REGENT COMPUTRONICS PVT. LTD.

A.MURUGAN Appellant

V/S

Aloor Muslim Jamath Committee Respondents

Referred Judgements :-

TAMIL NADU WAKF BOARD VS. HATHIJA AMMAL [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
RAMESH GOBINDRAM VS. SUGRA HUMAYUN MIRZA WAKF [REFERRED TO]
AHALE SUNNATHWAL JAMATH JOGI MADAM MAJID AND DURGA GUDIYATTAM VS. HAJI SYED IRFAN HUSSAIN SAHIB [REFERRED TO]
ABDUL RAHIM VS. ASHARAD SYED BADESHA [REFERRED TO]
K.B. MOHAMMED DHAJUDEEN VS. SALEM MOHAMMED PURA PARIMALA SUNNATH JAMATH MASJID COMMITTEE [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal is focussed against the judgment and decree dated 13.07.2009 passed in A.S. No. 58 of 2008 by the learned Subordinate Judge, Padmanabhapuram, in confirming the judgment and decree dated 10.06.2008 passed in O.S.No. 158 of 2006 by the learned Principal District Munsif cum Judicial Magistrate, Eraniel. Heard both sides.

(2.) The parties are referred to hereunder according to their status before the trial Court.

(3.) A 'resume' of facts absolutely necessary and germane for the disposal of this Second Appeal would run thus:

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A.MURUGAN Vs. ALOOR MUSLIM JAMATH COMMITTEE

Referred Judgements :-

JUDGEMENT

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