REGENT COMPUTRONICS PVT. LTD.

PALANIAMMAL Appellant

V/S

K.R.C.Anbalagan Respondents

Referred Judgements :-

PARAKUNNAN VEETILL JOSEPH'S SON MATHEW V. NEDUMBARA KURAVILA'S SON [REFERRED TO]
HABIBA KHATOON VS. UBAIDUL HUQ [REFERRED TO]
SYED DASTAGIR VS. T R GOPALAKRISHNASETTY [REFERRED TO]
MOTILAL JAIN VS. RAMDASI DEVI [REFERRED TO]
RAM NIWAS DEAD VS. BANO [REFERRED TO]
SHYAM SINGH VS. DARYAO SINGH [REFERRED TO]
J SAMUEL VS. GATTU MAHESH [REFERRED TO]
KRISHAN SWARUP BHATNAGAR VS. CHANDER MOHAN REWAL [REFERRED TO]
MOHIDDIN SAHIB VS. A AMENA BAI [REFERRED TO]
JUGRAJ VS. P SANKARAN [REFERRED TO]
B NEMI CHAND JAIN VS. G RAVINDRAN [REFERRED TO]

JUDGEMENT

(1.) Both the appeals arise against the judgment and decree passed in O.S. No. 33 of 2004 on the file of Principal District Court, Krishnagiri at Dharmapuri. The first defendant in the suit has filed the appeal in A.S. No. 46 of 2006. However, the defendants 2 and 3, who were originally respondents 2 and 3 in the appeal were transposed as appellants 2 and 3, therefore, A.S. No. 46 of 2006 has been filed by the defendants 1 to 3 and the respondents 1 and 2 were the plaintiffs.

(2.) In A.S. No. 91 of 2006, the defendants 2 and 3 are the appellants, respondents 1 and 2 were the plaintiffs and the 3rd respondent was the 1st defendant in the suit.

(3.) The plaintiffs filed the suit in O.S. No. 33 of 2004 for specific performance and for permanent injunction.

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PALANIAMMAL Vs. K.R.C.ANBALAGAN

Referred Judgements :-

JUDGEMENT

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