REGENT COMPUTRONICS PVT. LTD.

N. Chandrasekaran Appellant

V/S

Arulmighu Thiruvatteeswarar Thirukkoil Respondents

Referred Judgements :-

ANGILE INSULATIONS VS. DAVY ASHMORE INDIA LTD AND ANOTHER [REFERRED TO]
M.B.SUBRAMANIAM VS. A.RAMASAMY GOUNDER AND OTHERS [REFERRED TO]
HEM NOLINI JUDAH SINCE DECEASED AND AFTER HER LEGAL REPRESENTATIVE MALLEAN WILKINSON VS. ISOLYNC SAROIBASHINI BOSE [REFERRED TO]
BISHWANATH VS. THAKUR RADHA BALLABHJI [REFERRED TO]
BASANTI DEVI VS. RAVIPRAKASH RAMPRASAD JAISWAL [REFERRED TO]
P R HEMACHANDRA BABU VS. P R JANARDHANAM [REFERRED TO]
ARULMIGU KOLAVIZHI AMMAN TEMPLE G N CHETTY STREET VS. R SHAMUGHAM [REFERRED TO]
R MOHANASUNDARAM VS. ARULMIGU KOLAVIZHI AMMAN TEMPLE G N CHETTY STREET MYLAPORE CHENNAI [REFERRED TO]
UNION OF INDIA VS. MAJOR S.P. SHARMA [REFERRED TO]

JUDGEMENT

(1.) The original suit in O.S.No.345 of 1996 was instituted by Arulmighu Thiruvatteeswarar Thirukkoil represented by its Executive Officer against the appellants in the present appeal suit.

(2.) The appellants in the appeal suit are the defendants in the suit and the respondent in the appeal suit is the plaintiff in the suit.

(3.) For the sake of convenience, the ranking of the parties in the appeal suit would be referred to as per their ranks in the Trial Court.

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N. CHANDRASEKARAN Vs. ARULMIGHU THIRUVATTEESWARAR THIRUKKOIL

Referred Judgements :-

JUDGEMENT

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