REGENT COMPUTRONICS PVT. LTD.

Chandra And Ors. Appellant

V/S

K. Mathiazhagan And Ors. Respondents

Referred Judgements :-

MARAKAR AKATH KONDARAKAYIL MAMU V. PUNJAPATATH KUTTU [REFERRED TO]
MOHESH LAL V. MOHANT BAWAN DAS [REFERRED TO]
PURNAMAL CHAND VS. VENKATA SUBBARAYADU [REFERRED TO]
DINABANDHU SHAW CHOWDHRY VS. JOGMAYA DASI [REFERRED TO]
KALAGAYYA VS.YANADAMMA [REFERRED TO]
MAHOMED IBRAHIM HOSSAIN KHAN VS. AMBIKA PERSHAD SINGH [REFERRED TO]
RAJAH JANAKINATH ROY VS. RAJA PRAMATHNATH MALIA [REFERRED TO]
L.M.L.L.LAKSHMANAN CHETTIAR VS. V.AR.ALAGAPA CHETTIAR [REFERRED TO]
NARAYANI AMMA AND OTHERS VS. SANKARA NARAYANA MENON [REFERRED TO]
VARIAVAN SARASWATHI VS. EACHAMPI THEVI [REFERRED TO]
KRISHNA PILLAI RAJASEKHARAN NAIR VS. PADMANABHA PILLAI [REFERRED TO]
ARULANANDAM VETHAKANNU NADAR VS. BHAGAVATHI PILLAI THANKACHI [REFERRED TO]
BAL SINGH VS. NAWAB SINGH [REFERRED TO]
A P N VENKATACHALAM CHETTIAR VS. ALAGARSWAMI CHETTIAR [REFERRED TO]

JUDGEMENT

(1.) These two appeals arise out of practically cross suits in OS No.1283 of 2003 and OS No.2771 of 2003. OS No.1283 of 2003 was filed by the first respondent herein seeking declaration of his title in respect of an extent of 665 sq. feet of land and building situate at No.25-A, Kalaimagal Street, Murugappa Nagar, Choolaimedu, Chennai-94, and for permanent injunction restraining the defendants from interfering with his possession of the property.

(2.) OS No.2771 of 2003 was filed by the second defendant in OS No.1283 of 2003 seeking declaration of title with reference to an extent of 665 sq.feet of land with building and an extent of 125 sq. feet (a passage) and for recovery of possession of the said property.

(3.) The common facts that led to the filing of the above two suits are as follows:

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CHANDRA AND ORS. Vs. K. MATHIAZHAGAN AND ORS.

Referred Judgements :-

JUDGEMENT

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