REGENT COMPUTRONICS PVT. LTD.

PANNEERSELVAM Appellant

V/S

Shanmugasundaram And Ors. Respondents

Referred Judgements :-

SUBHASH CHANDRA DAS MUSHIB VS. GANGA PROSAD DAS MUSHIB [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
VEERAYEE AMMAL VS. SEENI AMMAL [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
CHINNAPPA ALIAS GOPAL RAJA VS. AYYANAR RAJA [REFERRED TO]
ARUKKANI DIED VS. SUBRAMANIAM [REFERRED TO]
A MAHIMAIDAS VS. P PARAMESWARI [REFERRED TO]

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dtd. 17/3/2010 passed in A.S.No.80 of 2009 on the file of the Principal District Court, Villupuram, confirming the judgment and decree dtd. 10/4/2006 passed in O.S.No.74 of 2005 on the file of the Principal District Munsif Court, Tirukovilur.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial court.

(3.) Suit for declaration and permanent injunction.

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PANNEERSELVAM Vs. SHANMUGASUNDARAM AND ORS.

Referred Judgements :-

JUDGEMENT

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