REGENT COMPUTRONICS PVT. LTD.

RAJENDRAN Appellant

V/S

Mohanambal Respondents

Referred Judgements :-

ANNAMMAL V. CHELLAKUTTI [REFERRED TO]
AMIT KUMAR SHAW V. FARIDA KHATOON [REFERRED TO]
CHITHRALEKHA V. R. RANGANAYAKI [REFERRED TO]
SAMEER SINGH V. ABDUL RAB [REFERRED TO]
JAYARAM MUDALIAR VS. AYYASWAMI [REFERRED TO]
SANJAY VS. MANIK ROY [REFERRED TO]
HARDEV SINGH VS. GURMAIL SINGH [REFERRED TO]
STATE OF M P VS. KUSUM [REFERRED TO]
SHUB KARAN BHBNA ALIAS SHUB KARAN PRASAD BUBNA VS. SITA SARAN BUBNA [REFERRED TO]
T G ASHOK KUMAR VS. GOVINDAMMAL [REFERRED TO]
VENKATAMMAL VS. SINNA VENKATARAMA CHETTIAR [REFERRED TO]
JANAKI AMMAL VS. GANAPATHI KONAR [REFERRED TO]
THOMSON PRESS (INDIA) LTD VS. NANAK BUILDERS & INVESTORS P.LTD [REFERRED TO]
T. RAVI & ANR. VS. B. CHINNA NARASIMHA [REFERRED TO]

JUDGEMENT

(1.) The obstructors before the Execution Court in E.A.52 of 2013 in E.P.24 of 2009, having lost successively both before the Execution Court and the first appellate Court have come forward with the present appeal.

(2.) There then exists a set of facts that provides the setting for the appellants to approach the Execution Court. They may now be introduced: The property involved in this appeal is a specific plot representing 1A share out of an extent of 81 cents in S.F.No:43 Venkatapuram village, Sriperampudhur Taluk.

(3.) In their affidavit filed in support of the E.A.52 of 2013, the appellants have contended:

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RAJENDRAN Vs. MOHANAMBAL

Referred Judgements :-

JUDGEMENT

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