REGENT COMPUTRONICS PVT. LTD.

R.Muthamilselvan Appellant

V/S

GOVINDARAJULU Respondents

Referred Judgements :-

RAMACHANDRA V. VASANT [REFERRED TO]
ANNAMALAI CHETTIAR AND OTHERS VS. MUTHIAH CHETTIAR AND OTHERS [REFERRED TO]
RAJPAL SINGH VS. SAROJ (DECEASED) THOURGH LRS AND ANOTHER [REFERRED TO]
YESHWANT DEORAO VS. WALCHAND RAMCHAND [REFERRED TO]
COLLECTOR OF BOMBAY VS. MUNICIPAL CORPORATION OF THE CITY OF BOMBAY [REFERRED TO]
STATE OF WEST BENGAL VS. DALHOUSIE INSTITUTE SOCIETY [REFERRED TO]
KSHITISH CHANDRA BOSE VS. COMMISSIONER OF RANCHI [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
V MUTHIAH PILLAI VS. VEDAMBAL [REFERRED TO]
KALIANNA GOUNDER [DIED] VS. KALIANNA GOUNDER [REFERRED TO]
RAM NAGINA RAI & ANR. VS. DEO KUMAR RAI (DECEASED) BY LRS. & ANR. [REFERRED TO]
NARASAMMA AND OTHERS VS. A. KRISHNAPPA (DEAD) THROUGH LRS [REFERRED TO]

JUDGEMENT

(1.) A.S.No.539 of 2016 is filed challenging the dismissal of the suit for declaration and injunction filed by the appellant.

(2.) A.S.No.538 of 2016 is filed challenging the judgment and decree passed in favour of 1st respondent/plaintiff seeking declaration of title, declaration that the Settlement Deed executed by the 1st defendant in the suit in favour of 2nd defendant was null and void, recovery of possession, permanent injunction restraining the defendants 1 and 2 from alienating the suit property and for mandatory injunction directing the 3rd defendant to disconnect the power service connection effected in favour of the 1st defendant in the suit.

(3.) Since the issues in these suits are inextricably mixed up with each other, both the suits were tried together and Common Judgment was rendered by the Trial Court. Since the appeals are connected with each other, they are taken up together for hearing.

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R.MUTHAMILSELVAN Vs. GOVINDARAJULU

Referred Judgements :-

JUDGEMENT

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