REGENT COMPUTRONICS PVT. LTD.

THANGADURAI Appellant

V/S

Nallayagounder Respondents

Referred Judgements :-

URVASHIBEN AND ANOTHER V. KRISHNAKANT MANUPRASAD TRIVEDI [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
LACHHMAN SINGH VS. HAZARA SINGH [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
M. THILLAIKKARASI VS. KALAVATHI [REFERRED TO]
SURJIT KAUR GILL VS. ADARSH KAUR GILL [REFERRED TO]
CHHOTANBEN AND ANR VS. KIRITBHAI JALKRUSHNABHAI THAKKAR AND ORS [REFERRED TO]
RAGHWENDRA SHARAN SINGH VS. RAM PRASANNA SINGH (DEAD) BY LRS [REFERRED TO]

JUDGEMENT

(1.) Challenging the fair and final order passed in I.A. No. 420 of 2011 in O.S. No. 47 of 2011 on the file of the Sub Court, Sankari, the defendants 2 and 3 have filed the above Civil Revision Petition.

(2.) The respondents-plaintiffs filed the suit in O.S. No. 47 of 2011 for the following reliefs:-

(3.) The plaintiffs filed the suit for the above reliefs contending that on 02.06.2005 the defendants coerced the plaintiffs and obtained a sale deed and on 10.10.2010 they tried to disturb the possession and enjoyment of the suit property. It would be relevant to extract the cause of action paragraph, which reads as follows:-

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THANGADURAI Vs. NALLAYAGOUNDER

Referred Judgements :-

JUDGEMENT

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