REGENT COMPUTRONICS PVT. LTD.

R. Tamilselvi Appellant

V/S

A. Sangamuthu Respondents

Referred Judgements :-

RAJA MOHAMMAD AMIR AHMAD KHAN V. MUNICIPAL BOARD OF SITAPUR [REFERRED TO]
NAND LAL V. SUKH DEV [REFERRED TO]
GAMBANGI APPLASWAMY NATDU VS. BEHARA VENKATARAMANAYYA PATRO [REFERRED TO]
EAST INDIA CORPORATION LIMITED VS. MEENAKSHI MILLS LIMITED [REFERRED TO]
NEMICHAND VS. ONKAR LAL [REFERRED TO]
NARAYAN VISHNU HENDRE VS. BABURAO SAVALARAM KOTHAWALE [REFERRED TO]
GOPALAN KRISHNANKUTTY VS. KUNJAMMA PILLAI SAROJINI AMMA [REFERRED TO]
R KANTHIMATHI VS. BEATRICE XATRICE XAVIER [REFERRED TO]
NIRMAL CHANDRA VS. VIMAL CHAND [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
SHIV PARSHAD VS. SHILA RANI [REFERRED TO]
RACHAWA VS. KARIYAPPA SIDDAPPA [REFERRED TO]
MEENAKSHI AMMA VS. KIZHAKKE VALATH NARAYANI [REFERRED TO]
BATAKALA BUDHIA PATRO VS. DURGASI DANDASI PATRO [REFERRED TO]
DHULILAL VS. PANNALAL [REFERRED TO]
BOOLOGANATHAN VS. P. GOVINDARAJAN AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal has been filed by the first defendant in the suit in O.S.No.140 of 2012 on the file of the Second Additional Sub Court, Madurai.

(2.) The first respondent in this appeal, as plaintiff, filed the suit in O.S.No.140 of 2012 for declaration that the suit property belongs to the plaintiff and for recovery of possession of the suit property from the appellant after receiving the amount of Rs.2,10,000.00 deposited by the plaintiff in Court. The suit is also to direct the first defendant to pay a sum of Rs.10,000.00 per month to the plaintiff towards damages for the use and occupation of the suit property by the first defendant.

(3.) The case of the first respondent in the plaint are as follows:

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R. TAMILSELVI Vs. A. SANGAMUTHU

Referred Judgements :-

JUDGEMENT

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