REGENT COMPUTRONICS PVT. LTD.

MANAVALAN Appellant

V/S

CHENNAMMAL AND OTHERS Respondents

Referred Judgements :-

TILA BEWA VS. MANA BEWA [REFERRED TO]
ADHIKARI NARAYANAMMA VS. ADHIKARI THABITINAIDU [REFERRED TO]
T C PANIGRAHI VS. GORU SATYARAJULU [REFERRED TO]
KASI AMMAL VS. VELLAI GOUNDER [REFERRED TO]
DEVASIRONMANI VS. T RAJATHANGAM [REFERRED TO]
S THIAGARAJAN VS. SARASWATHY KITTU [REFERRED TO]

JUDGEMENT

(1.) THE appellant is the plaintiff. He filed a suit for permanent injunction in respect of two items of properties measuring a total extent of 9 cents. He lost in both the Courts below. Hence, this second appeal.

(2.) THE case of the plaintiff/appellant is as follows:

(3.) I have carefully considered the submissions made by the Counsel for the appellant.

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MANAVALAN Vs. CHENNAMMAL

Referred Judgements :-

JUDGEMENT

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