REGENT COMPUTRONICS PVT. LTD.

N.RAMACHANDRAN Appellant

V/S

M.NAYANAMALAI Respondents

Referred Judgements :-

SCOTT .VS. BROWN [REFERRED TO]
KRISHNAN NAIR AND OTHERS ..VS.. V.K.PARAMESWARAN PILLAI AND OTHERS [REFERRED TO]
SAMRATHMAL JAIN (DECEASED) REP.AND OTHERS .VS. NAINSHUKDAS BALDEODAS AND OTHERS [REFERRED TO]
ABDULA SAHEB .VS. GURUVAPPA AND CO. [REFERRED TO]
SANKARAN,S.AND OTHERS .VS. N.G.RADHAKRISHNAN [REFERRED TO]
NALLAVA GOUNDER AND ANOTHER .VS. P.RAMASWAMI GOUNDER AND OTHERS [REFERRED TO]
ANTHYA .VS.. GATTADW [REFERRED TO]
SIN SURASAIBALINI DEBI VS. PHANINDRA MOHAN MAJUMDAR [REFERRED TO]
MADEMSETTY SATYANARAYANA VS. G YELLOJI RAO [REFERRED TO]
I T C LIMITED VS. GEORGE JOSEPH FERNANDES [REFERRED TO]
MAYAWANTI VS. KAUSHALYA DEVI [REFERRED TO]
RICKMERS VERWALTUNG GMBH VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
RAHAT JAN VS. HAFIZ MOHAMMAD USMAN DECEASED [REFERRED TO]
MD ZIAUL HAQUE VS. CALCUTTA VYAPER PRATISTHAN [REFERRED TO]
BHARAT B AND D MFG CO PVT LTD VS. H P CORPN LTD [REFERRED TO]

JUDGEMENT

(1.) DEFENDANT is the appellant. This Appeal arises against the judgment and decree of learned Principal Subordinate Judge, Salem, in O. S. No. 57 of 1997 (dated 23. 03. 2000) in decreeing the suit filed for specific performance.

(2.) THE subject matter of the suit is a site of an extent of 4275 sq. ft. with a building thereon situate in Survey No. 98, Plot No. 94 in Swarnapuri Colony of Alagapuram Village, Salem District.

(3.) ACCORDING to Ex. A-2, a settlement deed dated 06. 08. 1986 executed in favour of the appellant/ defendant by one Angu Rathnam Chettiar, the said property will devolve upon the appellant/defendant and in case, male children are born to him, it will devolve upon them after the lifetime of the appellant. So, what right the appellant/defendant had in the property was only a life interest, as he got two sons.

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N RAMACHANDRAN Vs. M NAYANAMALAI

Referred Judgements :-

JUDGEMENT

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