REGENT COMPUTRONICS PVT. LTD.

S.PALANI Appellant

V/S

Sundararaju Respondents

Referred Judgements :-

SURAJ NARAIN V. RATUN LAL [REFERRED TO]
M. SHANMUGHA UDAYAR VS. SIVANANDAM [REFERRED TO]
MALLESAPPA BANDEPPA DESAI AND ORS. VS. DESAI MALLAPPA [REFERRED TO]
MALLESAPPA BANDEPPA DESAI VS. DESAI MALLAPPA ALIAS MALLESAPPA [REFERRED TO]
MUDI GOWDA GOWDAPPA SANKH VS. RAM CHANDRA RAVAGOWUA SANKH [REFERRED TO]
D S LAKSHMAIAH VS. L BALASUBRAMANIYAM [REFERRED TO]
MAKHAN SINGH VS. KULWANT SINGH [REFERRED TO]
M SHANMUGHA UDAYAR VS. SIVANANDAM [REFERRED TO]
M SHANMUGHA UDAYAR VS. SIVANANDAM [REFERRED TO]
K R SATHYANARAYANA RAO VS. K R VENKOBA RAO [REFERRED TO]
R DEIVANAI AMMAL VS. MEENAKSHI AMMAL [REFERRED TO]
KOTHANRAMAPPA VS. THIMMAIAH [REFERRED TO]
MALLA NAICKER ALIAS SINGARI VS. JEEVA MINOR [REFERRED TO]
RAJANIKANTA PAL VS. JAGAMOHAN PAL [REFERRED TO]
MUDDASANI VENKATA NARSAIAH (D) TH. LRS. VS. MUDDASANI SAROJANA [REFERRED TO]

JUDGEMENT

(1.) The plaintiff in O.S.No.218 of 2010 and who is also the sole defendant in O.S.No.202 of 2015 has come up with these Appeal Suits aggrieved by the dismissal of his suit for partition in respect of 'B' and 'C' Schedule properties and decree passed against him in the suit for bare injunction.

(2.) The suit in O.S.No.218 of 2010 was filed by the appellant herein for partition and the suit in O.S.No.202 of 2015 was filed by the 1st defendant in O.S.No.218 of 2010 against the plaintiff therein for permanent injunction. Since a joint trial was conducted and the evidence was recorded in common in O.S.No. 218/2010, the parties are referred according to their rankings in O.S.No.218 of 2010 for the sake of clarity.

(3.) The brief facts, leading to the filing of these Appeal Suits, are as follows:-

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S.PALANI Vs. SUNDARARAJU

Referred Judgements :-

JUDGEMENT

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