REGENT COMPUTRONICS PVT. LTD.

M Radheshyamlal Appellant

V/S

Vasantha Kumar (Deceased); R K Joshi; Shailesh Vasantha Kumar; V Sandhya; V Anand Kumar; R Kannabiran Respondents

Referred Judgements :-

ITTAPPAN V. MANAVIKRAMA [REFERRED]
S.PARTHASARATHY AIYAR VS. M.SUBBARAYA GRAMANY AND ANOTHER [REFERRED]
SADANANDA PYNE VS. HARINAM SHA AND ANOTHER [REFERRED]
KALYANSA VS. TULSABAI [REFERRED]
PUTTUTHAYAMMA AND ANOTHER V. RATHNARAJIAH AND ANOTHER [REFERRED]
EJUS ALI QIDWAI AND OTHERS V. SPECIAL MANAGER,COURT OF WARDS,BALRAMPUR ESTATE AND OTHERS [REFERRED]
NAIR SERVICE SOCIETY LTD.,VS. K.C.ALEXANDER AND OTHERS [REFERRED]
ARUMUGHA THEVAR VS. MELAVASAGA THEVAR AND OTHERS [REFERRED]
BANARSI AND OTHERS VS. RAM PHAL [REFERRED]
NATESAN V. CHINNACHI KANDAR AND FOUR OTHERS [REFERRED]
A.P. THAKUR V. KAMAL SINGH [REFERRED]
RAJAMMAL VS. PAPPAYEE AMMAL [REFERRED]
S. SUBBA REDDIAR (DIED) AND OTHERS V. BHAGYALAKSHMI ANIMAL @ GURUVACHI ANIMAL AND ANOTHER [REFERRED]
MADHAVAN V. KANNAMMAL AND 27 OTHERS [REFERRED]
HARDEVINDER SINGH VS. PARAMJIT SINGH [REFERRED]
K.GOPALAN (DIED)AND OTHERS VS. MUTHULAKSHMI [REFERRED]
KARNATAKA BOARD OF WAKF VS. GOVERNMENT OF INDIA AND OTHERS [REFERRED]
T.ANJANAPPA AND OTHERS VS. SOMALINGAPPA AND ANOTHER [REFERRED]
CHATTI KONATI RAO & OTHERS VS. PALLEE VENKATA SUBBA RAO [REFERRED]
GURBINDER SINGH VS. LAL SINGH [REFERRED]
PARSINNI VS. SUKHI [REFERRED]
MAHESH CHAND SHARMA VS. RAJ KUMARI SHARMA [REFERRED]
SAROOP SINGH VS. BANTO [REFERRED]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED]
L N ASWATHAMA VS. P PRAKASH [REFERRED]
CHARLES HEREWARD SIMPSON VS. GOVERNMENT OF TAMIL NADU [REFERRED]
A RUKUMANI VS. GOPALASWAMY [REFERRED]
RAJESWARI VS. DHANAMMAL [REFERRED]
PAPPAMMAL DIED VS. VALIAMMAI DIED [REFERRED]
N S Spance VS. D S Kanagarajan [REFERRED]
A VEDANAYAGAM VS. ANNAKILI [REFERRED]
MARUTHAYAMMAL VS. PUSHPAM [REFERRED]
GURUDWARA SAHIB VS. GRAM PANCHAYAT VILLAGE SIRTHALA [REFERRED]
RAJASEKARAN AND ORS. VS. ELUMALAI GOUNDAN AND ORS. [REFERRED]
ANANTHA PILLAI VS. RATHNASABAPATHY MUDALIAR AND ORS. [REFERRED]

JUDGEMENT

(1.) The plaintiff in O.S.No.12091 of 2010 and the defendant in O.S.No.12092 of 2010 is the appellant in A.S.Nos.566 and 567 of 2011. The plaintiff in O.S.No.973 of 1996 is the appellant in S.A.No.54 of 2008.

(2.) The appellant/plaintiff in O.S.No.12091 of 2010 filed a suit for declaration that he became the owner of the suit property by perfecting title by adverse possession and for injunction. The plaintiffs in O.S.No.12092 of 2010 filed a suit for declaration against the defendant, who is the appellant, in these appeals, for recovery of possession of the suit property and for damages of Rs.1,08,000/- and for future damages of Rs.3,000/- per month from the date of the plaint.

(3.) The appellant originally filed a suit in C.S.No.331 of 1996 on 17.11.1995 on the file of the Original Side of this court for declaration that he perfected title by adverse possession to the suit property and later, due to the enhancement of pecuniary jurisdiction of the City Civil Court as well as the High Court, C.S.No.331 of 1996 was transfered to the City Civil Court and renumbered as O.S.No.12091 of 2010.

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M RADHESHYAMLAL Vs. VASANTHA KUMAR (DECEASED); R K JOSHI; SHAILESH VASANTHA KUMAR; V SANDHYA; V ANAND KUMAR; R KANNABIRAN

Referred Judgements :-

JUDGEMENT

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