REGENT COMPUTRONICS PVT. LTD.

KANNAPPAN Appellant

V/S

J Ramanathan Respondents

Referred Judgements :-

PAPPANNAN AND OTHERS V. KOLANDASAMY [REFERRED TO]
V.S.PANDURANGAM V. KANNAN AND OTHERS [REFERRED TO]
PAPPANNAN AND 4 OTHERS VS. KOLANDASAMY [REFERRED TO]
PARWATABAI VS. SONABAI [REFERRED TO]
DEVA VS. SAJJAN KUMAR [REFERRED TO]
VASANTIBEN PRAHLADJI NAYAK VS. SOMNATH MUIJIBHAI NAYAK [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
SAROOP SINGH VS. BANTO [REFERRED TO]
M DURAI VS. MADHU [REFERRED TO]
OUSEPH VS. MARIAMMA [REFERRED TO]
V MUTHIAH PILLAI VS. VEDAMBAL [REFERRED TO]
HANAMGOWDA SHIDGOWDA PATIL VS. IRGOWDA SHIVGOWDA PATIL [REFERRED TO]
SECY OF STATE VS. DEBENDRA LAL KHAN [REFERRED TO]

JUDGEMENT

(1.) The legal heirs of the defendant in the suit in O.S.No.23 of 2005 on the file of the Sub Court, Devakottai, are the appellants in the above Second Appeal.

(2.) The respondents herein, as plaintiffs, filed the suit in O.S.No.23 of 2005 on the file of the Sub Court, Devakottai, for declaration that the suit properties belong to them and consequently directing the defendant to deliver vacant possession of the suit property after removing the superstructure put up by the defendant's mother. The suit property is an extent of 1508 sq. ft. in Town Survey No.14/5 part within Devakottai Municipal Town.

(3.) The case of the plaintiffs/respondents are as follows:

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KANNAPPAN Vs. J RAMANATHAN

Referred Judgements :-

JUDGEMENT

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