REGENT COMPUTRONICS PVT. LTD.

R.SINGAPERUMAL Appellant

V/S

VELLIKKANNU Respondents

Referred Judgements :-

HAR BHAGWAN & OTHERS V. HUKAM SINGH AND ANOTHER [REFERRED TO]
MT. JIND KUAR,AND OTHERS V. INDAR SINGH AND OTHERS [REFERRED TO]
BIRESWAR GHOSH V. PANCHOOURI GHOSH [REFERRED TO]
VEDANAYAGA MUDALIAR V. VEDAMMAL [REFERRED TO]
GIRIMALAPPA CHANNAPPA V. KENCHAVA [REFERRED TO]
ANIL BEHARI GHOSH VS. LMFLCH BALA DASSI [REFERRED TO]
BHAGWAN DAYAL SINCE DECEASED AND THEREAFTER HIS HEIRS AND LEGAL REPRESENTATIVES BANSGOPAL DUBEY VS. REOTI DEVI DECEASED AND AFTER HER DEATH MST DAYAVATI HER DAUGHTER [REFERRED TO]
KAUAALAMMAL VS. VENKATALAKSHMI AMMAL [REFERRED TO]
STATE BANK OF INDIA VS. GHAMANDI RAM DEAD [REFERRED TO]
N KRISHNAMMAL VS. R EKAMBARAM [REFERRED TO]
STATE OF MAHARASHTRA VS. NARAYAN RAO SHAM RAO DESHMUKH [REFERRED TO]
THAMMA VENKATA SUBBAMMA DEAD VS. THAMMA RATTAMMA [REFERRED TO]
SUNIL KUMAR VS. RAM PARKASH [REFERRED TO]
MATA BADAL SINGH VS. BIJAY BAHADUR SINGH [REFERRED TO]
ADIVEPPA BABU VS. VEERBHADRAPPA BASWANTAPPA [REFERRED TO]

JUDGEMENT

(1.) FIRST defendant in O.S. No. 87 of 1978, on the file of the District Munsif's Court at Melur, is the appellant before this Court.

(2.) SUIT filed by the plaintiff, after amendment of the plaint, is to direct the defendants to surrender possession of the properties to the plaintiff without let or hindrance, and for payment of mesne profits. Alternatively, a decree is also sought for partition claiming half share over the plaint items.

(3.) IN the written statement filed by the first defendant, he contended that the suit is not maintainable. According to him, plaintiff cannot be a legal heir of Ramasami Konar. The further statement that the properties are self-acquired properties of Ramasami Konar is false. All the properties are joint family properties, and the first defendant has obtained the same by survivorship. The plaintiff cannot claim any right since the properties are joint family properties. He prayed for dismissal of the suit.

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R SINGAPERUMAL Vs. VELLIKKANNU

Referred Judgements :-

JUDGEMENT

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