REGENT COMPUTRONICS PVT. LTD.

K.PANCHAPAGESA AYYAR Appellant

V/S

K.KALYANASUNDARAM AYYAR Respondents

Referred Judgements :-

PALMER V. YOUNG [REFERRED TO]
GRACE [REFERRED TO]
RANDALL V. RUSSEL [REFERRED TO]
ABERDEEN TOWN COUNCIL V. ABERDEEN UNIVERSITY [REFERRED TO]
LONGTON V. WILSBY [REFERRED TO]
KENNEDY V. DE TRAFFORD [REFERRED TO]
BEVAN V. WEBB [REFERRED TO]
PUNUGU SUBBIAH V. N. KAMI REDDI [REFERRED TO]
BISS V. BISS [REFERRED TO]
MUHAMUD V. MUHAMMAD HAMID [REFERRED TO]
SHRINIVASACHARLU V. PERINDEVAMMA [REFERRED TO]
ALAMELU AMMAL V. BALU AMMAL [REFERRED TO]
KANDUM VENKATASWAMY V. BALIGADU [REFERRED TO]
POTHI NAICKCN V. NAGAMA NAICKER [REFERRED TO]
DATTATRAYA SITARAM V. SHANKAR [REFERRED TO]
SUBRAMANIAN V. LUTCHMAN [REFERRED TO]
NILKANTH V. HANMANT [REFERRED TO]
GOPAYYA V. KRISTNAYYA [REFERRED TO]
GNANAMUTHU NADAN V. VEILUKAODA NADATHI [REFERRED TO]
VEERAPPAN V. MYLAI UDAYAN [REFERRED TO]
SARASWATAMMA V. PADDAYYA [REFERRED TO]
BAPAYYA V. RAMAKRISHNAYYA [REFERRED TO]
SUBBA RAO V. MAHALAKSHMAMMA [REFERRED TO]
BHANGAJI V. PANDURANG [REFERRED TO]
RUDRAGOWDA V. BASANGOUDA [REFERRED TO]
RAMALINGA REDDY V. RAMALINGAM SETTY [REFERRED TO]
GOVINDARAJAN PILLAI V. ALAGAPPA CHETTIAR [REFERRED TO]
MUNSHI RAM V. THAKAR DASS [REFERRED TO]
NARAYAN SAKHARAM V. COOPERATIVE CENTRAL BANK MALKAPUR [REFERRED TO]
GOPINATH SARMA V. HANGSANATH [REFERRED TO]
AROKIA V. SOWRIVARU [REFERRED TO]
XAVIER V. ANTHA [REFERRED TO]
KARSHAN V. HARKHA [REFERRED TO]
THEKURA VS. SUKHRAJ SINGH [REFERRED TO]
BALABHADRA MISRA VS. SRIMATI NIRMALA SUNDARI DEVI [REFERRED TO]
MAREBOYINA NAGAMMA VS. MADALA ALIAS KORANKI NAGAMMA [REFERRED TO]
MOTILAL FULCHAND VS. GITA RAMA [REFERRED TO]
GIRIJA NANDAN SINGH VS. GIRDHARI SINGH [REFERRED TO]
ABDUL HAQ VS. MOHDHASHIM [REFERRED TO]
K C NAGASWAMI AIYAR VS. NRAMASWAMI AIYAR [REFERRED TO]
SAMUDRULA VENKATAKISHNAYYA CHETTY VS. VENKADARI RANGAYYA CHETTY [REFERRED TO]
N VARADA PILLAI VS. JEEVARATHNAMMAL [REFERRED TO]
IMPERIAL BANK OF INDIA VS. BENGAL NATIONAL BANK, LIMITED (IN LIQUIDATION) [REFERRED TO]
NARAYANASWAMY DEVAROYAR VS. THANGAVELU PADAYACHI [REFERRED TO]
M E MOOLLA SONS, LTD (IN LIQUIDATION) VS. OFFICIAL ASSIGNEE, RANGOON [REFERRED TO]
BABANI SOIROO PATEL VS. DULBA GOVIND BHANDARI [REFERRED TO]
DEONANDAN PRASHAD VS. JANKI SINGH [REFERRED TO]
AKSHAYKUMAR NATH TALUKDAR VS. AHMAD ALI HOWLADAR [REFERRED TO]
KURSHED ALI VS. DINANATH SURMA [REFERRED TO]
SAILESH CHANDRA SARKAR VS. BIRESWAR CHATTERJEE [REFERRED TO]
KSHETRA MOHAN PAL CHOUDHURY VS. TUFANI TALUKDAR [REFERRED TO]
UDDAB NATH VS. GOKUL CHANDRA DEB NATH [REFERRED TO]
BANK OF UPPER INDIA LTD (IN LIQUIDATION) VS. FANNY SKINNER [REFERRED TO]
KISHAN LAL VS. LACHMI CHAND [REFERRED TO]
(THAKUR) BAGESHWARI CHARAN SINGH VS. THAKURAIN JAGARNATH KUARI [REFERRED TO]
ANATH NATH BISWAS VS. DWARKA NATH CHAKRAVARTI [REFERRED TO]
BISHAMBHAR NATH KAPOOR VS. LALA, AMAR NATH [REFERRED TO]
FANNY SKINNER VS. BANK OF UPPER INDIA, LTD [REFERRED TO]
NALAM RAMAYYA VS. NALAM ACHAMMA [REFERRED TO]
MOHAMMADKHAN ABDUL RAHMAN MUSALMAN VS. KEDARMAL RUDMAL AGARWAL AND OTHERS [REFERRED TO]
JAMES SKINNER VS. R. H. SKINNER [REFERRED TO]
MURUGA MUDALIAR VS. SUBBA REDDIAR [REFERRED TO]
RAMLAXMI RANCHHODLAL VS. BANK OF BARODA LTD [REFERRED TO]
PL.M.CT.M. KRISHNAPPA CHETTIAR VS. PL.M.CT.M. KASIVISWANATHAN CHETTIAR [REFERRED TO]
CHENNURU SITHARAMAMURTHI CHETTY AND ORS. VS. CHENNURU GURUSWAMI CHETTI AND ORS. [REFERRED TO]
NADEPENA APPAMMA AND ORS. VS. SARIPALLI CHINNAVEADU (DEAD) AND ORS. [REFERRED TO]
M D PURI AND SONS VS. LYONS CINEMA LTD [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal preferred against the decree and Judgment of the learned subordinate Judge of Tanjore in O. S. No. 15 of 1947.

