REGENT COMPUTRONICS PVT. LTD.

FRANCIS Appellant

V/S

K. Madhavan Nair And Another Respondents

Referred Judgements :-

AVUDAYAPPAN CHETTIAR V. KANTHIMATHI AMMAL [REFERRED TO]
SYED MOHD. SALIE LABBAI (DEAD) BY L.RS. V. MOHD. HANIFA (DEAD) BY L.R.S [REFERRED TO]
K.J MEHTA & CO.,V. PREETAM SINGH [REFERRED TO]
NATWARLAL RUPJI V. KONDH GROUP KHETI VISHAYAK [REFERRED TO]
RANCHHODDAS CHHAGANLAL V. DEVAJI SUPDU DORIK [REFERRED TO]
S. MARUTHAI V. GOKULDOSS DHARAM DOSS [REFERRED TO]
P.S. SUGUMARAN V. RAGINI ALIAS USHA [REFERRED TO]
PAPPAMMAL V. SAROJINI [REFERRED TO]
R. SRINIVASA ROW V. KALIAPARUMAL (MINOR) BY FATHER [REFERRED TO]
SANJEEV KUMAR JAIN V. RAGHUBIR SARAN CHARITABLE TRUST [REFERRED TO]
THOMSON PRESS (INDIA) LTD V. NANAK BUILDERS & INVESTORS P. LTD. [REFERRED TO]
MYSORE STATE ELECTRICITY BOARD IN ALL AAPEALS VS. BANGALORE WOOLLEN COTTON AND SILK MILLS LIMITED [REFERRED TO]
MOHAN LAL VS. MIRZA ABDUL GAFFAR [REFERRED TO]
BRAHMA VART SANATAN DHARMA MAHAMANDAL VS. KANHYALAL BAGLA [REFERRED TO]
ASHOK KUMAR MITTAL VS. RAM KUMAR GUPTA [REFERRED TO]
VIDUR IMPEX AND TRADERS PVT. LTD VS. TOSH APARTMENTS PVT LTD [REFERRED TO]
V CHANDRASEKARAN VS. ADMINISTRATIVE OFFICER [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred by the unsuccessful plaintiff who lost his suit for declaration of title and for possession of the suit property successively before the Courts below. I Prelude:

(2.) The suit properties herein exhibit an unabated propensity for litigation since 1981 and the present litigation is an offspring of this propensity. A preludial narrative of the facts therefore may enable easy appreciation of the cause that led to the current action. They are:

(3.) The first half of the plaint essentially deals with the filing of O.S. 60 of 1998 by Madhavan Nair, its dismissal, and A.S. No. 87 of 2002 that the latter had filed with success and S.A.(MD) No.364 of 2004 that he himself had filed, its judgement. The material facts that are subsequently pleaded are:

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FRANCIS Vs. K. MADHAVAN NAIR AND ANOTHER

Referred Judgements :-

JUDGEMENT

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