REGENT COMPUTRONICS PVT. LTD.

R. DEVARAJ Appellant

V/S

M. VEERAPPA GOUNDER Respondents

Referred Judgements :-

SOPAN SUKHDEO SABLE AND OTHERS V. ASSISTANT CHARITY COMMISSIONER AND OTHERS [REFERRED TO]
NARAYANAN RAJENDRAN AND ANOTHER V. LEKSHMY SAROJINI AND OTHERS [REFERRED TO]
PONNUSAMI V. PATTAMMAL ANNACHATRAM [REFERRED TO]
MUNSHI RAM VS. DELHI ADMINISTRATION [REFERRED TO]
NAIR SERVICE SOCIETY LIMITED VS. K C ALEXANDER [REFERRED TO]
PURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAM RATTAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
K SEETHARAM VS. B U PAPAMMA [REFERRED TO]
RAME GOWDA VS. VARADAPPA NAIDU [REFERRED TO]
KANTHAMMAL VS. BYSANI SRIAMULU CHETTI [REFERRED TO]
MARIUMBI ASLAMKHAN VS. VITHOBA YESHWANTA [REFERRED TO]
HORAM VS. REX [REFERRED TO]

JUDGEMENT

(1.) THIS Second Appeal arises out of the concurrent findings of Courts below partly dismissing Plaintiff's suit for Permanent Injunction in respect of 'B' schedule property. Unsuccessful Plaintiff is the Appellant.

(2.) THERE are two items of suit properties. 'A' schedule property is measuring 3 Ares 5 Centi Ares equivalent to 3294 sq.ft. in Re-survey No.9/30, Cad No.387/Pt 1021 and Paymash No.2272 in Poornankuppam Revenue Village. 'B' schedule is at the extreme western end of 'A' schedule property.

(3.) ON the above pleadings, five Issues were framed. ON the side of Plaintiff was examined as PW1 and PWs.2 and 3 were examined. Exs.A1 to A3 were marked. ON the side of Defendants, 2nd Defendant was examined as DW1 and DWs.2 and 3 were examined and Exs.B1 to B5 were marked. Advocate-Commissioner was examined as CW1 and through him Exs.C1 to C4 were marked.

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R DEVARAJ Vs. M VEERAPPA GOUNDER

Referred Judgements :-

JUDGEMENT

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