REGENT COMPUTRONICS PVT. LTD.

SUBRAMANIAM Appellant

V/S

SRI DEVANATHASWAMI DEVASTHANAM, REPRESENTED BY ITS Respondents

Referred Judgements :-

SECRETARY OF STATE FOR INDIA IN COUNCIL VS DEBENDRA LAL KHAN [REFERRED TO]
EXECUTIVE OFFICER V. RETHINAM PILLAI [REFERRED TO]
GURUVAMMAL AND ANOTHER VS SUBBIAH NAICKER AND 5 OTHERS [REFERRED TO]
MUNSHI BASHIR AHMAD VS NEDERLANDSCHE HANDEL MAATSCHAPIJ [REFERRED TO]
KARTARI DEVI AND OTHERS VS UDHAM SINGH AND OTHERS [REFERRED TO]
ARASAPPAN KARAYALAR AND ANOTHER VS SUBRAMANIA KARAYALAR [REFERRED TO]
DHANAPAL CHETTIAR AND OTHERS VS GOVINDARAJA CHETTY AND OTHERS [REFERRED TO]
MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
T S P L P CHIDAMBARAM CHETTIAR DEAD VS. T K B SANTANARAMASWAMI ODAYAR [REFERRED TO]
SAWARNI VS. INDER KAUR [REFERRED TO]
SANKALCHAN JAYCHANDBHAI PATEL VS. VITHALBHAI JAYCHANDBHAI PATEL [REFERRED TO]
NAGANNA B NINGAPA VS. SHIVANNA B NIGAPPA [REFERRED TO]
C R PALANIDOSS VS. S ARUMUGHAM [REFERRED TO]
N S Spance VS. D S Kanagarajan [REFERRED TO]
JAGDISH NARAIN VS. NAWAB SAID AHMED KHAN [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is filed against the judgment and decree dated 28. 02. 1991 in O. S. No. 3 of 1987 on the file of the Principal Subordinate Court, Cuddalore, in and by which the learned Sub Judge after analyzing the evidence in depth decreed the suit as prayed for.

(2.) FOR convenience, the parties are referred as arrayed in the suit.

(3.) WHILE so, the defendants who had been unauthorisedly occupying the Highways Road by putting up thatched houses along the road by encroaching thereon were evicted by the Highways Department. The defendants thereupon in a body removed all their belongings and with materials of the sheds they had put on the road, they unauthorisedly trespassed upon the suit property about six years back and indiscriminately put up thatched houses on the suit property. They had no right to occupy the property belonging to the temple without the knowledge or consent of the temple authorities. The plaintiff issued notices to defendants on 18. 7. 1984, but they have not cared to either comply with the demands in the notices or send a reply.

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SUBRAMANIAM Vs. DEVANATHASWAMI DEVASTHANAM

Referred Judgements :-

JUDGEMENT

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