REGENT COMPUTRONICS PVT. LTD.

K. CHINNASAMY Appellant

V/S

Ramathal (Died) Respondents

Referred Judgements :-

GNANAKAN NADAR V. GNANAMMAL AND THREE OTHERS [REFERRED TO]
SRI VENKATARMAN AND CO. LTD. V. INDIAN OVERSEAS BANK [REFERRED TO]
VAIDESWARA IYER AND ANOTHER V. KAMAKSHI AMMAL AND OTHERS [REFERRED TO]
THILAGAVATHI V. V. SAMIAPPAN [REFERRED TO]
SESH NATH SING V. BAIDYABATI SHEORAPHULI COOPERATIVE BANK LIMITED [REFERRED TO]
POTHUKUCHI VENKATA RAMANAYYA AND OTHERS V. DAGGUBATI MALLIKHARJANUDU [REFERRED TO]
JAYASINGH DNYANU MHOPREKAR VS. KRISHNA BABAJI PATIL [REFERRED TO]
VAIDESWARAIYER VS. KAMAKSHI AMMAL [REFERRED TO]
PADMASUNDARA RAO DEAD VS. STATE OF TAMIL NADU [REFERRED TO]
PRABHAKARAN VS. M AZHAGIR PILLAI [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
K V S R SUBRAMANIAN CHETTIAR VS. REVENUE DIVISIONAL OFFICERARANTANGI PUDUKOTTAI DISTRICT [REFERRED TO]
SAMBANDAM VS. JANAKIAMMAL [REFERRED TO]
EASWARAMOORTHY VELAR VS. PARVATHATHAMMAL [REFERRED TO]
MANIMEKALAI AMMAL VS. SWAMIDORAI PADAYATCHI [REFERRED TO]
BALAMMAL NADACHI VS. SELVANAYAGAM ALIAS KUMARACHANDRAPERUMAL [REFERRED TO]
LAKSHMI AMMAL VS. THILLAI NATARAJAMURTHI [REFERRED TO]
JAFFERKHAN ALIAS BABA VS. SALIMA BI [REFERRED TO]
SINGARAM VS. LEELAVATHI ACHI [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
SINGH RAM VS. SHEO RAM [REFERRED TO]
M P STEEL CORPORATION VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
NANDKISHORE LALBHAI MEHTA VS. NEW ERA FABRICS PVT. LTD. AND ORS. [REFERRED TO]
ABRAHAM @ DAVEED NADAR (DIED) VS. SANTHAKUMAR [REFERRED TO]
BABULAL VARDHARJI GURJAR VS. VEER GURJAR ALUMINIUM INDUSTRIES PRIVATE LIMITED [REFERRED TO]
MANGALA WAMAN KARANDIKAR VS. PRAKASH DAMODAR RANADE [REFERRED TO]
GHOUSE BAIG VS. MAHAMUDA BEGUM (DIED) [REFERRED TO]

JUDGEMENT

(1.) The Defendants in the Suit O.S. No.64 of 2013 on the file of the District Munsif, Avinashi (originally O.S. No.357 of 2006 on the file of the District Munsif, Tiruppur) are the Appellants before this Court. The facts which have led to the filing of the above Second Appeal is narrated herein below and for ease of understanding the parties are referred to in their ranking as before the Trial Court.

(2.) Relief claimed in the Plaint:

(3.) It is the case of the Plaintiffs that the Suit property belonged to one Vedantha Pandithar and Sadasiva Kurukkal. The two of them had executed a Usufructuary Mortgage in favour of Rama Gounder in the year 1943. On 2/2/1976, after the demise of the original Mortgagors, their respective Legal Representatives had sold the Suit properties. Item I of the Suit property was sold to Ramasamy Gounder son of Periya Rangana Gounder. Item II of the Suit property was sold to Ramasamy Gounder son of Appaji Gounder. Item III of the Suit property was sold to Karichi Gounder son of Subbana Gounder. Rama Gounder, the Mortgagee had two sons Nachimuthu and Kumarasamy. Kumarasamy had two sons, namely, Palanisamy and Ramasamy.

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K. CHINNASAMY Vs. RAMATHAL (DIED)

Referred Judgements :-

JUDGEMENT

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