIM SHA Respondents

Referred Judgements :-

HADDINGTON ISLAND QUARRY COMPANY VS. ALDEN WESLEY HUSON AND OTHERS [REFERRED TO]
P.R.GOVINDASWAMI NAICKER VS. PUKHRAJ SOWCAR AND ANOTHER [REFERRED TO]
SHRI BHAGWANAAS/B.KISHORE VS. K.G.PURUSHOTHAMAN AND 6 OTHERS [REFERRED TO]
M.K.PANDARINATHAN AND ANOTHER VS. L.CT. L.PL.L.LAKSHMI ACHI AND OTHERS [REFERRED TO]
NARANDAS KARSONDAS VS. S A KAMTAM [REFERRED TO]
M K RANGANATHAN VS. GOVT OF MADRAS [REFERRED TO]
P L CHAKRAPANI NAIDU VS. T GOPAL MUDALIAR [REFERRED TO]
MOHAMED ALI VS. M K ABDUL SALAM SAHEB [REFERRED TO]
K MOHANAKRISHNAN VS. SEETHA NATARAJAN [REFERRED TO]
BASANTHMAL JAVAAJI VS. SHREYA NAS NAHAR [REFERRED TO]
RAHIMA BI AND ORS VS. R MENEZEZ AND ANR [REFERRED TO]

JUDGEMENT

(1.) The defendants 1 and 2 are the appellants herein.

(2.) The respondents 1 and 2 herein filed the suit in O.S.No.2557 of 2007, on the file of the IV Additional Judge, City Civil Court, Chennai, for recovery of possession and to handover all the original title deeds in respect of the property and for costs of the suit.

(3.) That suit was decreed, as prayed for. Aggrieved by the same, this Appeal has been filed by the appellants/defendants 1 & 2.

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N.DEBORA INDIRA JABA PRIYA Vs. IBRAHIM SHA

Referred Judgements :-

JUDGEMENT

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