REGENT COMPUTRONICS PVT. LTD.

N R Krishnamurthy Raja Appellant

V/S

Guruva Raja Respondents

Referred Judgements :-

SOWRIMUTHU UDAYAR VS. S.P.PALANIAPPA AMBALAM AND OTHERS [REFERRED TO]
THAKUR SUKHPAL SINGH VS. THAKUR KALYAN SINGH [REFERRED TO]
GURBAKSH SINGH VS. NIKKA SINGH [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF TAMIL NADU VS. RAMALINGA SAMIGAL MADAM:K L M RAMAMURTHY [REFERRED TO]
VATTICHERUKURU VILLAGE PANCHAYAT NORI MADHUSUDAN VS. NORI VENKATARAMA DEEKSHITHULU:VATTICHERUKURU VILLAGE PANCHAYAT [REFERRED TO]
R MANICKA NAICKER M ELUMALAI MARIAMMAL VS. E ELUMALAI NAICKER:E ELUMALAI NAICKER:E ELUMALAI NAICKER [REFERRED TO]
R MANICKA NAICKER M ELUMALAI MARIAMMAL VS. E ELUMALAI NAICKER:E ELUMALAI NAICKER:E ELUMALAI NAICKER [REFERRED TO]
BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
SAYYED ALI VS. A P WAKF BOARD HYDERABAD [REFERRED TO]
M T W TENZING NAMGYAL VS. MOTILAL LAKHOTIA [REFERRED TO]
G AMALORPAVAM VS. R C DIOCESE OF MADURAI [REFERRED TO]
GANNMANI ANASUYA VS. PARVATINI AMARENDRA CHOWDHARY [REFERRED TO]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED TO]
H SIDDIQUI VS. A RAMALINGAM [REFERRED TO]
K M M KADAR HUSSAIN VS. O M R SELVARAJ [REFERRED TO]
SRINIVASAN VS. MADHYARJUNESWARASWAMI PATTAVIATHALAI TIRUCHIRAPALLY DISTRICT [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
RAJASTHAN STATE TPT CORPN. VS. BAJRANG LAL [REFERRED TO]

JUDGEMENT

(1.) 15.196 cents of land comprised in old S.No.297/1 in Rajapalayam village in Virudhunagar District is the subject matter of the suit out of which the instant second appeal arises and this property shall hereinafter be referred to as 'suit property' for the sake of convenience and clarity. Description of the suit property as contained in the schedule to the plaint is as follows :

(2.) Six individuals (plaintiffs) filed a suit being O.S.No.329 of 1995 on the file of 'Additional District Munsif Court, Srivilliputhur' (hereinafter referred to as 'trial court' for brevity) against four individuals (defendants 1 to 4) and Executive Officer of 'Sri Peddhavanallur Mayuranatha Swamy Koil, Rajapalayam' (hereinafter referred to as 'said temple' for the sake of brevity). This suit was filed in the trial court on 26.07.1995.

(3.) Prayer in the aforesaid suit in the trial court was for declaration of title and consequential permanent injunction qua possession of suit property.

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N R KRISHNAMURTHY RAJA Vs. GURUVA RAJA

Referred Judgements :-

JUDGEMENT

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