REGENT COMPUTRONICS PVT. LTD.

S Kajamohideen Appellant

V/S

Tenkasi Municipality And Ors Respondents

Referred Judgements :-

BIHAR EASTERN GANGETIC FISHERMEN CO OPERATIVE SOCIETY LIMITED VS. SIPAHI SINGH [REFERRED]
T CHENGALVARAYA CHETTIAR VS. A NATARAJA CHETTIAR [REFERRED]
GOVINDASAMI PILLAI VS. RAMASAMI AIYAR [REFERRED]
PUSARAM MANIKLAL IZARDAR VS. DEORAO GOPALRAO MALI (MINOR) BY GUARDIAN MOTHER PARWATI W/O. GOPALRAO [REFERRED]
MURUGAYYA ANGURAR AND ANR. VS. NATARAJA IYER AND ORS. [REFERRED]

JUDGEMENT

(1.) The Appellant/Defendant has preferred this instant Second Appeal as against the Judgment and Decree dated 29.08.2005 in A.S.No.32 of 2005 passed by the Learned Additional Sub Judge, Tenkasi.

(2.) Plaint Facts:

(3.) The Written Statement Averments of the Appellant/Defendant:

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S KAJAMOHIDEEN Vs. TENKASI MUNICIPALITY AND ORS

Referred Judgements :-

JUDGEMENT

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