REGENT COMPUTRONICS PVT. LTD.

SAKUNTHALAMMAL Appellant

V/S

T.G.RAJABATHAR Respondents

Referred Judgements :-

KANDASAMY V. NAGALINGA [REFERRED TO]
NARAYANA V. RAMA I.L.R. [REFERRED TO]
GOVINDAMMAL AND OTHERS V. AMMASI KOUNDER [REFERRED TO]
RAMASAMY GOUNDER V. ANANTAPADMANABHA IYER [REFERRED TO]
NAYAKAMMAL V. MUNNASWAMY MUDALIAR [REFERRED TO]
K.A.SELVANACHI AND ANOTHER V. DR.S.R.SEKAR AND ANOTHER [REFERRED TO]
K.BALAKRISHNAN V. K.KAMALAM AND OTHERS [REFERRED TO]
NARAYANI BHANUMATHI VS. LELITHA BHAI [REFERRED TO]
R KUMARASAMY KOUNDER VS. V EZHUMALAI KOUNDER [REFERRED TO]
KANNAPPAN VS. PARGUNAN [REFERRED TO]
P. RAM MOHAN VS. LALITHA RAGHURAMAN [REFERRED TO]

JUDGEMENT

(1.) This appeal is focussed at the instance of the plaintiffs as against the judgment and decree dated 2.1.1980 passed by the 5th Assistant Judge, City Civil Court, Masdras, in O.S.No.2733 of 1965, which is one for declaration and permanent injunction.

(2.) The parties, for convenience sake, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) Compendiously and concisely, the germane facts absolutely necessary for the disposal of this appeal would run thus:

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SAKUNTHALAMMAL Vs. T.G.RAJABATHAR

Referred Judgements :-

JUDGEMENT

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