REGENT COMPUTRONICS PVT. LTD.

G. RAMAKRISHNAN Appellant

V/S

G. Subramanian And Ors. Respondents

Referred Judgements :-

R.DEIVANAIAMMAL (DIED) AND ANOTHER V. G.MEENAKSHIAMMAL AND OTHERS [REFERRED TO]
A.SHANMUGAM V. ARIYA KSHATRIYA RAJAKULA VAMSATHU MADALAYA NANDHAVANA PARIPALANAI AND OTHERS [REFERRED TO]
P LAKSHMI REDDY VS. L LAKSHMI REDDY [REFERRED TO]
ANNASAHEB BAPUSAHEB PATIL VILAS G DALVI NATHAL GHARAGE RAJARAM K POWAR PANDURANG B SARNOBAT VS. BALWANT ALIAS BALASAHEB BABUSAHEB PATIL AND HEIRS:RAMACHANDRA Y DALVI:RAJARAM A GHARAGE:DINKARRAO K POWAR:K L SARNOBAT [REFERRED TO]
MAHESH CHAND SHARMA VS. RAJ KUMARI SHARMA [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
AYEESHA BIBI VS. S MOHAMED IBRAHIM [REFERRED TO]
L. SURESH VS. YASOTHAMMAL [REFERRED TO]

JUDGEMENT

(1.) THE suit has been filed seeking the relief of: (a) declaration that the plaintiff is the sole and absolute owner of the suit property, i.e., located at 18/1 & 2 Soodiammanpet, Saidapet, Chennai - 600 015; (b) to deliver vacant possession of the suit property; (c) mesne profits at the rate of Rs.30,000/ - per month, from the date of filing of the suit.

(2.) THE brief averments in the plaint are as follows: -

(3.) THE brief averments in the written statement of defendants 3 to 7 are as follows: -

Click here to view full judgment.

G. RAMAKRISHNAN Vs. G. SUBRAMANIAN AND ORS.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address