REGENT COMPUTRONICS PVT. LTD.

THAVAMANI Appellant

V/S

Special Tahsildar Adw Devakottai Respondents

Referred Judgements :-

DIWAKAR RAO V. CHANDAN LAI RAO AND OTHERS [REFERRED TO]
DEBI PRASAD V. TRIBENI DEVI [REFERRED TO]
KISHORI LAL VS. MT CHALTIBAI [REFERRED TO]
A RAGHAVAMMA VS. A CHENCHAMMA [REFERRED TO]
L DEBI PRASAD VS. TRIBENI DEVI [REFERRED TO]
DAULAT RAO JAI RAM JL SINCE DEAD L RS VS. HARISH GHANDRA [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
RAHASA PANDIANI VS. GOKULANANDA PANDA [REFERRED TO]
PADMALAV ACHARIYA VS. (SRIMATYIA) FAKIRA DEBYA [REFERRED TO]
LAL DURGA BAKHSH SINGH VS. RANI BRIJ RAJ KUAR [REFERRED TO]
MUTHUSWAMI THEVAR VS. CHIDAMBARA THEVAR [REFERRED TO]
DAL BAHADUR SINGH VS. BIJAI BAHADUR SINGH [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is by the second claimant in L.A.C.P.No.30 of 1989, on the file of the Subordinate Judge, Sivaganga.

(2.) AN area of 23 cents of land in Survey No.600/3 -A was acquired by Government. Appellant as well as second respondent herein claimed right over the compensation amount.

(3.) IN this case, the second respondent put forward a claim statement before the lower court contending that even while he was two years old, he was given in adoption to Chinnammal and he is the adopted son. It is his case that compensation amount had to be paid to him only.

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THAVAMANI Vs. SPECIAL TAHSILDAR ADW DEVAKOTTAI

Referred Judgements :-

JUDGEMENT

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