RAMDOSS Vs. SUBBAYYAN
LAWS(MAD)-2018-1-970
HIGH COURT OF MADRAS
Decided on
January 05,2018
RAMDOSS
Appellant
VERSUS
SUBBAYYAN
Respondents
Referred Judgements :-
RUP NARAIN AND V. MST. GOPAL DEVI [REFERRED TO]DHANRAJ JOHARMAL V. SONI BAI [REFERRED TO]
DR. A. RAVIKUMAR V. M. SAVITHIRI [REFERRED TO]
K. VENKATASAMY V. V. KRISHNAN [REFERRED TO]
KRISHNAVENI AMMAL V. PREMAVATHI [REFERRED TO]
MANICKAM V. SAKUNTHALA ALIAS RAJESWARI [REFERRED TO]
MARY V. ADAIKKALASAMY [REFERRED TO]
OM PRAKASH SHARMA @ O.P.JOSHI V. RAJENDRA PRASAD SHEWDA [REFERRED TO]
SRI KANCHUMARTHI VENKATA SEETHARAMA CHANDRA ROW V. KANCHUMARTHI RAJU ALIAS VENKATA KRISHNA ROW [REFERRED TO]
THAYAMMAL V. PONNUSAMY [REFERRED TO]
DEVENDRAMETHA V. R. SAKKARAIAPPAN [REFERRED TO]
VOLETI VENKATARAMA RAO VS. KESAPRAGADA BHASKARA RAO [REFERRED TO]
L DEBI PRASAD VS. TRIBENI DEVI [REFERRED TO]
DHANRAJ VS. SURAJ BAI [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
K V MUTHU VS. ANGAMUTHU AMMAL [REFERRED TO]
JAI SINGH VS. SHAKUNTALA [REFERRED TO]
HARIHAR RAJGURU MOHAPATRA VS. NABAKISHORE RAJAGURU MOHAPATRA [REFERRED TO]
BALINKI PADHANO VS. GOPAKRISHNA PADHANO [REFERRED TO]
SARASWATHI VS. M. MARUTHACHALAM [REFERRED TO]
R.BALASUNDARAM VS. R.KRISHNAM [REFERRED TO]
Cited Judgements :-
P.JEYA BASKARAVEL VS. VEPPALODAI CHEMICALS [LAWS(MAD)-2019-10-270] [REFERRED TO]JUDGEMENT
T.RAVINDRAN,J. -
(1.)Challenge in these second appeals are made against the the common Judgment and decrees dated 27.09.2000 made in A.S.Nos. 13 of 2000 and 12 of 2000 respectively on the file of the Additional Subordinate Court, Myladuthurai reversing the common judgment and decrees dated 30.11.1999 made in O.S.Nos. 355 of 1995 and 375 of 1995 respectively on the file of the District Munsif Court, Sirkali.
(2.)O.S.No. 355 of 1995 is laid by the appellant and one Arputharaj against the respondent in S.A.No. 488 of 2001 for the relief of injunction.
(3.)O.S.No. 375 of 1995 is laid by the respondent in S.A.No. 489 of 2001 against the appellant and on A.Ganesan for the reliefs of recovery of possession and future profits.
(2.)O.S.No. 355 of 1995 is laid by the appellant and one Arputharaj against the respondent in S.A.No. 488 of 2001 for the relief of injunction.
(3.)O.S.No. 375 of 1995 is laid by the respondent in S.A.No. 489 of 2001 against the appellant and on A.Ganesan for the reliefs of recovery of possession and future profits.
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