REGENT COMPUTRONICS PVT. LTD.

Felix @ Sankar Appellant

V/S

A.Josphine Respondents

Referred Judgements :-

CHUNILAL V. MEHTA AND SONS LTD. V. CENTURY SPG. AND MGF. CO. LTD. [REFERRED TO]
ORIENTAL INVESTMENT CO LIMITED VS. COMMISSIONER OF INCOME TAX BOMBAY [REFERRED TO]
PRATIVA DEVI VS. T V KRISHNAN [REFERRED TO]
SATYA GUPTA ALIAS MADHU GUPTA VS. BRUESH KUMAR [REFERRED TO]
RAGAVENDRA KUMAR VS. FIRM PREM MACHINARY AND CO [REFERRED TO]
MOLAR MAL DEAD VS. KAY IRON WORKS PRIVATE LIMITED [REFERRED TO]
JAI SINGH VS. SHAKUNTALA [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
BHARATHA MATHA VS. R VIJAYA RENGANATHAN [REFERRED TO]
DINESH KUMAR VS. YUSUF ALI [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
SETH SUWALAL CHHOGALAL VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
BIBHABATI DEVI VS. RAMENDRA NARAYAN ROY [REFERRED TO]

JUDGEMENT

(1.) This Second appeal is focussed by the defendants animadverting upon the judgment and decree dated 31.10.2011 passed by the III Additional Judge, City Civil Court, Madras, in A.S.No.621 of 2008, reversing the judgment and decree dated 31.7.2008 passed by the XIV Assistant Judge, City Civil Court, Chennai, , in O.S.No.7461 of 2006, which was one for recovery of possession.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) Niggard and bereft of unnecessary details, the germane facts absolutely necessary for the disposal of this second appeal would run thus:

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FELIX @ SANKAR Vs. A.JOSPHINE

Referred Judgements :-

JUDGEMENT

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