REGENT COMPUTRONICS PVT. LTD.

Thiraviam Chettiar Appellant

V/S

MARAGATHAVALLI Respondents

Referred Judgements :-

KISAN DAS V. RACHAPPA [REFERRED TO]
DORNAN V. J.W. ELLIS AND CO. LTD. [REFERRED TO]
ROBINSON V. UNICOS PROPERTY CORPORATION LTD. [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS SANJEEV BUILDERS PRIVATE LIMITED AND ANOTHER [REFERRED TO]
L.J.LEACH AND COMPANY LIMITED VS JARDINE SKINNER AND COMPANY [REFERRED TO]
L J LEACH AND CO LIMITED VS. JARDINE SKINNER AND CO [REFERRED TO]
PIRGONDA HONGONDA PATIL VS. KALGONDA SHIDGONDA PATIL [REFERRED TO]
A K GUPTA AND SONS LIMITED VS. DAMODAR VALLEY CORPORATION [REFERRED TO]
GANGA BAI VS. VIJAY KUMAR [REFERRED TO]
GANESH TRADING CO VS. MOJI RAM [REFERRED TO]
B K N PILLAI VS. P PILLAI [REFERRED TO]
RAGU THILAK D JOHN VS. RAYAPPAN [REFERRED TO]
VISHWAMBHAR VS. LAXMINARAYANA DEAD [REFERRED TO]
T N ALLOY FOUNDRY COMPANY LIMITED VS. T N ELECTRICITY BOARD [REFERRED TO]
PANKAJA VS. YELLAPPA [REFERRED TO]
PUSHPA DEVI BHAGAT VS. RAJINDER SINGH [REFERRED TO]
CHARAN DAS VS. AMIR KHAN [REFERRED TO]
L.C. HANUMANTHAPPA VS. H.B. SHIVAKUMAR [REFERRED TO]
BASAVARAJ VS. INDIRA [REFERRED TO]

JUDGEMENT

(1.) The Civil Revision Petition has been filed challenging the impugned order passed by the learned Additional District Munsif, Valliyoor in I.A.No.1 of 2019 in O.S.No.80 of 2016, dtd. 4/1/2021.

(2.) The Revision Petitioner is the plaintiff in the suit in O.S.No.80 of 2016. The suit was filed with the prayer to declare that the release deed, dtd. 30/9/2011 which was registered as Doc.No.6745, before the Sub Registrar Officer, Radhapuram, is not binding on the half of the share of the Revision Petitioner/plaintiff in O.S.No.80 of 2016 and further pleaded, that the Revision Petitioner/plaintiff is having the absolute right over the property and the defendant, namely, Arumuga Chettiar and others did not have any right and they shall not interfere with the peaceful possession and enjoyment of the Revision Petitioner/plaintiff in respect of the suit property. The subject matter of suit property is situated in ...

(3.) Previously, the respondents herein, as plaintiffs, filed a suit in O.S.No.37 of 2012 against the Revision Petitioner and others for a declaration of title and for permanent injunction restraining the defendants in that suit and their men from interfering with the peaceful possession and enjoyment of the suit property and for other injunctions.

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THIRAVIAM CHETTIAR Vs. MARAGATHAVALLI

Referred Judgements :-

JUDGEMENT

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