REGENT COMPUTRONICS PVT. LTD.

SEETHARAMAN Appellant

V/S

JAYARAMAN Respondents

Referred Judgements :-

R S MADDANAPPA DECEASED AFTER HIM VS. CHANDRAMMA [REFERRED TO]
CHHAGANLAL KESHAVLAL MEHTA VS. PATEL NARANDAS HARIBHAI [REFERRED TO]
KROTHAPALLI SATYANARAYANA VS. KOGANTI RAMAIAH [REFERRED TO]
M RAMNARAIN PRIVATE LIMITED VS. STATE TRADING CORPORATION OF INDIA LIMITED [REFERRED TO]
GITARANI PAUL VS. DIBYENDRA KUNDU ALIAS DIBYENDRA KUMAR KUNDU [REFERRED TO]
AJUDH RAJ VS. MOTI S O MUSSADI [REFERRED TO]
KHAGENDRA LALL DUTTA VS. JACOB SOLE JACOB [REFERRED TO]
STATE OF MAHARASHTRA VS. PRAVIN JETHALAL KAMDAR [REFERRED TO]
DEVA VS. SAJJAN KUMAR [REFERRED TO]
SAROOP SINGH VS. BANTO [REFERRED TO]
KAMAKSHI BUILDERS VS. AMBEDKAR EDUCATIONAL SOCIETY [REFERRED TO]
C NATRAJAN VS. ASHIM BAI [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
RAMESH KUMAR VS. FURU RAM [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
DWARAMPUDI NAGARATNAMBA VS. KUNUKU RAMAYYA [REFERRED TO]
VENKATASWAMI NAIDU VS. MUNIAPPA MUDALIAR [REFERRED TO]
S PALANIVELU VS. K VERADAMMAL [REFERRED TO]
K S CHIDAMBARAM VS. GOMATHI AMMAL [REFERRED TO]
M RAMALINGAM VS. N THANGAVELU [REFERRED TO]
MOHAN BREWERIES AND DISTILLERIES PVT LTD VS. PALAVESAKONAR [REFERRED TO]
V RANGA DURAI VS. S JAYALAKSHMI [REFERRED TO]
ARULMIGHA KOTHANDARAMASAMY KOIL THRUPUVANAM VS. VAIRAM [REFERRED TO]
THULASI AMMAL VS. A SIVAKUMAR [REFERRED TO]
BOARD OF TRUSTEES OF PORT OF KANDLA VS. HARGOVIND JASRAJ [REFERRED TO]
THE ASSOCIATED CEMENT COMPANIES LTD. VS. L.S. RAMAKRISHNA GOWDER [REFERRED TO]
BODI REDDY VS. APPU GOUNDAN [REFERRED TO]

JUDGEMENT

(1.) THE above Appeals arise against the common judgment passed in A.S. No.58 of 2010 and A.S. No.1 of 2011 on the file of the Principal Sub -Court, Tindivanam.

(2.) S .A. No.1192 of 2012 arises against the Judgment and Decree passed in A.S. NO.58 of 2010 on the file of the Principal Sub -Court, Tindivanam, modifying the Judgment and Decree passed in O.S. NO.229 of 2004 on the file of the Additional District Munsif Court, Tindivanam.

(3.) THE Plaintiff is the Appellant and the Respondents were the Defendants 1, 3, 5 to 7 in the Suit. The Second Defendant died during the pendency of the Suit. The Plaintiff filed the Suit in O.S. No.229 of 2004 for declaration, delivery of possession, mandatory injunction, past and future profits for illegal use and occupation and for other reliefs.

Click here to view full judgment.

SEETHARAMAN Vs. JAYARAMAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address