REGENT COMPUTRONICS PVT. LTD.

Aravan Servai Appellant

V/S

Kamugan Servai And Ors Respondents

Referred Judgements :-

VALLI V. CORPORATION OF MADRAS [REFERRED]
JAGANNATHA V. KUTUMBA RAYDU [REFERRED]
<RC>LW 1958 71 532;MADLJ 1958 2 505;LAWSUIT(MAD) 1958 0 268;</RC> HIGH COURT OF MADRAS <JGN>RAMASWAMI</JGN> ARAVAN SERVAI KAMUGAN SERVAI AND ORS <AT> </AT> 13.05.1958 <SUBJECT>CIVIL</SUBJECT><SI> CODE OF CIVIL PROCEDURE,1908 SEC 10;MADRAS CULTIVATING TENANTS PROTECTION ACT,1955 SEC 4(5); <ACT>CODE OF CIVIL PROCEDURE,1908</ACT> <S>S.10</S><ACT>MADRAS CULTIVATING TENANTS PROTECTION ACT [REFERRED TO]
SECRETARY OF STATE V. MASK AND CO. [REFERRED]
MUHAMMAD V. SULAIMAN [REFERRED]
STATE OF BOMBAY V. ADAMJEE [REFERRED]
VASUDEVA BHAT VS. STATE [REFERRED]
KUPPAMMAL VS. VELLINGIRI GOUNDER [REFERRED]
SURAJ NARAIN PRASAD VS. JAMIL AHMAD [REFERRED]
NARASIMHA CHETTIAR VS. MUTHUSWAMI GOUNDER AND ORS. [REFERRED]
V. KUPPUSWAMI AND ORS. VS. SRI SUBRAMANIASWAMI DEVASTAHANAM BY ITS TRUSTEES, KANAKASABHAI PILLAI AND MUTHURAMALINGA CHETTIAR AND ORS. [REFERRED]

JUDGEMENT

(1.) The Civil Revision Petition (C.R.P. No. 190 of 1958) has been filed against the order made by the learned Revenue Divisional Officer, Tiruchirappalli in R.A. No. 23 of 1957.

(2.) R.A. No. 23 of 1957 was an application by Kamugan Servai against Aravan Servai and Ramaswami Reddiar for restoration of possession of lands under Section 4(5) of the Madras Cultivating Tenants Protection Act (XXV of 1955) as amended by Madras Act XIV of 1956.

(3.) This application has been allowed and restoration ordered in respect of items 1 and 3 after the existing Samba Crops on them are harvested and the application has been dismissed in respect of item 2.

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ARAVAN SERVAI Vs. KAMUGAN SERVAI AND ORS

Referred Judgements :-

JUDGEMENT

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