REGENT COMPUTRONICS PVT. LTD.

SRAVAMANGALA SATSANGAM TRUST REP.BY ITS MANAGING TRUSTEE, SWAMI A.V.RAJAGOPALAN Appellant

V/S

R.P. MANI Respondents

Referred Judgements :-

STATE BANK OF INDIA & OTHERS VS. S.N.GOYA [REFERRED TO]
R.DHANASEKARAN V. THE GOVERNMENT OF TAMIL NADU AND OTHERS [REFERRED TO]
A SREENIVASA PAI VS. SARASWATHI AMMAL ALIAS G KAMALA BAI [REFERRED TO]
NAMBURI BASAVASUBRAHMANYAM VS. ALAPATI HYMAVATHI [REFERRED TO]
NAMBURI BASAVASUBRAHMANYAM VS. ALAPATI HYMAVATHI [REFERRED TO]
USHA SUBBARAO VS. B N VISHVESWARAIAH [REFERRED TO]
KOKILAMBAL VS. N RAMAN [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
P K MOHAN RAM VS. B N ANANTHACHARY [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
PALNISAMY GOUNDER VS. PERIAMMAL [REFERRED TO]
Rasu Pillai VS. Muthukumaran [REFERRED TO]

JUDGEMENT

(1.) THIS second appeal is filed against the judgment and decree dated 27.9.2010 passed by the Sub-Court, Tambaram, in A.S.No.110 of 2010 confirming the judgment and decree dated 23.12.2008 passed by the District Munsif Court, Alandur, in O.S.No.487 of 1999.) THIS second appeal is filed by the plaintiff, inveighing the judgment and decree dated 27.9.2010 passed by the Sub-Court, Tambaram, in A.S.No.110 of 2010, confirming the judgment and decree dated 23.12.2008 passed by the District Munsif Court, Alandur, in O.S.No.487 of 1999, which was filed for declaration and permanent injunction.

(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) HEARD both sides.

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SRAVAMANGALA SATSANGAM TRUST Vs. R P MANI

Referred Judgements :-

JUDGEMENT

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