REGENT COMPUTRONICS PVT. LTD.

NAVINRAJ Appellant

V/S

GNANASEKAR; ANNATHAI; SUTHA; VIJILA; PIRAMILA Respondents

Referred Judgements :-

SECRETARY OF STATE AND ANOTHER VS. MAHANT HARCHARAN DAS [REFERRED]
VENKATASUBRAMANIA AYYA & ORS. VS. S.SIVAGURUNATHA CHETTIAR & ORS. [REFERRED]
BONDER SINGH & OTHERS V. NIHAL SINGH & OTHERS [REFERRED]
CHAIRMAN & MANAGING TRUSTEE KRISHNASWAMY EDUCATIONAL TRUST V. C.V.RAJESWARI AMMAL (DECEASED) & OTHERS [REFERRED]
MAHADEO PRASAD SINGH VS. KARIA BHARATHI [REFERRED]
(KARNAM) KANDASAMY PILLAY VS. CHINNABHA & ORS. [REFERRED]
PETETI SUBBA RAO VS. ANUMALA S NARENDRA [REFERRED]
BIPIN SHANTILAL PANCHAL VS. STATE OF GUJARAT [REFERRED]
K B SAHA AND SONS PVT LTD VS. DEVELOPMENT CONSULTANT LTD [REFERRED]
AVINASH KUMAR CHAUHAN VS. VIJAY KRISHNA MISHRA [REFERRED]
KARUPPANNAN VS. THAVASIAPPAN [REFERRED]
AMMAMUTHU AMMAL VS. DEVARAJ [REFERRED]
V. PONNUSAMY VS. N. NAMIS DHAS AND ORS. [REFERRED]

JUDGEMENT

(1.) This revision is directed by 3rd defendant in O.S.No.84 of 2010 as against dismissal of his I.A.No.728 of 2011.

(2.) The plaintiff (1st respondent) laid up the suit in O.S.No.84 of 2010 in the Court of District Munsif, Sathankulam for declaration that the sale deed dated 24.01.2008 executed in favour of 1st defendant (Saroja) is null and void and consequently injunction with respect to the two items of suit properties situate in Puthukulam Village in Sathankulam Taluk in Thoothukudi District as against the first defendant.

(3.) The suit property belongs to one Samuel Nadar. His son Kovil Pitchai's son is plaintiff. According to plaintiff, while alive, on 27.05.2005, by way of his registered Will, Samuel Nadar bequeathed the suit properties in favour of the plaintiff's side. On 03.11.2005, Samuel passed away. Thereafter, his said Will came into force.

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NAVINRAJ Vs. GNANASEKAR; ANNATHAI; SUTHA; VIJILA; PIRAMILA

Referred Judgements :-

JUDGEMENT

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