REGENT COMPUTRONICS PVT. LTD.

Rangayyan And Another Appellant

V/S

Innasimuthu Mudali And Others Respondents

Referred Judgements :-

RIGHAM V. EIDGWAY [REFERRED]
VENKATARAYEGOPALA RAJU V. NARASAYYA [REFERRED]
KANGALI MOLLA V. BENI MADHAB [REFERRED]
AMBAR ALI V. LUTFE ALI [REFERRED]
LALU SINGH V. SAHDEO SING [REFERRED]
REJABADDI SARKAR V. GANGA CHARAN [REFERRED]
AHMAD SHAJI V. JAMAL AHMAD [REFERRED]
"ABDUL RAHIM V. JONABAH" [REFERRED]
TRIMBAK V. GANESH [REFERRED]
KARUPPANNA V. RANGASWAMI [REFERRED]
RAMSARUP V. BHAGWAT PROSAD [REFERRED]
PROTAPCHANDRA V. JAGADISH [REFERRED]
R.V. REGE V. PARBUDAS AMBARAM [REFERRED]
EMPEROR V. PANCHU DAS [REFERRED]
<RC>LAWSUIT(MAD) 1955 0 235;AIR(MAD) 1956 0 226;</RC> HIGH COURT OF MADRAS <JGN>RAMASWAMI</JGN> <APL>RANGAYYAN AND ANOTHER</APL> <RP>INNASIMUTHU MUDALI AND OTHERS</RP> <AT>SECOND APPEAL 741 OF 1954</AT> 28.03.1955 <SUBJECT></SUBJECT><SI> EVIDENCE ACT,1872 SEC 32(2);EVIDENCE ACT,1872 SEC 155;EVIDENCE ACT,1872 SEC 32(3);EVIDENCE ACT,1872 SEC 13;EVIDENCE ACT,1872 SEC 11;EVIDENCE ACT,1872 SEC 157; <ACT>EVIDENCE ACT,1872</ACT> <S>S.32(2)</S><ACT>EVIDENCE ACT,1872</ACT> <S>S.155</S><ACT>EVIDENCE ACT,1872</ACT> <S>S.32(3)</S><ACT>EVIDENCE ACT,1872</ACT> <S>S.13</S><ACT>EVIDENCE ACT,1872</ACT> <S>S.11</S><ACT>EVIDENCE ACT,1872</ACT> <S>S.157</S> </SI> IMP PARA: 7,9,10,11,12,13,14 <FV>APPEAL ALLOWED</FV> <ADV>A. R. RAMANATHAN,C. RAMANATHAN,G. R. JAGADESAN,K. N [REFERRED TO]
FAGHUPAT TEWARI V. NARBADESHWAR PRASAD [REFERRED]
HTIN GYAN V. EMPEROR [REFERRED]
MOHIM CHANDRA BASAK VS. KANAILAL SAHA [REFERRED]
SARAT CHANDRA RAKHIT VS. SARALA BALA GHOSH [REFERRED]
SUBBARAYALU NAIDU VS. VENGAMA NAIDU [REFERRED]
SHEIK KETABUDDIN VS. NAFAR CHANDRA PATTOK [REFERRED]
PRAMATHA NATH ROY CHOWDHURY VS. RAJAH BEJOY SINGH DHUDHURIA [REFERRED]
ASADDAR ALI KHAN WAQF ESTATE BY MUTWALI GAJANFOR ALI KHAN VS. PROVINCE OF ASSAM [REFERRED]
RAM NANDAN PRASAD VS. TILAKDHARI LAL [REFERRED]
TIKA RAM VS. MOTI LAL [REFERRED]
BROJENDRA KISHORE ROY CHAUDHURI VS. MOHIM CHANDRA BHATTACHARJI [REFERRED]
AMBICA CHARAN KUNDU VS. KUMUD MOHUN CHAUDHURY [REFERRED]
KRISHNA MOHAN GHOSH VS. SURAPATI BANERJEE [REFERRED]
THYAGARAJAN CHETTY VS. NARAYANA THEVAN [REFERRED]
RAM KISHUN VS. NIRANJAN PANDE [REFERRED]
KOMIRINENI ROSAYYA AND ANR. VS. MUNNAMGI ROSAYYA [REFERRED]
DAULAT SHAH VS. BISHAN DAS AND ORS [REFERRED]
DAS MAL AND ANR VS. SUNDERSINGH AND ORS [REFERRED]

JUDGEMENT

(1.) This is a second appeal which has been preferred against the decree and judgment of the learned Subordinate Judge of Coimbatore in A.S. No. 50 of 1953, confirming the decree and judgment of the learned District Munsif of Gobichettipalayam in O.S. No. 543 of 1950.

(2.) The facts are : The first plaintiff purchased the suit property, a vacant site with a Salai thereon, along with other properties from his sisters, who are the widows of one Madhae Goundan under Ex. A-1 dated 4-4-1934. The plaintiffs' case is that after the purchase the disputed property remained vacant, that the first plaintiff put up a salai thereon in 1936 and after that his farm servants used to be housed therein.

(3.) On coming to court the contention raised by the defendants, who are now occupying the property, is that the first defendant's father Sevuthi Mudali purchased the suit property from Sadhae Goundan under an oral sale several years prior, that Sevuthi Mudali put up a building and ever since Sevuthi Mudali and alter him the defendants have been living there.

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RANGAYYAN AND ANOTHER Vs. INNASIMUTHU MUDALI AND OTHERS

Referred Judgements :-

JUDGEMENT

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