REGENT COMPUTRONICS PVT. LTD.

Parklands Apartments Association Appellant

V/S

HEADMASTER Respondents

Referred Judgements :-

SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
MAYUR LTD VS. VESSEL M V FORTUNE EXPRESS [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
C NATRAJAN VS. ASHIM BAI [REFERRED TO]
KAMALA VS. K T ESHWARA SA [REFERRED TO]
BHAU RAM VS. JANAK SINGH [REFERRED TO]
POPPAT JAMAL AND SONS VS. N M VENKATACHALAPATHY ALIAS BABULAL [REFERRED TO]
ALPANA GUPTA THROUGH POWER OF ATTORNEY HOLDER VS. APG TOWERS PVT. LTD. [REFERRED TO]
NUSLI NEVILLE WADIA VS. IVORY PROPERTIES [REFERRED TO]
SUNDARI VS. GANDHI [REFERRED TO]
COLONEL SHRAWAN KUMAR JAIPURIYAR VS. KRISHNA NANDAN SINGH [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 04.04.2008 passed in A.S.No.125 of 2008 on the file of the III Additional Judge, City Civil Court, Chennai confirming the fair and decreetal order dated 03.03.2008 passed in I.A.No.20208/2007 in O.S.No.6116 of 2007 on the file of the XI Assistant Judge, City Civil Court at Chennai.

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

(3.) The plaintiffs in O.S.No.6116 of 2007 are the appellants in this second appeal.

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PARKLANDS APARTMENTS ASSOCIATION Vs. HEADMASTER

Referred Judgements :-

JUDGEMENT

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