REGENT COMPUTRONICS PVT. LTD.

S. PARAMASIVAM AND ANOTHER Appellant

V/S

RUKMANI AMMAL Respondents

Referred Judgements :-

UTNMER V. MUHAMMED [REFERRED TO]
KANDASWAMY V. FCG RAMASWAMI [REFERRED TO]
KUNHI KUTTI ALI V. MD. HAJI [REFERRED TO]
KOCHUKAKKADA ABOOBACKER V. ATTAH KASIM [REFERRED TO]
V RAMACHANDRA AYYAR VS. RAMALINGAM CHETTIAR [REFERRED TO]
SONAWATI VS. RAM [REFERRED TO]
S V R MUDALIAR OTHERS VS. RAJABU F BUHARI MRS [REFERRED TO]
D S THIMMAPPA VS. SIDDARAMAKKA [REFERRED TO]
MAJOR SINGH VS. RATTAN SINGH [REFERRED TO]
ARUMUGHAM VS. SUNDARAMBAL [REFERRED TO]
T R RAJAGOPALA IYER VS. T R RAMACHANDRA IYER [REFERRED TO]
R VISWANATHAN VS. P SHANMUGHAM [REFERRED TO]
MUTHU GOUNDAR VS. POOSARI [REFERRED TO]
RAJIAH NADAR VS. MANONMANI AMMAL [REFERRED TO]
(ANNAPRAGADA) VISVANADHAM VS. (ANNAPRAGADA) MANGAMMA [REFERRED TO]

JUDGEMENT

(1.) S. Paramasivam and his wife, Mohana, the plaintiffs, are the appellants herein. Rukmani Ammal and her husband, Venkateswaralu, the defendants, are the respondents herein.

(2.) THE plaintiffs filed a suit in O.S. No. 2967 of 1982 on the file of the XIII Assistant Judge, City Civil Court, Madras, as against the respondents herein, seeking for the relief of permanent easementary injunction, restraining the defendants from constructing on the southern side of the plaintiffs' property and for mandatory injunction to demolish the wall erected by the defendants along with the southern wall of the plaintiffs, the encroached portion in the plaintiff's property.

(3.) ON the strength of the above questions of law, elaborate arguments were advanced by the counsel for the appellants.

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S PARAMASIVAM Vs. RUKMANI AMMAL

Referred Judgements :-

JUDGEMENT

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