REGENT COMPUTRONICS PVT. LTD.

M. SUNDARARAJU Appellant

V/S

S. PERIASAMI Respondents

Referred Judgements :-

KANDASWAMI CHETLIAR V. GOPAL CHETTIAR [REFERRED TO]
ARUMUGHAM AND OTHERS V. SUNDARAMBAL AND ANOTHER [REFERRED TO]
BAIKUNTHA NATH PARAMANIK V. SASHI BHUSAN PRAMANIK [REFERRED TO]
SOKKUTHAI AMMAL V. PANDIARAJ [REFERRED TO]
ALAGUMALAI MOOPANAR V. SUBBIAH AND OTHERS [REFERRED TO]
RAHAMALHULLA SHULHARI (A) PEER HAZARATH V. THE MUSLIM JANIATH OF EACHAMPATTI ETC. & OTHERS [REFERRED TO]
MALLAPPA GIRIMALLAPPA BETGERI VS. R YELLAPPAGOUDA PATIL [REFERRED TO]
V RAMACHANDRA AYYAR VS. RAMALINGAM CHETTIAR [REFERRED TO]
SONAWATI VS. RAM [REFERRED TO]
MUDI GOWDA GOWDAPPA SANKH VS. RAM CHANDRA RAVAGOWUA SANKH [REFERRED TO]
RADHA NATH SEAL VS. HARIPADA JANA [REFERRED TO]
MADAN LAL VS. GOPI [REFERRED TO]
VRINDAVANIBAI SAMBHAJI MANE VS. RAMCHANDRA VITHAL GANESHKAR [REFERRED TO]
KOCHUKAKKADA ABOOBACKER VS. ATTAH KASIM [REFERRED TO]
SURAIN SINGH VS. MEHENGA [REFERRED TO]
SURENDRA KUMAR VS. PHOOLCHAND DEAD [REFERRED TO]
D S THIMMAPPA VS. SIDDARAMAKKA [REFERRED TO]
NAVANEETHAMMAL VS. ARJUNACHETTY [REFERRED TO]
MAJOR SINGH VS. RATTAN SINGH [REFERRED TO]
SITARAMACHARYA DEAD VS. GURURAJACHARYA DEAD [REFERRED TO]
MEHRUNNISA VS. VISHAM KUMARI [REFERRED TO]
V K ABRAHAM VS. N K ABRAHAM [REFERRED TO]
SEENI AMMAL VS. VEERAYEE AMMAL [REFERRED TO]
KANNAMAML VS. CHINNAPONNAMMAL [REFERRED TO]
M K VARAPPAN VS. LAKSHMINARAYANA VENUGOPALASWAMY TEMPLE [REFERRED TO]
RAMASAMY VS. RAMASAMY [REFERRED TO]
A IRUDAYASAMY VS. V PERUMAL NAIDU [REFERRED TO]
S D INDERCHAND VS. BAGHAVANDASS REDDIAR [REFERRED TO]
RAJAMMAL VS. RAMASAMI [REFERRED TO]
MUTHU GOUNDAR VS. POOSARI [REFERRED TO]
CHELLATHURAI VS. PERUMAL NADAR [REFERRED TO]
V MANAKKAN VS. VEERA PERUMAL [REFERRED TO]
RAJIAH NADAR VS. MANONMANI AMMAL [REFERRED TO]
D AGASTIN VS. DEVASAGAYAN [REFERRED TO]
AMIRTHALINGAM VS. UTHAYATHAMMA [REFERRED TO]
KONDIBA DAGADU KADAM V. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
RAM RATTAN VS. PARMA NAND [REFERRED TO]

JUDGEMENT

(1.) M. Sundararaju, the plaintiff, is the appellant herein. S. Periasami, the defendant, is the respondent herein.

(2.) THE plaintiff filed a suit in O.S. No. 1372 of 1983 on the file of the District Munsif, Trichirapalli for a permanent injunction, restraining the respondent/defendant from interfering with his possession and enjoyment of the suit properties.

(3.) AGGRIEVED against the judgment and decree of the trial Court, the respondent herein filed an appeal in A.S. No. 34 of 1986, before the II Additional Judge, Trichirapalli. During the pendency of the appeal, the respondent filed an I.A. No. 1043 of 1986 for reception of additional document and sought to mark a certified copy of "Thandal Extract" in respect of the items of the suit property for Faslis 1384 to 1391. The said petition was allowed and the document was marked as Ex. B9. Thereafter, the lower Appellate Court, after hearing the parties and on considering the records, allowed the appeal and dismissed the suit filed by the plaintiff/appellant. Hence, the present Second Appeal.

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M SUNDARARAJU Vs. S PERIASAMI

Referred Judgements :-

JUDGEMENT

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