REGENT COMPUTRONICS PVT. LTD.

DIRECTOR GENERAL OF POLICE Appellant

V/S

R. Pushpa Respondents

Referred Judgements :-

RAJENDRA BAJORIA AND OTHERS V. HEMANT KUMAR JALAN AND OTHERS [REFERRED TO]
M.DEVAPRAKASH V. P.P.DEVRAJ [REFERRED TO]
VIDYA DEVI ALIAS VIDYA VATI VS. PREM PRAKASH [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
HEMAJI WAGHAJI JAT VS. BHIKHABHAI KHENGARBHAI HARIJAN [REFERRED TO]
RAMARAJU S O N A SUBBARAJA VS. STATE OF [REFERRED TO]
RAVINDER KAUR GREWAL VS. MANJIT KAUR [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]

JUDGEMENT

(1.) The suit was filed for a declaration that the plaintiffs have acquired prescriptive title to the suit schedule property by way of adverse possession and for a consequential permanent injunction to restrain the defendants from interfering with the plaintiffs' peaceful possession of the said suit schedule property.

(2.) The first, second and third plaintiffs are the widow, daughter and brother, respectively, of the late P.K.Rajendran.

(3.) The sixth defendant, the Director General of Police, has presented this application to reject the plaint. The application for rejection of plaint is on the grounds that the plaint does not disclose a cause of action and that the suit is barred by law.

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DIRECTOR GENERAL OF POLICE Vs. R. PUSHPA

Referred Judgements :-

JUDGEMENT

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