REGENT COMPUTRONICS PVT. LTD.

P.SUBRAMANIA CHETTIAR Appellant

V/S

TMT. AMIRTHAM Respondents

Referred Judgements :-

KARNATAKA WAKF BOARD V. STATE OF KARNATAKA [REFERRED TO]
HURRY V. GONESH [REFERRED TO]
KANNAPPAN V. PARGUNAN [REFERRED TO]
SADASIVA GOUNDER V. PURUSHOTHAMAN [REFERRED TO]
THANGAMANI V. SANTHIAGU [REFERRED TO]
JAISRI SAHU VS. RAJDEWAN DUBEY [REFERRED TO]
RANI VS. SANTA BALA DEBNATH [REFERRED TO]
ANNASAHEB BAPUSAHEB PATIL VILAS G DALVI NATHAL GHARAGE RAJARAM K POWAR PANDURANG B SARNOBAT VS. BALWANT ALIAS BALASAHEB BABUSAHEB PATIL AND HEIRS:RAMACHANDRA Y DALVI:RAJARAM A GHARAGE:DINKARRAO K POWAR:K L SARNOBAT [REFERRED TO]
THANISIAS VS. SELVAM AMMAL [REFERRED TO]
MUNICIPAL BOARD VS. MTRAM SRI [REFERRED TO]

JUDGEMENT

(1.) Subramania Chettiar, the defendant is the appellant herein.

(2.) Tmt. Amirtham and her minor children, the respondents herein filed the suit for declaration and permanent injunction against the appellant. The trial Court decreed the suit. Aggrieved by the same, the appellant filed the appeal before the lower appellate Court, which in turn dismissed the appeal, while confirming the judgment and decree passed by the trial Court. Hence, the second appeal by the defendant/appellant.

(3.) The case of the plaintiffs is as follows:

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P SUBRAMANIA CHETTIAR Vs. AMIRTHAM

Referred Judgements :-

JUDGEMENT

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