REGENT COMPUTRONICS PVT. LTD.

Bhavani Municipality Appellant

V/S

V.S.R. Arthanarisamy Respondents

Referred Judgements :-

PUTTATHAYAMMAL V. RATANARAJI [REFERRED TO]
SHEODHARI RAI VS. SURAJ PRASAD SINGH [REFERRED TO]
P LAKSHMI REDDY VS. L LAKSHMI REDDY [REFERRED TO]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED TO]
ANNASAHEB BAPUSAHEB PATIL VILAS G DALVI NATHAL GHARAGE RAJARAM K POWAR PANDURANG B SARNOBAT VS. BALWANT ALIAS BALASAHEB BABUSAHEB PATIL AND HEIRS:RAMACHANDRA Y DALVI:RAJARAM A GHARAGE:DINKARRAO K POWAR:K L SARNOBAT [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
T ANJANAPPA VS. SOMALINGAPPA [REFERRED TO]
ANNAKILI VS. A VEDANAYAGAM [REFERRED TO]
KURELLA NAGA DRUVA VUDAYA BHASKARA RAO VS. GALLA JANI KAMMA ALIAS NACHARAMMA [REFERRED TO]
CHATTI KONATI RAO VS. PALLE VENKATA SUBBA RAO [REFERRED TO]
OUSEPH VS. MARIAMMA [REFERRED TO]
THANGAMANI VS. SANTHIAGU [REFERRED TO]
SADASIVA GOUNDER VS. PURUSHOTHAMAN [REFERRED TO]
K KRISHNAN VS. S MARI NAICKER [REFERRED TO]
SARJUG DEVI VS. DULHIN KISHORI KUER [REFERRED TO]
RENIKUNTLA RAJAMMA VS. K. SARWANAMMA [REFERRED TO]
BODI REDDY VS. APPU GOUNDAN [REFERRED TO]
M. VENKATESH AND ORS. VS. COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY AND ORS. [REFERRED TO]
RAVINDER KAUR GREWAL VS. MANJIT KAUR [REFERRED TO]
BRIJESH KUMAR VS. SHARDABAI [REFERRED TO]
M.SIDDIQ VS. MAHANT SURESH DAS [REFERRED TO]

JUDGEMENT

(1.) The defendant in O.S.No.268 of 1997 on the file of the Additional District Munsif Court, Bhavani, is the appellant herein.

(2.) The suit in O.S.No.268 of 1997 had been filed by the 1st respondent herein, seeking declaration of title with respect to the suit property and for permanent restraining the defendant therein / appellant from interfering with peaceful possession. The suit property is situated at Somasundarapuram in Old S.F.No.831-B and 897-A, R.S.No.792/7. In this survey number the suit schedule consisted of 10 cents with house constructions bearing Door Nos.75, 76 and 77 (Old Door Nos.1/53, 53-A, 53-B and 12/111/E.6). The suit was dismissed by judgment dtd. 12/1/2000. The plaintiff then filed A.S.No.12 of 2000 before the Sub Court, Bhavani. The said appeal suit was allowed by judgment dtd. 18/12/2000. This has necessitated the defendant to file the present Second Appeal.

(3.) The Second Appeal had been admitted on 6/9/2001 on the following three substantial questions of law:-

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BHAVANI MUNICIPALITY Vs. V.S.R. ARTHANARISAMY

Referred Judgements :-

JUDGEMENT

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