REGENT COMPUTRONICS PVT. LTD.

In Re, Thirupathiammal Appellant

V/S

STATE Respondents

Referred Judgements :-

<RC>LAWSUIT(MAD) 1955 0 227;AIR(MAD) 1956 0 179;</RC> HIGH COURT OF MADRAS <JGN>RAMASWAMI</JGN> IN RE,THIRUPATHIAMMAL <AT>CIVIL REVISION PETITION 1787 OF 1954</AT> 18.01.1955 <SUBJECT></SUBJECT><SI> COURT FEES ACT,1870 SEC 7(5)(B); <ACT>COURT FEES ACT,1870</ACT> <S>S.7(5)(B)</S> </SI> IMP PARA: 7,8 [REFERRED TO]
VENKATA BARNAUL V. NARAYANASWAMI [REFERRED]
MANIKKAM PILLAI V. MURUGESAM PILLAI [REFERRED]
SECY,OF STATS V. LAKHANNA [REFERRED]
IN RE KALLUGUDI RACHAPPA [REFERRED]
VENKATASIVA RAO V. VENKATANARASIMHA SATYANARAYANAMURTHY [REFERRED]
KAYATHAN ROCHE V. OHINNAYYA ROCHE [REFERRED]
RANGASWAMI AYYANGAR V. AMMAYEE AMMAL [REFERRED]
RAMASWAMI AYYANGAR V. RANGACHARIAR [REFERRED]
G ATHIMOOLA MUDALIAR VS. FATHIMATHUL KUBRA BEGUM SAHEBA [REFERRED]
(KONDI RANA) ATHMARAM CHETTIAR VS. (KONDI MANA) SARASWATHI AMMAL [REFERRED]
VEDALA VALLABHACHARYULU VS. VEDALA RANGACHARYULU [REFERRED]
V N ALAGAR AIYANGAR VS. SRINIVASA AIYANGAR [REFERRED]
THACHARAKKAL KANNOTH AREEKASTANOTH KUTTU ALIAS KUTTIAMMU VS. OTHAYOTH KOKARIPPAN KALLIANI AMMA [REFERRED]
DEVAKI ANTARJANAM AND ORS. VS. P. MARIYAKUTTI UMMA AND ANR. [REFERRED]
S.R.M. RAMANUJAM PILLAI VS. RAMASWAMI PILLAI AND ORS. [REFERRED]
K. KALIANNA GOUNDER VS. BALASUBRAMANIAM (MINOR) AND ORS. [REFERRED]

JUDGEMENT

(1.) This is a Civil Revision Petition which is sought to be filed against the order made by the learned District Munsif, Erode, in O. S. No. 152 of 1954.

(2.) This was a suit filed by Arunachala Goundan for a declaration of his sole title to items 1 to 3, 5 to 9, 11 and 12 of the plaint properties and title in a half share in items 4 and 10 and for possession and mesne profits.

(3.) The plaint allegations are: One S. A. Krishnaswami Goundan and the 2nd defendant are the sons of the plaintiff. They constituted a joint Hindu family, of which the plaintiff was the manager. One Subbaraya Goundan filed I. P. 146 of 1929 to declare him as an insolvent. The plaintiff herein was one of the creditors in that I. P. The properties of the insolvent were sold in auction by the Official Receiver, Coimbator, on 16-8-1953.

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IN RE, THIRUPATHIAMMAL Vs. STATE

Referred Judgements :-

JUDGEMENT

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