REGENT COMPUTRONICS PVT. LTD.

MADHIVANAN Appellant

V/S

Dhanaraj Respondents

Referred Judgements :-

M.B.RAMESH (D) BY LRS.,VS. K.M.VEERAJE URS (D) BY LRS. [REFERRED TO]
SUBHASH NAYYAR V. REGISTRAR,UNIVERSITY OF DELHI [REFERRED TO]
NAMMALVAR AND OTHERS VS. APPAVU UDAYAR AND OTHERS [REFERRED TO]
KOTTAIYA V. VARADAMMA [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
KALIDINDI VENKATA SUBBARAJU VS. CHINTALAPATI SUBBARAJU [REFERRED TO]
S BAGIRATHI AMMAL VS. PALANI ROMAN CATHOLIC MISSION [REFERRED TO]
BHARPUR SINGH VS. SHAMSHER SINGH [REFERRED TO]
SARAT CHANDRA MONDAL VS. PANCHANAN MONDAL [REFERRED TO]
C GANGA VS. LAKSHMI AMMAL [REFERRED TO]
MUNNALAL, MINOR VS. MST KASHIBAI [REFERRED TO]
STATE OF A.P. VS. STAR BONE MILL & FERTILISER CO. [REFERRED TO]
CELESTINE SILVA BAI AND OTHERS VS. JOSEPHINE NORONHA BAI AND ANOTHER [REFERRED TO]
VASANT H. JAYAWANT BHASME VS. SHANKARARAO BHIMRAO BHASME [REFERRED TO]
NARAYANAN RADHAKRISHNA MENON VS. NARAYANAN SUKUMARA MENON [REFERRED TO]

JUDGEMENT

(1.) The Second Appeal has been filed against the judgment and decree dtd. 22/1/2015 passed in A.S.No.4 of 2014 on the file of the III Additional District Judge, Puducherry, reversing the judgment and decree dtd. 4/2/2014 made in O.S.No.9 of 2001 on the file of the Principal Subordinate Judge, Puducherry.

(2.) The unsuccessful plaintiffs in a suit for declaration of their title and for recovery of possession of the suit properties from the 1st defendant. The plaintiffs additionally sought for the relief of future mesne profits and also the relief of permanent injunction restraining the 2nd defendant from taking any steps to register the Will with the 3rd defendant, namely the Joint Sub Registrar, Puducherry.

(3.) The parties are described as per their litigating status before the Trial Court.

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MADHIVANAN Vs. DHANARAJ

Referred Judgements :-

JUDGEMENT

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