REGENT COMPUTRONICS PVT. LTD.

Chebrolu Thayaramma (Deceased) Appellant

V/S

South India Educational Trust Rep By Its Secretary, L Dayalan And Corporation Of Madras Respondents

Referred Judgements :-

NARAYANA MENON V/S. KOCHUVAREED [REFERRED]
KRISHNASWAMY V/S. RANGASWAMY GOUNDER [REFERRED]
VISHWAMBHAR VS. LAXMINARAYANA DEAD [REFERRED]
NAGAPPAN VS. AMMASAI GOUNDER [REFERRED]
SANKARANARAYANA PILLAI VS. KANDASAMIA PILLAI [REFERRED]

JUDGEMENT

(1.) The suit is filed for delivery of vacant possession of plaint A schedule properties to the plaintiffs after removing the superstructure built thereon by the defendants and also for past and future mesne profits.

(2.) The averment in brief found in the plaint is as follows:

(3.) The first defendant has filed written statement, summary of which is as follows:

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CHEBROLU THAYARAMMA (DECEASED) Vs. SOUTH INDIA EDUCATIONAL TRUST REP BY ITS SECRETARY, L DAYALAN AND CORPORATION OF MADRAS

Referred Judgements :-

JUDGEMENT

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