(2.) THE facts are: - - The plaintiff and defen dants 1 to 3 are brothers. Defendants 4 to 11 are their sons. Defendants 12 to 17 are alienees. This family of four brothers was a leading Mirasdar fa mily of Kunniyur. They own lands in several villages. The plaintiff was residing at Kunniyur and Kumbakonam. The first defendant was managing the lands at Perugavazhanthan. The second defendant was managing the lands in Kunniyur, Periakudi and Tiruventhurai. The third defendant was managing the lands at Agaram, Palayangudi, Manakud and Vikrapandiam. They used to send the net realisations to Kunniyur and invest them in banks at kumbakonam and they vised to lend out moneys also. This family was also assessed to income -tax. These brothers were living amicably till 1940 and improving the patrimony left by their father and came to own 112 velis of land. In November 1940 on account of differences between the womenfolk, they agreed to become divided and prepared four lists. But as they could not proceed further as to how the allotment was to be made and they had also certain differences, they gave a muchalika to their sister's husband Sri P. S. Sivarama ayyar, who was then aged about 60 and who was the President of the Bar association, Negapattinam till 1930.

(3.) THERE is no dispute that these four brothers have been in enjoyment and possession of the properties that had fallen to them in the division. and extensively alienating the said properties and acquiring properties and spending large sums for improving the properties fallen to their shares.

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K PANCHAPAGESA AYYAR Vs. K KALYANASUNDARAM AYYAR

Referred Judgements :-

JUDGEMENT

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