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Srinivasan, J.@mdashThis appeal is directed against the order of the learned single Judge on the Original Side dismissing Application No. 5800 of1991, which was one for revoking the probate granted in O.P. No. 621 of 19…
G. Rajasuria, J.@mdashInveighing the order dated 30.07.1999, passed in CMA No. 8 of 1998 by the learned Subordinate Judge, Villupuram,confirming the judgment and decree dated 23.07.1997, passed in unnumbered E.A. of 199…
K. Chandru, J.@mdashThe petitioner is running a two wheeler cart stand. By a resolution passed by the Corporation council dated 02.09.2005,that no private cart stand will be permitted within 500 meters of the compound w…
This Judgment has been overruled by : Murugan and Another Vs. State rep. by Public Prosecutor, Madras, Tamil Nadu andAnother, AIR 2009 SC 72 : (2008) 10 JT 631 : (2008) 13 SCALE 117N. Karpagavinayagam, J.@mdashThe State…
1. This Second Appeal has arisen out of a suit instituted by the Appellant to establish the right of the shrotriyamdars of a certain village (Plaintiffand Defendants Nos. 2 to 9) to a tenth share of the water of a tank …