REGENT COMPUTRONICS PVT. LTD.

KRISHNAMOORTHY Appellant

V/S

Nageshwari Respondents

Referred Judgements :-

CHUNILAL V. MEHTA AND SONS LTD. V. CENTURY SPG. AND MGF. CO. LTD. [REFERRED TO]
ORIENTAL INVESTMENT CO LIMITED VS. COMMISSIONER OF INCOME TAX BOMBAY [REFERRED TO]
PRATIVA DEVI VS. T V KRISHNAN [REFERRED TO]
SATYA GUPTA ALIAS MADHU GUPTA VS. BRUESH KUMAR [REFERRED TO]
RAGAVENDRA KUMAR VS. FIRM PREM MACHINARY AND CO [REFERRED TO]
MOLAR MAL DEAD VS. KAY IRON WORKS PRIVATE LIMITED [REFERRED TO]
JAI SINGH VS. SHAKUNTALA [REFERRED TO]
RAME GOWDA VS. VARADAPPA NAIDU [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
BHARATHA MATHA VS. R VIJAYA RENGANATHAN [REFERRED TO]
DINESH KUMAR VS. YUSUF ALI [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
SETH SUWALAL CHHOGALAL VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
BIBHABATI DEVI VS. RAMENDRA NARAYAN ROY [REFERRED TO]

JUDGEMENT

(1.) These Second appeals are focussed by the plaintiff, namely, Krishnamurthy, animadverting upon the common judgment and decrees dated 22.2.2002 passed by the Sub Court, Bhavani, in A.S.Nos.49 and 50 of 2001, reversing the common judgment and decrees dated 24.1.2001 passed by the First Additional District Munsif Court, Bhavani, in O.S.No.504 of 1996 and O.S.No.270 of 1998, which were for permanent injunctions.

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

(3.) Combendiously and concisely, the germane facts absolutely necessary for the disposal of these second appeals would run thus:

Click here to view full judgment.

KRISHNAMOORTHY Vs. NAGESHWARI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address