REGENT COMPUTRONICS PVT. LTD.

KARUPPAIAH Appellant

V/S

Karthick Respondents

Referred Judgements :-

DIVYADIP SINGH V. RAM CACHAN MISHRA [REFERRED TO]
MURUGAN V. KESAVA GOUNDER [REFERRED TO]
VISHWAMBHAR VS. LAXMINARAYANA DEAD [REFERRED TO]
V NATARAJA IYER VS. ARUNACHALAM [REFERRED TO]
SRIDHARAN VS. AMMUGAM [REFERRED TO]
P B RAMJEE VS. P B LAKSHMANASWAMY NAIDU [REFERRED TO]
ANJALAI VS. ARUMUGA CHETTIAR [REFERRED TO]
C ANTHONYSAMY VS. V RAJAGOPAL PADAYACHI [REFERRED TO]
MIR GHULAM HUSSAIN SAHIB VS. AYESHA BIBI [REFERRED TO]
SANKARANARAYANA PILLAI VS. KANDASAMIA PILLAI [REFERRED TO]
BALU ALIAS BALAKRISHNAN VS. MINOR B SASIKUMAR [REFERRED TO]

JUDGEMENT

(1.) The defendant in the suit in O.S.No.137 of 2005 on the file of the Additional District Munsif Court, Srivilliputhur, is the appellant in this second appeal.

(2.) The respondent herein as plaintiff filed a suit for declaration that the suit properties belongs to the plaintiff and for recovery of possession.

(3.) The case of the respondent/plaintiff as culled out from the plaint, are as follows:

Click here to view full judgment.

KARUPPAIAH Vs. KARTHICK

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address