REGENT COMPUTRONICS PVT. LTD.

Pr. Palaniappan Appellant

V/S

Ct. C. Nachiappa Chettiar Respondents

Referred Judgements :-

STATE OF M.P. VS. NOMI SINGH [REFERRED TO]
SHEODHYAN SINGH VS. SANICHARA KUER [REFERRED TO]
PRAKASH WATI VS. R L KAPUR [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
SANTOSH CHOPRA VS. TEJA SINGH SARDUL SINGH [REFERRED TO]
NILA BAUART ENGINEERING LIMITED VS. RAJASTHAN URBAN INFRASTRUCTUREPROJECT AVS BUILDING [REFERRED TO]
JEMMA VS. RAGHU [REFERRED TO]
KARTHIYAYANI AMMA VS. GOVINDAN [REFERRED TO]
CHUMAR VS. NARAYANAN NAIR [REFERRED TO]
ROOHNISHA BEEVI VS. A M M MAHUDU MOHAMED [REFERRED TO]
SUBRAMANIA BATHAR VS. SRINIVASA BATHAR [REFERRED TO]
ARCOT TEXTILES MILL LTD ULAGAMKATHAN VILLAGE KALLAKURICHI TALUK VS. S RAJENDRAN [REFERRED TO]
PALANISAMY R VS. P O LABOUR COURT [REFERRED TO]
T H SYED AHMED VS. T H MUSTAQ AHMED [REFERRED TO]
S GOPAL VS. D BALACHANDRAN [REFERRED TO]
KISHORE SAMRITE VS. STATE OF U.P [REFERRED TO]

JUDGEMENT

(1.) The Civil Suit has been filed under Order IV Rule 1 of the Madras High Court Original Side Rules read with Order VII Rule 1 of C.P.C., seeking for a Judgment and Decree against the first and second defendants

(2.) The prayer sought for in the respective applications are as follows :

(3.) The suit C.S.No.710 of 2002 was filed originally by the plaintiffs 1 and 2 against the defendants 1 and 2, where, the present plaintiffs 3 to 6 also had been shown as defendants for the relief of bare injunction against the defendants 1 and 2 from dealing with the suit property or interfering with the occupation and enjoyment of the plaintiffs in the suit property and also for the relief of damages from D1 to D5.

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PR. PALANIAPPAN Vs. CT. C. NACHIAPPA CHETTIAR

Referred Judgements :-

JUDGEMENT

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