LINGAM PREMCHAND Vs. CHURCH OF SOUTH INDIA TRUST ASSOCIATION
LAWS(APH)-2024-11-7
HIGH COURT OF ANDHRA PRADESH
Decided on
November 28,2024
Lingam Premchand
Appellant
VERSUS
CHURCH OF SOUTH INDIA TRUST ASSOCIATION
Respondents
Referred Judgements :-
RAJAH OF RAMNAD V. PONNUSWAMI THEVAR [REFERRED TO]KRISHNA PATTAR V. LAKSHMI [REFERRED TO]
JAGADGURU GURUSHIDDASWAMI GURU GANGADHARSWAMI MURUSAVIRNATH VS. DAKSHINA MAHARASHTRA DIGAMBAR JAIN SABHA [REFERRED TO]
SATISH CHAND MAKHAN VS. GOVARDHAN DAS [REFERRED TO]
MODERN HOTEL GUDUR VS. K RADHAKRISHNAIAH [REFERRED TO]
UNITED BANK OF INDIA VS. NARESH KUMAR [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
VANKAMAMIDI BALAKRISHNAMURTHI VS. GOGINENI SAMBAYYA [REFERRED TO]
KAKUMANI RATHIAH VS. PATHAN ASHA BIBI [REFERRED TO]
SECRETARY DEPARTMENT OF EDUCATION GOVERNMENT OF A P VS. RAMARAJU AYURVEDA ASHRAM [REFERRED TO]
JUDGEMENT
V.GOPALA KRISHNA RAO, J. -
(1.)This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants challenging the Decree and Judgment, dtd. 29/4/2000 in O.S.No.131 of 1983 passed by the learned Senior Civil Judge, Gudivada [for short 'the trial Court'].
(2.)The appellants herein are the defendants and Respondents herein are the plaintiffs in O.S.No.131 of 1983.
(3.)The respondents/plaintiffs filed the suit for cancellation of the permanent lease deed, dtd. 25/3/1907 executed by Sri Arther Earnest Goodman on behalf of Church Mission Society (hereinafter will be called as "CMS") in favour of one Lingam Doorvasulu and delivery of possession of the property to the plaintiffs ejecting the defendants and for future mesne profits from the date of suit till the date of delivery of possession.
(2.)The appellants herein are the defendants and Respondents herein are the plaintiffs in O.S.No.131 of 1983.
(3.)The respondents/plaintiffs filed the suit for cancellation of the permanent lease deed, dtd. 25/3/1907 executed by Sri Arther Earnest Goodman on behalf of Church Mission Society (hereinafter will be called as "CMS") in favour of one Lingam Doorvasulu and delivery of possession of the property to the plaintiffs ejecting the defendants and for future mesne profits from the date of suit till the date of delivery of possession.
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