REGENT COMPUTRONICS PVT. LTD.

General Manager, Head Quarters, Southern Railways Appellant

V/S

AYYAKANNU Respondents

Referred Judgements :-

KULANDAI THERASAMMAL VS. MARIA RATHINAM [REFERRED TO]
KAREWWA VS. HUSSENSAB KHANSAHEB WAJANTRI [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
PALANIMMAL VS. PECHIMUTHU [REFERRED TO]
N RAJU REDDIAR VS. TAMIL NADU ELECTRICITY BOARD [REFERRED TO]
SHERWOOD EDUCATIONAL SOCIETY NO 3 XIII AVENUE HARRINGTON ROAD CHETPET MADRAS 31 VS. ABID NAMAZIE [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. T PITCHAIMANI [REFERRED TO]
GIAN CHAND & BROTHERS VS. RATTAN LAL @ RATTAN SINGH [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
AGNIGUNDALA VENKATA RANGA RAO VS. INDUKURU RAMACHANDRA REDDY (DEAD) BY LRS. & ORS. [REFERRED TO]
A/M. MARUNDEESWARAR THIRUKOIL REP.BY ITS EXECUTIVE OFFICER VS. THE CHIEF ENGINEER THE HIGHWAYS DEPARTMENT GOVERNMENT OF TAMIL NADU [REFERRED TO]
JAGDISH PRASAD PATEL (DEAD) THROUGH LRS. AND ANOTHER VS. SHIVNATH AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The unsuccessful defendants in the suit are the appellants herein.

(2.) The plaintiffs filed the suit for the relief of declaration and permanent injunction, in respect of the suit property.

(3.) The case of the plaintiffs is that the suit property, which is a cultivable nanja land, bearing Old S.No.276, situated at Abisekarapuram Village, Trichy, originally belonged to one Late Mottaiyandi and he was in possession and enjoyment of the same till his death, i.e. on 28/3/1994. After the death of said Mottaiyandi, a portion of the property, in S.No.276 was converted as a Pathway and the remaining portion has been in possession and enjoyment of the plaintiffs and the suit property is the ancestral property and they are claiming right over the same by virtue of Hindu Succession Act, 1956 (hereinafter, referred to as 'the Act').

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GENERAL MANAGER, HEAD QUARTERS, SOUTHERN RAILWAYS Vs. AYYAKANNU

Referred Judgements :-

JUDGEMENT

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