REGENT COMPUTRONICS PVT. LTD.

K.Karai Gowder Appellant

V/S

G.Siddan Respondents

Referred Judgements :-

ERAMMA VS. VEERUPANA [REFERRED TO]
SETHBADRI PRASAD VS. KANSO DEVI [REFERRED TO]
KARMI VS. AMRU [REFERRED TO]
V TULASAMMA VS. SESHA REDDY [REFERRED TO]
MAHARAJA PILLAI LAKSHMI AMMAL VS. MAHARAJA PILLAI THILLANAYAKOM PILLAI [REFERRED TO]
THOTA SESHARATHAMMA VS. THOTA MANIKYAMMA [REFERRED TO]
MANGAT MAL DEAD VS. PUNNI DEVI DEAD [REFERRED TO]
NAZAR SINGH VS. JAGJIT KAUR [REFERRED TO]
C MASILAMANI MUDALIAR VS. IDOL OF SRI SWAMINATHASWAMI SWAMINATHASWAMI THIRUKOIL [REFERRED TO]
SHARAD SUBRAMANYAN VS. SOUMI MAZUMDAR [REFERRED TO]
SADHU SINGH VS. GURDWARA SAHIB NARIKE [REFERRED TO]
G RAMA VS. T G SESHAGIRI RAO [REFERRED TO]
GANGAMMA VS. G NAGARATHNAMMA [REFERRED TO]
GADDAM RAMAKRISHNAREDDY VS. GADDAM RAMI REDDY [REFERRED TO]
JAGAN SINGH DEAD THROUGH LRS VS. DHANWANTI [REFERRED TO]
THATHA GURUNADHAM CHETTI VS. THATHA NAVANEETHAMMA [REFERRED TO]

JUDGEMENT

(1.) The defendants 1 and 2 in O.S.No.871 of 1986, on the file of the II Additional Sub Court, Coimbatore, are the appellants herein.

(2.) The respondents 1 and 2/plaintiffs filed the suit for the relief of declaration that they are the owners of the properties mentioned in the suit schedules 'B' and 'C' to the plaint, for a consequential injunction and for costs.

(3.) The suit was decreed by the Trial Court. Aggrieved by the same, the defendants 1 and 2 filed the present Appeal.

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K.KARAI GOWDER Vs. G.SIDDAN

Referred Judgements :-

JUDGEMENT

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