REGENT COMPUTRONICS PVT. LTD.

CHENNAI SRI EKAMBARASWARAR DEVASTHANAM BY THE EXECUTIVE OFFICER Appellant

V/S

DUNGARCHAND NARASINGJI Respondents

Referred Judgements :-

RAJAMMAL V. RAJA MAGINDIRA KOTTAI NAYAKA THELUNGAL ALIAS BALIJA KULATHAVAR SANGAM [REFERRED TO]
R.M. SUBRAMANIAM V. N. SUNDARAM IYER [REFERRED TO]
HASMAT RAI VS. RAGHUNATH PRASAD [REFERRED TO]
MANAGEMENT OF ANTISEPTIC JOURNAL 326 VS. A GANGADHARAN AND THE GOVERNMENT OF INDIA [REFERRED TO]
P V JANAKI VS. KALLIANI AMMA [REFERRED TO]
P THIMMAYYA VS. PSIDDAPPA [REFERRED TO]
BOGGAVARAPPU SATYANARAYANAMURTHY VS. GONTLA VENKATA PICHAIAH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree in C.S. No. 420 of 1979. on the file of this Court, the plaintiff as well as the defendant have filed these two appeals.

(2.) THE plaintiff in the suit is the appellant in O.S.A. No. 106 of 1986. THE defendant in the same suit is the appellant in O.S A. No. 118 of 1987. For the sake of convenience and easy reference, hereinafter the parties are referred to as ?plaintiff and ?defendant?.

(3.) ON the basis of the pleadings, the following issues were framed:

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CHENNAI SRI EKAMBARASWARAR DEVASTHANAM Vs. DUNGARCHAND NARASINGJI

Referred Judgements :-

JUDGEMENT

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