REGENT COMPUTRONICS PVT. LTD.

KESAVALU NAIDU Appellant

V/S

Doraiswami Naidu (Died) And Ors. Respondents

Referred Judgements :-

BHIKU V. PUTTU [REFERRED TO]
HEMENDRA V. UPENDRA [REFERRED TO]
ATAL BEHARY ACHARYA V. BARADA PRASAD BANERJI [REFERRED TO]
ADUSUMILLI GOPALAKSRISHNAYYA GAM V. PROVINCE OF MADRAS [REFERRED TO]
MEHAR GHAND V. MILKHI RAM [REFERRED TO]
GULABGIR V. NATHMAL [REFERRED TO]
ASARAM V. LUDHESHWAR [REFERRED TO]
MOTI MAHTON V. DEBLAL MAHTON [REFERRED TO]
SHEODHARI RAI VS. SURAJ PRASAD SINGH [REFERRED TO]
KEDAR LAL SEAL VS. BAN LAL SEAL [REFERRED TO]

JUDGEMENT

(1.) THIS Second Appeal is preferred against the Decree and Judgment: of the learned District Judge of Chingleput in A.S. No. 290 of 1953, reversing the Decree and Judgment of the learned District Munsif of Trivellore, in O.S. No. 117 of 1952.

(2.) THE facts of this case can be easily followed if we take on hand the sketch annexed to this judgment for reference.

(3.) THE case for the defendant is that the predecessors -in -title of the plaintiff were not co -owners with the defendants in respect of ABCD, and that the plaintiff's predecessors -in -title had acquired no right of passage for men, cattle, bandies, etc., over ABCD.

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KESAVALU NAIDU Vs. DORAISWAMI NAIDU (DIED) AND ORS.

Referred Judgements :-

JUDGEMENT

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